Section 103(3) in Uttarakhand Panchayati Raj Act, 2016
(3)The Zila Panchayat may require the Chairman or the Chief Officer may require the produce of any in its meetings-(a)any return, statement, estimate, statistics or other information regarding any matter pertaining to the administration of the Zila Panchayat as the case may be ;(b)a report or explanation of any sub-committee; and(c)any report, correspondence or plan or other document or a copy thereof which is in his possession or control as Chairman, Kshettra Panchayat secretary, block development officer and Chief Officer or which is recorded or filed in the office of the Zila Panchayat or the or of any servant of the Zila Panchayat, as the case may be.
