Section 245(1) in The Gujarat Panchayats Act, 1993
(1)The district panchayat shall have power-(a)to call for any proceeding of any panchayat subordinate to it or an extract therefrom, any book or document in the possession of or under the control of any such subordinate panchayat and any return, statement, account or report which the district panchayat thinks fit to require such panchayat to furnish, and(b)to require any such subordinate panchayat to take into consideration-(i)any objection which appears to the district panchayat to exist to the doing of anything which is about to be done or is being done by such subordinate panchayat, or(ii)any information which the district panchayat is able to furnish and which appears to the district panchayat to necessitate the doing of a certain thing by the subordimate panchayat, and to make a written reply to the district panchayat within a reasonable time stating its reasons for not desisting from doing or for not doing such things.
