Section 137 in The Himachal Pradesh Panchayati Raj Act, 1994
137. Inspection and access to Panchayat records.
(1)The officer of the State Government duly authorised by the State Government in this behalf may, subject to such terms as may be prescribed, inspect all books, proceedings and records, and to enter on and inspect any work in progress, of a Panchayat.(2)The Officers authorised under sub-section (1) shall, for the inspection of the Panchayats, exercise such powers as may be prescribed.(3)The Office bearers, and the officers and servants of the Panchayat shall be bound to afford access to all such information and records as may be demanded by the inspecting authority.(4)Nothing contained in this section shall affect the right of parties to any case, suit or proceedings pending before a Gram Panchayat to inspect the records of the cases, suits or proceedings, in the manner prescribed.
