Section 16 in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994
16. Powers of the Standing Committee.
- Subject to the provisions of the Act, the Committee shall, in relation to the subject assigned to it have power to :-(a)Call for papers, documents and other information in the same manner and to the same extent as the Janpad Panchayat or Zila Panchayat, as the case may be, has power to call;(b)Subject to availability of funds, incur expenditure on the subjects assigned to it under the Act to the extent provided in the annual budget of the Janpad Panchayat or Zila Panchayat as the case may be;(c)Re-appropriate funds from one sub-item to another sub-item under the same head and after the approval of the Janpad Panchayat or Zila Panchayat, as the case may be, re-appropriate amount from one head to the other;(d)Make an estimate of the amount likely to be surrendered under different heads by the end of December each year and submit such statements to the Janpad Panchayat or Zila Panchayat, as the case may be.
