Section 70 in Karnataka Municipal Corporations Act, 1976
70. Power of councillors.
(1)Any councillor may draw the attention of the proper authority to any neglect in the execution of corporation work, to any waste of corporation property or to the wants of any locality, and may suggest any improvements which he considers desirable.(2)Every councillor shall have the right to interpellate on matters connected with the corporation administration subject to the regulations framed in this behalf.
