- The Chief Commissioner may -(a)cause to be inspected any immovable property owned by a Gaon Sabha, used or occupied by a Gaon Panchayat or a Circle Panchayat, or any work in progress under the direction of such Gaon Sabha or Circle Panchayat;(b)by an order in writing call for and inspect a book or document in the possession or under the control of a Gaon Panchayat or a Circle Panchayat;(c)by an order in writing require a Gaon Panchayat or a Circle Panchayat to furnish such statements, reports or copies of documents, relating to the proceedings or duties of the Gaon Panchayat or Circle Panchayat as he thinks fit;(d)record in writing for the consideration of a Gaon Panchayat or a Circle Panchayat any observation which he thinks proper in regard to the proceedings or duties of such Gaon Panchayat or Circle Panchayat; or(e)institute any enquiry in respect of any matter relating to a Gaon Sabha, Gaon Panchayat, Circle Panchayat or Panchayati Adalat.
