Section 111 in The Orissa Grama Panchayats Act, 1964
111. Grama Panchayat to afford facilities for inspection.
(1)Subject to such rules, as may be made in that behalf the Grama Panchayat, its Sarpanch, Naib-Sarpanch, Officers and employees shall at all reasonable times be bound to afford to the [Director, Collector, the District Panchayat Officer] [Substituted vide O.G.E. No. 993 Notification No. 7703-Legislative dated 28.5.2001.] or other officer or person or member of the State Legislature authorised under Section 109 or 110 such access to the property, institutions or premises of the Grama Panchayat and to all registers and records thereof and to the cash balance in custody of such Grama Panchayat as may, in the opinion of the [Director, Collector, the District Panchayat Officer] [Substituted vide O.G.E. No. 993 Notification No. 7703-Legislative dated 28.5.2001.] or such officer or person, be necessary to enable him to discharge his duties under this Chapter.(2)Subject to such rules as may be made in that behalf the Grama Panchayat, its Sarpanch, Naib-Sarpanch, officers and employees shall at all reasonable times be bound to afford to the Chairman referred to in Subsection (2) of Section 110 such access to the registers, records and documents as may in the opinion of such Chairman be necessary for the purpose of the inspection under the said sub-section.(3)Whoever contravenes the provisions of Sub-section (1) or (2) shall, on conviction, be punishable with fine not exceeding an amount of rupees fifty and when the contravention is a continuing one with a further fine which may extend to rupees five for every day during which the offender is proved to have persisted in committing the offence.
