236. Inquiry into affairs of Grama Panchayat, Taluk Panchayat, Zilla Panchayat by the Government.
(1)The Government may, at any time for reasons to be recorded, cause an inquiry to be made by any of its officers in regard to any Grama Panchayat, Taluk Panchayat or Zilla Panchayat on [specific] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.] matters concerning it, or any matter with respect to which the sanction, approval consent or orders of the Government is required under this Act.(2)The Officer holding such inquiry shall have the powers of the Civil Court under the Code of Civil procedure, 1908 to take evidence and to compel attendance of witnesses and production of documents for the purpose of the inquiry.(3)The Government may make orders as to the costs of inquiries made under sub-section (1) and as to the parties by whom and the funds out of which they shall be paid and such order may, on the application of the [Chief Executive Officer] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] or of any person named therein be executed as if it were a decree of a Civil Court.
