Section 51(7) in Telangana Panchayat Raj Act, 2018
(7)The Government in this behalf may,-(a)direct the Gram Panchayat to make provision for and to execute or provide any public work or amenity or service of the description referred to in section 52;(b)call for any record, register or other document in the possession, or under the control, of any Gram Panchayat or Sarpanch;(c)require any Gram Panchayat or Sarpanch to furnish any return, plan, estimate, statement, account or statistics;(d)require any Gram Panchayat or Sarpanch to furnish any information or report on any matter connected with such Gram Panchayat;(e)record in writing for the consideration of any Gram Panchayat or Sarpanch any observations in regard to its or his proceedings or functions.
