Section 7(11) in The Maharashtra Village Panchayats Act, 1959
(11)The proceedings of every meeting of the Gram sabha shall be prepared and maintained [in a separate register] [These words were inserted by Maharashtra 16 of 2012, Section 2(7)(a) (w.e.f. 2-10-2012).] by the concerned Secretary of the panchayat and in his absence, the proceedings shall be prepared by any Government, semi-Government or panchayat employee working in the village, such as Teacher, Talathi or Anganwadi Sevika as directed by the Sarpanch and the same shall be handed over to the panchayat for records.[Provided that, it shall be a joint responsibility of the Sarpanch and Secretary of the concerned panchayat to maintain secured custody and proper safety of proceeding register, attendance register and other relevant records of the Gram sabha, and they shall be primarily held responsible for any tampering, alteration, manipulation of entries or contents or loss or mutilation of such record unless proved otherwise and shall be liable to be prosecuted under relevant provisions of the Indian Penal Code.] [This proviso was added by Maharashtra 16 of 2012, Section 2(7)(b) (w.e.f. 2-10-2012).]
