Section 22 in The Orissa Grama Panchayats Act, 1964
22. Right of individual members.
- Every member of the Grama Panchayat shall, subject to the rules made in that behalf, have the right to -(a)access during office hours to the records of the Grama Panchayat after giving due notice to the Sarpanch;(b)move resolutions and question any office-bearer on matters connected with the administration of the Grama Panchayat; and(c)inspect all works undertaken by the Grama Panchayat and all institutions under the direction, management or control of the Grama Panchayat and to bring to the notice of the Sarpanch the irregularities, if any, noticed during such inspection.
