Section 28 in Andhra Pradesh Panchayat Raj Act, 1994
28. Rights of individual members.
(1)Any member may call the attention of the executive authority to any neglect in the execution of Gram Panchayat work, to any waste of Gram Panchayat property or to the wants of any locality and may suggest any improvements which may appear desirable and thereupon, the Executive Authority, shall explain at the next meeting of the Gram Panchayat, the action, if any, that has been taken or is proposed to be taken with reference to the matter to which attention has been called, or the improvements suggested by the member.(2)Every member shall have the right to move resolutions and to interpellate the Sarpanch on matters connected with the administration of the Gram Panchayat, subject to such rules as may be prescribed.(3)Every member shall have access during office hours to the records of the Gram Panchayat after giving due notice to the executive authority, provided that the executive authority, may, for reasons given in writing, forbid such access:Provided that the member who has been denied such access may prefer an appeal to the Extension Officer (Panchayats) whose decision thereon shall be final.
