Section 322 in Rajasthan Panchayati Raj Rules, 1996
322. Search for record etc. and order for inspection.
- Upon receipt of the application under Rule 321 and payment of fees provided for therein, head of office shall cause the relevant register, book, file or record to be searched and put up before him, shall examine the entries or papers sought to be inspected and shall make an order allowing inspection of the same if he does not consider the same to be objectionable or contrary to public interest or if such inspection is not prohibited.
