Section 28(3) in Andhra Pradesh Panchayat Raj Act, 1994
(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.
