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[Entire Act]
State of Kerala - Section
Section 20 in Kerala Municipality Act, 1994
20. [ Standing Committees. [Substituted by Act 14 of 1999.]
- In every Municipality there shall be constituted Standing Committees as follows, namely:-| (A) in a Town Panchayat | (1) StandingCommittee for Finance(2) StandingCommittee for Development(3) Standing Committee for Welfare | |
| (B) in a Municipal Council | 1. Standing Committeefor Finance2. Standing Committeefor Developm3. Standing Committeefor Welfare4. Standing Committeefor Health Education5. Standing Committee for Works | |
| (C) in a Municipal Corporation | 1. Standing Committeefor Finance2. Standing Committeefor Development3. Standing Committeefor Welfare4. Standing Committeefor Health Education5. Standing Committeefor Works6. Standing Committeefor Town Planning7. Standing Committee for Appeal relating to Tax] |