- The State Government or any other generally or specially authorized by the State Government in this behalf may -(a)inspect or cause to be inspected any immovable property owned and used or occupied by a Panchayati Raj Institution or any work in progress under the direction of such Panchayati Raj Institution.(b)by an order in writing call for and inspect a book or document in the possession or under control of a Panchayati Raj Institution.(c)likewise require a Panchayati Raj Institution to furnish such statements reports or copies of documents relating to the proceedings or the duties of such Panchayati Raj Institution as it thinks fit;(d)record in writing for the consideration of a Panchayati Raj Institution, any observation which it thinks proper in regard to the proceedings or the duties of such Panchayati Raj Institution; and(e)institute an enquiry against any member, chairperson or deputy chairperson of a Panchayati Raj Institution in respect of any matter relating to such Panchayati Raj Institution.
