Section 111(1) in The Orissa Grama Panchayats Act, 1964
(1)Subject to such rules, as may be made in that behalf the Grama Panchayat, its Sarpanch, Naib-Sarpanch, Officers and employees shall at all reasonable times be bound to afford to the [Director, Collector, the District Panchayat Officer] [Substituted vide O.G.E. No. 993 Notification No. 7703-Legislative dated 28.5.2001.] or other officer or person or member of the State Legislature authorised under Section 109 or 110 such access to the property, institutions or premises of the Grama Panchayat and to all registers and records thereof and to the cash balance in custody of such Grama Panchayat as may, in the opinion of the [Director, Collector, the District Panchayat Officer] [Substituted vide O.G.E. No. 993 Notification No. 7703-Legislative dated 28.5.2001.] or such officer or person, be necessary to enable him to discharge his duties under this Chapter.
