Section 152(3) in The Bihar Panchayat Raj Act, 2006
(3)The Government [x x x] [Deleted vide Section 7 of Amdt. Act 8 of 2008.] may make orders as to the cost of inquiries made under sub-section (1) and as to the parties by whom and the funds out of which they shall be paid and such order may, on the application of the Commissioner or of any person named therein, be executed as if it were a decree of a Civil Court.
