Section 22 in Gujarat Panchayats (Amendment) Act, 1966
22. Amendment of section 292 of Guj. VI of 1962.- Section 292 of the principal Act, shall be numbered as sub-section (J) of that section, and
(1)in sub-section (1) as so numbered,-(i)for the words "by any panchayat" the words "by any subordinate panchayat" shall be substituted;(ii)after the words "under its direction" the following shall be inserted, namely:-"and also to enter the office of any such panchayat and inspect any record, register or other document kept therein and such panchayat shall comply with the inspection notes, if any, made by the person making such inspection";(2)after sub-section (1) as so numbered, the following sub-section shall be inserted, namely:-"(2) The taluka panchayat, if so empowered by the State Government, may authorise its President, Vice-President or Secretary to enter on and inspect, or cause to be entered on and inspected, at all reasonable times any immovable property occupied by any subordinate panchayat or any work in progress under its direction and also to enter the office of any such panchayat and inspect any record, register or other document kept therein and such panchayat shall comply with the inspection notes, if any, made by the person making such inspection.".
