242. Power to call for information from village officers.
(1)The Secretary of a Panchayat may, with the approval of the Panchayat by an order in writing require the village officer of any revenue village in the Panchayat area to furnish him with the information on any matter falling within such categories as may be prescribed in respect of such village or any part thereof or any person or property therein and every such order shall be complied with by the village officer.(2)The order shall specify the period within which it may be complied with, and it shall be complied within the time specified and if not, the Secretary shall not extend such time limit more than once.Limitation
