Section 225(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)The prescribed authority or the District Magistrate may, with the limits of its or his jurisdiction or district, as the case may be -(a)inspect, or cause to be inspected, any movable property used or occupied by a Zila Panchayat or any Committee or joint Committee thereof, or any work in progress under the direction of any of them;(b)by order in writing call for and inspect a book or documents in the possession or under the control of a Zila Panchayat or any Committee or joint Committee thereof;(c)by order in writing require a Zila Panchayat, or any Committee or joint Committee thereof to furnish such statements, accounts, reports (including monthly reports of progress) or copies of documents, relating to its proceedings or duties as he thinks fit to call for; and(d)record in writing, for the consideration of Zila Panchayat, or any Committee or joint Committee thereof any observations he thinks proper in regard to its proceedings or duties.
