Section 39 in Uttarakhand Panchayati Raj Act, 2016
39. Custody and mode to proof the record in Gram Panchayat.
- Notwithstanding anything contrary to any other provisions of this Act-(a)all records of Gram Panchayat shall be in the custody of its Pradhan. The secretary of Gram panchayat shall be liable for the maintenance of the records, which are in the supervision of Gram Pradhan;(b)the Pradhan shall, on an application and on payment of such fee as may be prescribed, shall give a copy of any such records and certify it as a true copy under his signature and seal of the Gram Panchayat.(c)The Gram Panchayat shall be maintained such all records as may be prescribed by the State Government from time to time.
