Section 35 in Gorkhaland Territorial Administration Act, 2011
35. Inspection of work of Panchayats.
- The Gorkhaland Territorial Administration may-(a)inspect, or cause to be inspected, any immovable property used or occupies by a Zilla Parishad, Panchayat Samiti or Gram Panchayat under it or any work in progress under the direction of the Panchayat Samiti,(b)inspect or examine, or depute an officer to inspect or examine, any department of the Zilla Parishad, Panchayat Samiti or Gram Panchayat or any service, work or thing under the control of the Zilla Parishad, Panchayat Samiti, Gram Panchayat,(c)inspect or cause to be inspected utilization of funds, in respect of schemes or programmes assigned to the Zilla Parishad. Panchayat Samiti, Gram Panchayat by the Government for execution either directly or through the Gorkhaland Territorial Administration,(d)require the Zilla Parishad, Panchayat Samiti, Gram Panchayat, for the purpose of inspection or examination as aforesaid, -(i)to produce any book, record, correspondence or other documents, or(ii)to furnish any return, plan, estimate, statement, accounts or statistics, or(iii)to furnish or obtain any report or information.
