(1)Zilla Parishad shall have the following Standing Committees namely :-(a)Finance, Audit, and Planning Committee ;(b)Education, Environment, Culture, Health and Sports Affairs ;(c)Communication, Rural Electrification and Non Conventional Energy ;(d)Industries including Cottage Industries and Sericulture ;(e)Social Justice Committee ;(f)Agriculture, Food, Irrigation, Co-operation, Fishery, and Animal Husbandry ;(g)Poverty Allevation Programme, Social and Farm Forestry, Rural Housing and Drinking Water and ;(h)Such other Standing Committee or Committees as the Zilla Parishad may, subject to the approval of the State Government, constitute.(2)A Standing Committee shall consist of the following members namely-(a)the Sabhadhipati and the Sahakari Sabhadhipati, ex-officio ;(b)not less than 5 and not more 7 persons to be elected in the prescribed manner by the members of the Zilla Parishad from among themselves ;(c)Chief Executive Officer/Additional Chief Executive Officer ex-officio ; and(d)such number of persons, being officers of the State Government or any statutory body or corporation or being eminent persons having specialised knowledge, as the State Government may think fit, appointed by the Sate Government:Provided that such officers and Chief Executive Officer/Additional Chief Executive Officer shall not be eligible for election as the President or Vice President and shall not have any right to vote.(3)No member of a Zilla Parishad other than the Sabhadhipati and the Sahakari Sabhadhipati shall be eligible to serve on more than two Standing Committees.(4)An elected member of the Standing Committee shall hold office for a period of five years or for so long as he continues to be a member of Zilla Parishad, whichever is earlier.(5)The meeting of the Standing Committee shall be held in the office of the Zilla Parishad at such time and in such manner as may be prescribed.(6)The State Government may make rules providing for the removal of members of a Standing Committee excluding the president and for filling up of causal vacancy.
