Section 80 in Uttarakhand Panchayati Raj Act, 2016
80. Custody and investment of Kshettra Nidhi.
- Subject to the provisions of this Act, as State Government may appoint, Kshettra Nidhi in reference to the Kshettra Panchayat shall be deposited in any Government Treasury or sub-treasury or such any Nationalised Bank, Locl Banks, Cooperative Bank, Post office, with opening the Account.
