Section 141 in Uttarakhand Panchayati Raj Act, 2016
141. Powers to enquire and report about the misconduct of certain officials.
- On receiving a complaint from any person residing within the jurisdiction of a Gram Panchayat about any misconduct in the discharge of his official duties by any ameen process-server, vaccinator, village chaukidar, patwari, patrol and tube-well operator of the Irrigation Department, forest guard, forest chaukidar, teacher of a primary school, pound-keeper, village stockman, Gram Vikas Adhikari, Aaganbadi Karyakatri, Shayeka, Asha Karyakatri or peon of any Government department etc. , such Gram Panchayat may, if there be prima facie evidence, forward the complaint to the proper authority with its own report. The authority shall, after such further enquiry as may be required take suitable action and inform the Gram panchayat of the result.
