Section 250(4) in The Gujarat Panchayats Act, 1993
(4)The District Development Officer in respect of a Taluka panchayat or village panchayat shall have the same powers as taluka Development Officer has in respect of a village panchayat under sub-section (1), (2) and (3) subject to the modification that he shall submit a report under sub-section (3) to the State Government.
