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State of Karnataka - Section

Section 232 in Karnataka Panchayat Raj Act, 1993

232. Power of inspection and supervision.

- [An officer specially authorised by the Government in this behalf] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] in case of the Zilla Panchayat, Chief Executive Officer in the case of Taluk Panchayat and the Executive Officer in the case of Grama Panchayat may,-
(a)inspect the offices or premises of or works taken up by the Zilla Panchayat, Taluk Panchayat or Grama Panchayat and for this purpose examine or cause to be examined the books of accounts, registers and other documents concerned and the Zilla Panchayat, Taluk Panchayat or Grama Panchayat concerned shall comply with the instructions issued after such inspections;
(b)call for any return, statement, account or report which he may think fit to require the Zilla Panchayat, Taluk Panchayat or Grama panchayat concerned to furnish.