On receipt of such a report, the Block Development Officer shall fully investigate into the matter and submit a complete report to the [Sub-Collector] [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.], Collector and the Director of Grama Panchayats showing the total sum of money or the value of stores or other property lost, the manner in which such loss occurred and the steps taken by the Sarpanch to recover the money, stores or other property lost and punish the offender, if any. The submission of the report prescribed in these rules does not preclude the Sarpanch to take such further action as may be considered necessary.
