Section 4 in Tamil Nadu Panchayats (Disclosure of Assets and Liabilities by President, Vice-President and Members of Village Panchayat) Rules, 1999
4. Returns to be placed at the meeting and to be public document.
(1)After the receipt of the return specified in rule 3, the executive authority shall cause it be placed at the meeting of the village panchayat and send a copy to the Inspector.(2)Such return shall be deemed to be a public document and the executive authority, with the permission of the village panchayat, may, subject to such condition including payment of fees specified in rule 5, give to any person on demand a copy of such return.
