Section 29 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
29. Records and publication of proceedings.-
(1)Minutes of the proceedings at each meeting of a Paneahyat Samiti shall be drawn up and recorded in a book to be kept for the purpose and shall be signed by the authority presiding at the meeting or of the next ensuing meeting, and shall be published in such manner as the Panchayat Samiti may, by by-laws, direct, and shall, at all reasonable times be open to inspection by any inhabitant of the tahsil or block as the case may be.(2)A copy of every resolution passed at any meeting of a Panchayat Samiti shall, within three days from the date of meeting, be forwarded to the Deputy Commissioner concerned.
