Section 28(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)Any member may call the attention of the executive authority to any neglect in the execution of Gram Panchayat work, to any waste of Gram Panchayat property or to the wants of any locality and may suggest any improvements which may appear desirable and thereupon, the Executive Authority, shall explain at the next meeting of the Gram Panchayat, the action, if any, that has been taken or is proposed to be taken with reference to the matter to which attention has been called, or the improvements suggested by the member.
