Section 37 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
37. Right of individual members.
(a)Every member of a Village Committee may call the attention of the District Council to any neglect in the execution of any work or duty assigned by or under this Act to a Village Committee to any waste of the Village Committee property or to the waste of any locality and may suggest any improvement which may appear desirable.(b)Every member of a Village Committee shall have the right to move resolution and to interpellate the' Chairman on the matters connected with the administration or the Village Committee, subject to such rules as may be prescribed.(c)Every member of a Village Committee shall have access, during office hours, to the records of the Village Committee for his inspection after giving the due notice to the Village Committee.
