Section 118 in Uttarakhand Panchayati Raj Act, 2016
118. Custody and mode to proof the records of Zila Panchayat.
(1)Such records which are necessary to maintain in the Zila panchayat as may be prescribed by the State Government from time to time shall be maintained.(2)Such prescribed all records by the State Government shall be maintained in the Office.(3)On application to the Zila Panchayat and on payment of prescribed fee in case of demand of any information by any person the copy of records shall be issued by the signature of the prescribed authority;Provided that no records shall be maintained other than available financial sources, amounts for the purposes of various works by the state Government or Central Government or any other institutions.
