(1)Every member of a Gram Panchayat may call the attention of the State Government to any neglect in the execution of any work or duty assigned by or under this Act to a Gram Panchayat, to any waste of the Panchayat property or to the wants of any locality and may suggest any improvement which may appear desirable.(2)Every member of a Gram Panchayat shall have the right to move resolution and to interpollate the Pradhan on the matters connected with the administration of the Gram Panchayat, subject to such rules as may be prescribed.(3)Every member of a Gram Panchayat shall have access, during office hours, to the records of the Gram Panchayat for his inspection after giving due notice to the Panchayat Secretary of the Gram Panchayat, who may for reasons given in writing and with the approval of the Pradhan refuse such access.
