(1)Every member of a Panchayat shall have the right to move resolution and to interpellate the President or the Chairman of Standing Committee on matters falling within the administrative jurisdiction of the Panchayat in which he is a member subject to such rules as may be made by the Government.(2)Every member shall have access during office hours to the records [other than notified documents] [Inserted by Act 13 of 1999.] of the Panchayat in which he is a member after giving due notice to the President. [***] [Omitted by Act 13 of 1999.](3)Every member may call attention of the Panchayat regarding the needs of the people of the Panchayat area on the default made in the work [and the scheme] [Substituted by Act 13 of 1999.] undertaken by the Panchayat or regarding other matters of public importance.
