(1)Any member may call the attention of the Executive Authority or the Commissioner or the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).], as the case may be, to any neglect in the execution of panchayat work, to any waste of panchayat property or to the wants of any locality, and may suggest any improvement which may appear desirable.
