(1)The President shall have full access to all records of the Panchayat.(2)[ All official correspondence from the Secretary to the Government and to any other authority not below the rank of district level authority of the Government and vice versa, shall be through the President.Provided that, all correspondence to the Government or to other authorities shall have the approval of the President or be signed by himself except in cases where the President has empowered the Secretary, by general or special order, in this behalf;Provided further that, the Secretary may have direct correspondence with the Government in respect of a resolution, passed by the Panchayat in contravention of any of the provisions of this Act or the rules made there under and for furnishing any information, statement or record, called for by the Government] [Inserted by Act 13 of 1999.](3)All correspondence by the Secretary through the President addressing the Government or as the case may be the other authority and vice versa shall be delivered by the Presidents without delay.
