Section 86(2) in The Manipur Panchayati Raj Act, 1994
(2)The Government may:-(a)call for any record, register or any other document in possession under the control of any Gram Panchayat or Zilla Parishad;(b)require any Gram Panchayat or Zilla Parishad to furnish in return, plan, estimate, statement, account or statistics; and(c)require any Gram Panchayat or Zilla Parishad to furnish any information or report on any matter connected with such Gram Panchayat or Zilla Parishad.
