Section 25 in Chennai City Municipal Corporation Act, 1919
25. Duties and powers of individual councillors.
(1)Any Councillor [***] [The words 'or alderman' were omitted by Tamil Nadu Act XXIV of 1958.] 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 improvements which he considers desirable.(2)Every councillor [***] [The words 'or alderman' were omitted by Tamil Nadu Act XXIV of 1958.] shall have the right to interpellate the [Mayor] [Substituted for the word 'President' by Tamil Nadu Act III of 1935.] on matters connected with the municipal administration subject to such regulations as may be framed by the once council.(3)Every councillor [*] [The words 'or alderman' were omitted by Tamil Nadu Act XXIV of 1958.] 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 [*] [The words 'or alderman' were omitted by section 2 of the Madras City Municipal (AmendmenI) Act, 1958 (Tamil Nadu Act XXIV of 1958).] may appeal against such order to the [Mayor] [Substituted for the word 'President' by section 2 of the Madras City Municipal (Amendment) Act, 1933 Tamil Nadu Act III of 1933).] whose decision shall be final.
