Section 24 in The Coimbatore City Municipal Corporation Act, 1981
24. Duties and powers of individual councillors.
(1)Any councillor may call the attention of the proper authority to any neglect in the execution of municipal work, to any waste of municipal property or to the wants of any locality, and may suggest any improvement which he considers desirable.'(2)Every councillor shall have the right to interpellate the Mayor on matters connected with the municipal administration subject to such regulations as may be framed by the council.(3)Every councillor shall have access during office hours to the records of the corporation after giving due notice to the Commissioner, provided that the Commissioner may, for reasons given in writing, forbid such access. The councillor may appeal against such order to the Mayor whose decision thereon shall be final.
