- The Inspector or any officer or person whom the Government or the Inspector, may empower in this behalf may -(a)direct the Village Panchayat or Panchayat Union Council or the District Panchayat to make provision for and to execute or provide any public work or amenity, or service of the description referred to in sections 110,112 and 163;(b)call for any record, register or other document in the possession, or under the control, of any Panchayat or Executive Authority, or Commissioner or [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).];(c)require any Panchayat or Executive Authority or Commissioner or the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] to furnish any return, plan, estimate, statement, account or statistics;(d)require any Panchayat or Executive Authority or Commissioner or the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] to furnish any information or report on any matter connected with such Panchayat;(e)require any Panchayat or Executive Authority or the Commissioner or the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] to obtain his previous sanction before giving up a claim or closing down any institution which is a source of income;(f)record in writing for the consideration of any Panchayat or Executive Authority or Commissioner or the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).], any observations in regard to its or his proceedings or duties.
