Section 40 in Uttarakhand Panchayati Raj Act, 2016
40. Custody or deposit of the Gram Nidhi.
- Under the provisions of this Act as may be determined by the State Government in case of Gram Panchayat the Gram Nidhi shall be deposited in any such Government Treasury and sub Treasury or by such account open in any Nationalized Bank, Local Bank, Cooperative Bank and post office. The drawing and dispersing of the fund shall be made by the Pradhan and Secretary/ Gram Panchayat Officer by joint signatures.
