Section 79 in Uttarakhand Panchayati Raj Act, 2016
79. Custody and mode to proof the record in the Kshettra Panchayat.
(1)Such records who is maintained necessary in the Kshettra 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 of with the custody of concerning Secretary/ Block Development Officer.(3)On application to the Secretary of Kshettra 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 Secretary. The Secretary with seal shall certified as a true copy;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.
