Section 188 in Uttarakhand Panchayati Raj Act, 2016
188. Restriction on the summoning of servants of Panchayats to produce documents.
- No officer or servant of a Gram Panchayat, Kshettra Panchayat and Zila Panchayat shall in any legal proceeding to which the Gram Panchayat, Kshettra Panchayat and Zila Panchayat is not a party, be required to produce any register or document, the contents of which can be proved under the preceding section by a certified copy, or to appear as a witness to prove the matters and transactions recorded therein unless by the order of the court made for special cause.
