272A. [ Citizen Charter to be published. [Added by Act 13 of 1999.]
(1)Every Panchayat shall, in the manner prescribed, formulate citizens charter regarding the different categories of services rendered to the citizen by the panchayat, the conditions for such service and also the time limit for such service and publish it in the name 'citizens charter'.(2)The citizens charter shall be renewed and updated periodically at least once in a year.]
