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State of Odisha - Section

Section 22 in The Orissa Zilla Parishad Act, 1991

22. Power to call for report from Parishad.

- The Director or any officer or person, whom the Government may empower in this behalf, may -
(a)call for any record, register, or other document in the possession or under the control of an Parishad;
(b)require any Parishad or its President to furnish any return, plan estimates statement, account or statistic;
(c)require any Parishad or its President to furnish any information or report on any matter connected with such President;
(d)record in writing for the consideration of any Parishad or its President any observations which the Director or such officer or person may think proper in regard to its proceedings or duties.