Section 20(3) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
(3)Every member shall have access during office hours to the records of the Wards Committee after giving a reasonable notice to the Chairperson:Provided that the member shall not have access to such records of the Wards Committee if they are considered as confidential or secret by the Chairperson.
