Section 187 in Andhra Pradesh Panchayat Raj Act, 1994
187. Standing Committees of a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
(1)For every [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] there shall be constituted the following standing Committees, the subjects assigned to each such standing committee being those specified against it, namely:-(i)Standing Committee for Planning and Finance: District Plan, budget, taxation, finance and coordination of the work relating to other committees.(ii)Standing Committee for Rural Development: Poverty Alleviation Programme, Area Development Programmes, employment, housing, cooperation, thrift and small savings, Industries including cottage, village and small scale industries, trusts and statistics.(iii)Standing Committee for Agriculture: Agriculture, Animal Husbandry, soil reclamation including contour bunding, social forestry, fisheries and sericulture.(iv)Standing Committee for Education and Medical Services: Education including Social Education, medical services, public health and sanitation including drainage, relief for distress in grave emergencies.(v)Standing Committee for Women Welfare: Development of Women and welfare of children.(vi)Standing Committee for Social Welfare: Social Welfare of Scheduled Caste, Scheduled Tribes and Backward Classes and cultural affairs.(vii)Standing Committee for Works: Communications, rural water supply, power and irrigations.(2)Every standing Committee shall consist of the Chairperson of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] who shall be ex-officio member and such other members [as may be elected from among the members of the [Zilla Praja Parishad] [Subs by Section 11 of Act No. 5 of 1995.]] in accordance with the rules made in that behalf.(3)The Vice-Chairperson shall be ex-officio Member and Chairperson of the Standing Committee for Agriculture, two offices of the Chairperson of the Standing Comittees shall be filled by nomination by the Chairperson of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] from among the women members of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in the manner prescribed and the Chairperson of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be the Chairperson of the rest of the four offices of the Chairperson of the Standing Committees.(4)The powers and functions of the Standing Committee, the permanent invitees to it and other incidental and consequential matters shall be such as may be prescribed.(5)The District Collector shall have right to participate in the meetings of all Standing Committees without voting rights.(6)The decisions of the Standing Committees shall be subject to ratification by the general body of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] which shall have the power to approve, modify, rescind or reverse them.
