Section 87(1) in The Manipur Panchayati Raj Act, 1994
(1)The Chief Executive Officer may in respect of Gram Panchayat exercise the following powers, namely:-(a)call for proceedings of any Gram Panchayat or any extract of any book or document in the possession of or under the control of the Gram Panchayat or any return or statement of account or report;(b)require a Gram 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 Gram Panchayat or any information which appears to him to necessitate the doing of anything by such Gram Panchayat or within such period as he may fix;(c)order a duty to be performed within a specified period if a Gram Panchayat has made default in the performance of any duty and if such duty is not performed within the specified period, to appoint a person to perform such duty and direct that the expenses thereof shall be paid by the defaulting Gram Panchayat within such period as he may fix;(d)direct a Gram Panchayat to levy any tax if it has failed to do so in accordance with the provision of this Act;(e)call for meetings of the Gram Panchayat, or any of its committees if no meeting of the Gram Panchayat or its committees has been held in accordance with the provisions of this Act or rules made thereunder.
