Section 137 in The Maharashtra Village Panchayats Act, 1959
137. Power to call for proceedings, etc.
(1)The [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] shall have power-(a)to call for any proceedings of a panchayat or an extract therefrom, any book or document in the possession or under the control of a panchayat, and any return, statement, account or report which the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] thinks fit to require such panchayat to furnish; and(b)to require a panchayat to take into consideration,-(i)any objection which appears to the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] to exist to the doing of anything which is about to be done, or is being done by such panchayat; or(ii)any information which the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] is able to furnish and which appears to the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] to necessitate the doing of a certain thing by the panchayat, and to make a written reply to the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'The Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] within a reasonable time stating its reasons for not desisting from doing or for not doing such things.(2)[ All or any of the powers given to the Zilla Parishad or Panchayat Samiti under sub-section (1) may be delegated by the Zilla Parishad to the President or any other officer of the Zilla Parishad or by the Panchayat Samiti to the Chairman or any other officer of the Panchayat Samiti.] [Sub-Section (2) was substituted by Maharashtra 5 of 1962.]
