(1)Notwithstanding anything contained in this Act, it shall be lawful for the Government to issue directions to any Gram Panchayat, Panchayat Samiti and Zilla Parishad, in matters relating to the state and national policies, and such directions shall be binding on the Gram Panchayat, Panchayat Samiti and Zilla Parishad.(2)The State Government may-(a)call for any record or register, and other document in possession or under the control of any Panchayat ;(b)require any Panchayat to furnish any return, plan, estimate, statement, account or statistics ; and(c)require any Panchayat to furnish any information or report on any matters connected with such Panchayat.
