(2)Village Panchayats and their Presidents, executive authorities, Panchayat Union Councils and their Chairmen, Commissioners, District Panchayats and their Chairmen, [Secretaries] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] and the officers and servants of Panchayats shall be bound to afford to the officers and persons aforesaid, such access, at all reasonable times, to Panchayat property or premises and to all documents as may, in the opinion of such officers or persons, subject to such rules as may be prescribed, be necessary to enable them to discharge their duties under this section.
