Section 53 in Andhra Pradesh Municipalities Act, 1965
53. Duties and powers of individual members.
(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 municipal administration subject to such rules as may be made by the Government in this behalf.(3)Every member shall have access during office hours to the records of the municipality after giving a reasonable notice to the Chairperson:Provided that the member shall not have access to such records of the municipality as are classified as confidential or secret by the rules made by the Government in this behalf.
