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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(2) in Haryana Panchayati Raj Act, 1994

(2)A Gram Sachiv, subject to the control of the Sarpanch -
(a)after recording the proceedings, shall append his signatures in the proceeding book;
(b)shall prepare the replies of audit notes and submit the same to the Block Development and Panchayat Officer after approval of the Gram Sabha, within one month of the receipt of such notes; and
(c)shall sign daily balances in cash book.]