Section 20 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
20.
(1)Any member may call the attention of the Chairperson to any neglect in the execution of Municipal work, to any waste of municipal property or to the wants of any locality and may suggest any improvements which may appear desirable.(2)Every member shall have the right to move resolutions and to interpellate the Chairperson on matters connected with the Municipal Administration.(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.
