Section 88(1) in Rajasthan Panchayati Raj Act, 1994
(1)Every person in possession of moneys, accounts, records or other property pertaining to a Panchayati Raj Institution shall on the requisition in writing of the Chief Executive Officer for this purpose, forthwith handover such moneys or delver up such accounts, records or other property to the Chief Executive Officer or the persons authorized in the requisition to receive the same.
