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State of Assam - Section

Section 28 in Assam Panchayat Act, 1994

28. Accounts of the Gaon Panchayat.

(1)Accounts of income and expenditure of every Gaon Panchayat shall be kept in such form and manner as may be prescribed and the Secretary of the Gaon Panchayat shall be responsible for maintaining the accounts of the Panchayat property.
(2)The Secretary of the Gaon Panchayat shall not incur any expenditure without the approval of the President of the Gaon Panchayat.