Section 258(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)The State Government may at any time cause an inquiry to be made by any of its officers not below the rank of Commissioner in regard to any Zilla Parishad on matters concerning it, or any matters with respect to which the sanction, approval, consent or order of the State Government is required by this Act.
