Section 47 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
47. Power to call for proceedings, etc.
- The Chief Executive Officer and Director Panchayat shall have power to,(a)call for-(i)any extract from the proceeding of a Gram Panchayat or any book, record, correspondence or documents in the possession or under control of a Gram Panchayat;(ii)any return, plan, estimate, account or report for the purpose of inspection or examination;(b)require a Gram Panchayat to take into consideration-(i)any objection which appears to the Chief Executive Officer or the Director Panchayat to exist to the doing of anything which is about to be done or is being done by such Gram Panchayat, or(ii)any information which the Chief Executive Officer or the Director Officer or the Director Panchayat to necessitate the doing of a certain thing by the Gram Panchayat, and to make written reply to the said Chief Executive Officer or the Director Panchayat, as the case may be, within a reasonable time, stating its reasons for desisting from doing such things.
