Section 26(7) in The Bihar Panchayat Raj Act, 2006
(7)[ For equitable development of the Gram Panchayat area, the Government shall be competent to issue necessary instructions to the Gram Panchayat from time to time with respect to utilization and expenditure of money from the Gram Panchayat Fund and such direction shall be binding on the Gram Panchayat.] [Inserted by Bihar Act No. 17 of 2017, dated 4.9.2017.]
