Section 8B(6) in Greater Hyderabad Municipal Corporation Act, 1955
(6)The Area Sabha, subject to the rules as may be prescribed in this regard, shall exercise the following rights, namely:-(i)to get information from the officials concerned as to the services they will render and the works proposed to be executed in the area in the succeeding period of three months after the meeting of the Ward Committee;(ii)to be informed by the Ward Committee about every decision taken by them concerning the jurisdiction of the Area Sabha;(iii)to be informed by the Ward Committee of follow up action taken on the decisions concerning the jurisdiction of the area;(iv)to cooperate with the Ward Committee in the provision of sanitation arrangements in the area;and(v)to impart awareness on matters of public interest such as cleanliness, preservation of the environment and prevention of pollution.
