Section 2 in U.P. Zila Panchayat (Maintenance and Weeding of Records) Rules, 1968
2.
Every [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall reserve such portion of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] Office as may be necessary for the proper accommodation and custody of its records including its correspondence and registers. The space thus set apart shall be called "Record Room" and shall be placed in the immediate charge of an officer to be called the Record-keeper.
