Section 195 in The Himachal Pradesh Panchayati Raj Act, 1994
195. Proceedings and record of Panchayats open to inspection.
- Minutes of the proceedings at each meeting of a Panchayat or its committees shall be drawn up and recorded in a book to be kept for the purpose and shall, in the prescribed manner, be signed by the authority presiding the meeting and confirmed in the next meeting; and subject to rules made under this Act and on the payment of such fee as may be prescribed, the records of Panchayat or any committee thereof, shall be open to inspection to the person who may desire it and certified copies thereof shall be given to the person who may apply for them on payment of such fee as may be prescribed.
