(2)The Ward Committee and the Ward Sabha shall have the following rights, namely:-(i)to get information regarding the services to be rendered and the activities proposed to be carried by the officers concerned during the next three months;(ii)to get information on the detailed estimate regarding the works proposed to be undertaken;(iii)to know whether each decision of the council of the Ward area is logical;(iv)to know about the follow up actions taken, decision of the Ward Sabha and the Ward Committee, as the case may be, and about the detailed reasons for not implementing any decision;(v)to get information regarding detailed town planning schemes building construction permits etc. in the ward.]
