(4)The State Government may, at any time call for the records connected with the determination of the number of members of a Gram Panchayat made under sub-section (1) or under sub-section (2) for the purpose of satisfying itself of the correctness or propriety thereof and may pass such orders as it may think fit with respect to the total number of members of a Gram Panchayat and, thereupon, the prescribed authority shall issue fresh notification specifying the total number of members of a Gram Panchayat in accordance with the orders of the State Government.
