(1)Every person in possession of moneys, accounts, records or other property pertaining to a Panchayati Raj Institution shall on the requisition in writing of the Chief Executive Officer for this purpose, forthwith handover such moneys or delver up such accounts, records or other property to the Chief Executive Officer or the persons authorized in the requisition to receive the same.(2)The Chief Executive Officer may also take steps to recover any money due from any such person in the same manner and subject to the same provisions as in the Rajasthan Land Revenue Act for the recovery of the arrears or land revenue from defaulters and or the purpose of recovering the accounts, records or other property appertaining to a Panchayati Raj Institution may issue a search warrant and exercise all such powers with respect thereto as may lawfully be exercised by a Magistrate under the provisions of Chapter VII of the Code of Criminal Procedure, 1973, (Central Act 2 of 1974).(3)Every person knowing where any moneys, accounts, records or other property appertaining to a Panchayati Raj Institution are concealed shall be bound to give information of the same to the Chief Executive Officer.(4)An appeal shall lie from an order of the Chief Executive Officer under this section to the State Government.
