Section 3(2) in U.P. Kshettra Panchayats (Supervision of Activities of Gram Sabhas) Rules, 1963
(2)The Pradhan of the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] and its Secretary shall afford to the Inspecting Officer all reasonable facilities as may be necessary to enable him to discharge his functions under sub-rule (1) above.
