(2)Notwithstanding anything contained in sub-section (1), the Block Development and Panchayat Officer or the Social Education and Panchayat Officer may for the purpose of this Act, require in writing, a Gram Panchayat to produce before him any book, proceedings or record and may inspect and examine the same and if he has reasonable grounds that anything necessary for the purpose of an investigation may be found in any book proceedings or record, he may seize such book, proceedings or record. The officer seizing the book, proceedings or record shall forthwith issue a receipt for the same.
