Section 137(1) in The Maharashtra Village Panchayats Act, 1959
(1)The [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] shall have power-(a)to call for any proceedings of a panchayat or an extract therefrom, any book or document in the possession or under the control of a panchayat, and any return, statement, account or report which the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] thinks fit to require such panchayat to furnish; and(b)to require a panchayat to take into consideration,-(i)any objection which appears to the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] to exist to the doing of anything which is about to be done, or is being done by such panchayat; or(ii)any information which the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] is able to furnish and which appears to the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] to necessitate the doing of a certain thing by the panchayat, and to make a written reply to the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] within a reasonable time stating its reasons for not desisting from doing or for not doing such things.
