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[Cites 0, Cited by 1] [Section 114] [Entire Act]

State of Gujarat - Subsection

Section 114(2) in Gujarat Panchayats Act, 1961

(2)A Secretary of a village panchayat shall subject to the control of the Sarpanch-
(a)keep in his custody the records and registers of the panchayat.
(b)issue receipts under his signature for sums of money received by him on behalf of the panchayat.
(c)prepare all statements and reports required under this Act, and
(d)perform such other functions and duties under this Act as may be prescribed.