Section 133(1) in Uttarakhand Panchayati Raj Act, 2016
(1)with the limits of its jurisdiction or district boundaries, as the case, may be prescribed of State Government-(a)Director. - Within the jurisdiction of the State Director shall be designated authority of the Zila Panchayat and inspect, or cause to be inspected, any movable property used or occupied by a Zila Panchayat or any committee or joint committee thereof, or any work in progress under the direction of any of them .(b)by written order call for and inspect a book or documents in, the possession or under the control of a Panchayats or any committee or joint committee thereof.(c)by written order require a Panchayats , or any committee or joint committee thereof to furnish such statements, accounts, reports (including monthly reports of progress) or copies of documents, relating to its proceedings or duties as he thinks fit to call for ; and(d)record in writing, for the consideration of Panchayats, or any committee or joint committee thereof any observations he thinks proper in regard to its proceedings or duties.
