Section 76(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The Chairman of a Panchayat Samiti may -(a)call for any information, return, statement, account or report from any officer or servant working under the Panchayat Samiti;(b)enter on and inspect any immovable property in the Block occupied by the Zilla Parishad, or any institution in the Block under control and management of the Zilla Parishad, or the Panchayat Samiti or any work or development scheme in progress in the Block undertaken by the Zilla Parishads or the Panchayat Samiti or under its direction.
