(1)The general control and supervision of a Municipal area and superintendence over the officers and servants of such Municipality shall vest in the Municipality.(2)Any Councillor may call the attention of the Chairperson to any negligence in the execution of the Municipality's work to any waste of Municipality's property or to the needs of any locality within the Municipal areas and may suggest any improvements which may appear desirable.(3)Every Councillor shall have right to move resolution and to interpellate the Chairperson on matters, connected with the administration of the Municipality subject to such regulation, as may be framed by the Municipality.(4)Every Councillor shall have access during office hours to the records of the Municipality after giving due notice to the Chairperson:Provided that the Chairperson may for reasons given in writing forbid such access.
