(1)If for the purposes of efficient and economical execution of the construction works or development - plans - under taken by a Gram Panchayat, Panchayat Samiti, Zila Parishad, the officers or the person authorised by any general or special order of the Government who is in charge of execution or maintenance of the said construction - works or development plans thinks imperative to give technical guidance or help to any officer of or under the Gram Panchayat, Panchayat Samiti or Zila Parishad, then the said officer or person authorised as such may, for giving such guidance, help or advice, inspect the said works or development - plans in the manner in which he thinks imperative with respect to the said works or development - plans and shall submit his report to the Gram Panchayat, Panchayat Samiti, Zila Parishad regarding the irregularities detected therein and by giving his suggestions for their betterment.(2)All the rules applicable to a Government department such as slips, tender, quality, control, technical sanction, accounts, audit and supervision shall mutatis mutandis apply in implementation of plans and schemes.
