Section 156(2) in The Bihar Panchayat Raj Act, 2006
(2)The Government may-(a)call for any record or register or other document in possession or under the control of any Panchayat,(b)require any Panchayat to furnish any return, plan, estimate, statement, account or statistics, and,(c)require any Panchayat to furnish any information or report on any matter related/connected with such Panchayat.
