Section 323 in Rajasthan Panchayati Raj Rules, 1996
323. Information regarding expenditure on construction works.
(1)Every Panchayat/Panchayat Samiti shall exhibit on a notice board placed at a conspicuous place at its headquarters, the details of construction works sanctioned and executed during the five years along with its estimate and amount actually spent.(2)Panchayat/Panchayat Samiti concerned shall also exhibit such board on the work site indicating name of the work, amount spent and the date of completion for general information of the public.(3)Any person or voluntary organisation may apply for inspection of records pertaining to any such work by depositing Rs. 5/- and such muster rolls or vouchers may be shown to him. He may be permitted to note any details of such information on a separate piece of paper and necessary facility may be provided for the same.(4)Pen, ink, fountain pen and the like shall no be used during inspection, but notes may be taken by pencil and the person inspecting the record shall not make, breakup or deface the record.
