96. Access to records of Gram Panchayat.- (1) A Gram Panchayat shall at all reasonable times permit any officer or other person whom the Director or Deputy Commissioner 1[or the Sub-Divisional Officer, as the case may be], may authorise in this behalf to have access to all its books, proceedings and records and to enter on and inspect any immovable property occupied by, or any work in progress under the orders of, or any institution controlled by it.
(2)Nothing contained in sub-section (I) shall affect the right of parties to any proceedings pending before a panchayat to inspect the records of those proceedings, in the manner prescribed.
