Section 56 in Rajasthan Panchayati Raj Rules, 1996
56. Member's right to obtain information and of access to the records.
- A member of a Panchayati Raj Institution shall have the right to obtain information on any matter pertaining to the Administration and of access to the records of such Panchayati Raj Institution or Standing Committee thereof, if any, during office hours after giving due notice to the Secretary/Vikas Adhikari/Chief Executive Officer, who may, however, with the approval of the Chairperson of the concerned Panchayati Raj Institution and for reasons to be recorded in writing, refuse to give any particular information or access to any particular records.
