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State of Karnataka - Section

Section 56 in Karnataka Panchayat Raj Act, 1993

56. Interpellations and resolutions.

(1)Any member may call the attention of the Adhyaksha to any neglect in the execution of the Grama Panchayat work, to any waste of Grama Panchayat property or to the wants of any locality and may suggest any improvements which may appear desirable.
(2)Every member shall have a right to move resolution and to interpellate the Adhyaksha on matters connected with the administration of the Grama Panchayat, subject to such rules as may be prescribed.