Section 47(2) in Telangana Panchayat Raj Act, 2018
(2)The Minutes Book shall be kept in the office of the Gram Panchayat. Panchayat Secretary shall be responsible for the safe keeping of the records. He shall be responsible for any missing records. Proper documentation of all the records shall be done and handed over under proper acknowledgement, on transfer, by the Panchayat Secretary.
