(1)The Director of Grama Panchayats as defined in the Orissa Grama Panchayats Act, 1964 shall be the Director of the Parishad Administration in the State (hereinafter referred to as the Director).(2)The Director or any officer whom the Government may authorise in this behalf may at any time enter upon and inspect or cause to be entered upon and inspected.(a)any immovable property, or any work in progress, under the control of any Parishad;(b)any school, hospital, dispensary, vaccination station, choultry, dharmasalas or other institutions maintained by or under the control of any Parishad and any records, registers or other documents kept in such institution;(c)the office of any Parishad and any records, registers or other document kept therein.(3)The Director shall have such other powers and functions as may be prescribed by the Government from time to time.
