Section 22(4) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(4)The proceeding register shall always be kept at the office of Panchayat Samiti. In no case the proceeding register shall be taken out from the office of Panchayat Samiti, unless required by the government or authorities authorised by it or by the order of a competent court of law to do so. The Executive Officer shall be the custodian of the proceeding register of Panchayat Samiti.
