Section 38 in Kerala District Administration Act, 1979
38. Rights of individual members.
(1)Every member shall have the right to move resolutions and to interpellate the President and other office bearers on matters falling within the administrative jurisdiction of the district council subject to such rules as may be made by the Government.(2)Every member shall have access during office hours to the accords of the district council after giving due notice to the President:Provided that the President may, for reason given in writing, refuse such ,access.
