Section 37 in The Orissa Panchayat Samiti Act, 1959
37. Power to call for report from Samiti.
- The [Director, Collector, District Panchayat Officer appointed by the Government] [Substituted vide Orissa Act No. 5 of 2001.] or any officer or person whom the Government may empower in this behalf may-(a)call for any record, register, or other document in the possession or under the control of any Samiti;(b)require any [* * *] [Omitted vide Orissa Act No. 1 of 1972.] Samiti [or its Chairman] [Substituted vide Orissa Act No. 1 of 1972.] to furnish any return, plain, estimate, statement, account or statistics;(c)require any [* * *] [Omitted vide Orissa Act No. 1 of 1972.] Samiti [or its Chairman] [Substituted vide Orissa Act No. 1 of 1972.] to furnish any information or report on any matter connected with such Samiti; and(d)record in writing for the consideration of any [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti [or its Chairman] [Inserted vide Orissa Act No. 13 of 1977.] any observations [* * *] [Omitted vide Orissa Act No. 5 of 2001 (O.G.E.No. 992 dated 28.5.2001.)] in regard to its proceedings or duties.
