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State of Telangana - Section

Section 40 in Telangana Panchayat Raj Act, 2018

40. Rights of Individual Members.

(1)All suggestions made by any member shall be attended by the Panchayat Secretary.
(2)Every member shall have the right to move resolutions and to interpellate the Gram Panchayat 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: