Section 13 in Gauhati Municipal Corporation Act, 1971
13. Duties and powers of individual Councillor.
(1)Any Councillor may call the attention of the proper Authority to any neglect in the execution of the municipal works, to any waste of municipal property, or to the wants of any locality, and may suggest any improvements which he considers desirable.(2)Every Councillor shall have the right to interpolate the Mayor on matters connected with the Municipal Administration subject to such regulations as may be framed by the Corporation.
