Section 234(1) in Karnataka Panchayat Raj Act, 1993
(1)The Chief Executive Officer may in respect of Taluk Panchayat and Grama Panchayat exercise the following powers,-(a)call for proceedings of any Grama Panchayat or Taluk Panchayat or any extract of any book or document in the possession or under the control of the Grama Panchayat or Taluk Panchayat or any return or statement of account or report;(b)require a Grama Panchayat or Taluk Panchayat to take into consideration any objection which appears to him to exist to the doing of anything which is about to be done or is being done by such Grama Panchayat or Taluk Panchayat or any information which appears to him to necessitate the doing of anything by such Grama Panchayat or Taluk Panchayat or within such period as he might fix;(c)[ require a duty to be performed within a specified period if a Grama Panchayat or Taluk Panchayat has made default in the performance of any duty.] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.](d)[ and (e) x x x] [Omitted by Act 29 of 1997 w.e.f. 20.10.1997.]
