Section 111 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
111. Enquiry into affairs of Panchayat Samitis and Zila Parishads.-
(1)The Government may, at any time, cause an enquiry to be made by any of its officers into the affairs of a Panchayat Samiti or Zila Parishad in regard to any matter concerning it or in regard to any matter with respect to which the sanction, approval, consent or order of the Government is required by or under this Act.(2)The officer holding such enquiry shall have the powers of a Civil Court under the Code of Civil Procedure, 1908, to take evidence and to compel the attendance of witnesses and the production of documents for the purposes of the enquiry.
