Section 112(3) in Uttarakhand Panchayati Raj Act, 2016
(3)The report or action of the sub-committee shall be deemed to be the report or action of the Committee if approved by it.(C)(1) A Zila Panchayat may at any time call for from any of its committees and likewise a committee may call for from any of its sub-committees, a report of or extract from the proceedings of such committee or sub-committee or as the case may be, any return.
