Section 153 in Arunachal Pradesh Panchayat Raj Act, 1997
153.
(1)The State Government shall appoint an officer and such other officers as it may consider necessary for the purpose of inspection or superintending the work, of all, or any of the Gram Panchayats, or the Anchal Samitis or the Zilla Parishads.(2)An officer appointed to inspect or superintend the work of a Gram Panchayat, or an Anchal Samiti or a Zilla Parishad may at any time-(a)inspect, or cause to be inspected any immovable property used or occupied by the Gram Panchayat, the Anchal Samiti or the Zilla Parishad or any work in progress under the direction of the Gram Panchayat, the Anchal Samiti or the Zilla Parishad.(b)Inspect or examine, or depute any other officer of the Government to inspect or examine, any department of the Gram Panchayat, the Anchal Samiti or the Zilla Parishad or any service, work or thing under the control of the Gram Panchayat, the Anchal Samiti or the Zilla Parishad; and(c)Require for the purposes of inspection or examination the Gram Panchayat, the Anchal Samiti or the Zilla Parish ad-(i)to produce any record, correspondence, plan or other document;(ii)to furnish any return, plan, estimate statement, accounts or statistics; or(iii)to furnish or obtain any report or information.(3)The Deputy Commissioner or any other officer not below the rank of an Additional Deputy Commissioner or Extra Assistant Commissioner, when authorized by the State Government in this behalf, may exercise all or any of the powers conferred on an inspecting officer under sub-section (2).(4)When an inspection of a Gram Panchayat or an Anchal Samiti or a Zilla Parishad is undertaken by any officer referred to in sub-section (3) a report of such inspection shall be submitted by such officer to the State Government.
