(1)The Government shall advise, supervise and co-ordinate the functions of the Panchayat Samitis.(2)Without prejudice to the generality of the provisions of sub-section (1), the Government shall have power to -(a)issue directives to Panchayat Samitis with respect to the efficient performance of their duties. Such directives shall be binding on the Panchayat Samitis:Provided that if any Panchayat Samiti does not accept any such directive, it may return the same to the Government by means of a resolution giving its reasons. Such a resolution will be passed by two-thirds majority of its members. The Government shall thereupon consider the aforesaid comments of the Panchayat Samiti and pass order thereon which shall be final;(b)give advice to Panchayat Samitis on its own motion or at the request of a Panchayat Samiti;(c)co-ordinate and consolidate development plans prepared in respect of Panchayat Samitis;(d)secure the execution of plans, projects, schemes or other works common to two or more Panchayat Samitis or blocks in the districts;(e)exercise and perform such other powers and functions in relation to any development programme as it may deem fit;(f)advise Panchayat Samitis on all matters relating to development activities and maintenance of services in its area;(g)allocate work among Gram Panchayats and Panchayat Samitis and co-ordinate it; and(h)advise Panchayat Samitis on matters concerning the implementation of any statutory or executive order specially referred to them.(3)The Government shall have the authority to call for any information, statement or record from a Panchayat Samiti which shall comply with any such requisition within a reasonable time.
