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State of Odisha - Section

Section 156 in Grama Panchayats Rules, 1968

156.

[(1)] [Re-numbered by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.] The cash book and the registers shall be strongly bound and pages shall be numbered and certified by the Sarpanch before being brought into use.
(2)[ The Cash Book files, registers and all other records maintained in the office of the Grama Panchayat shall be properly maintained by the Secretary of the Grama Panchayat for the purpose of the Act and the rules made thereunder.] [Inserted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.]