(3)Every member shall have access during office hours to the records of the Panchayat after giving due notice to the Executive Authority or Commissioner or the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).], provided that the Executive Authority or Commissioner or the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] may, for reasons recorded in writing, forbid such access.
