Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 162A(1)] [Section 162A] [Entire Act]

State of Kerala - Subsection

Section 162A(1)(c) in Kerala Panchayat Raj Act, 1994

(c)In the District Panchayat, -
(i)Standing Committee for finance shall deal with the subjects like finance, accounts, audit, budget, general administration and subjects not allowed to other standing committee;
(ii)The standing committee for development shall deal with the subjects like development planning, socio-economic planning, agriculture, soil conservation, animal husbandry, minor irrigation, fisheries and small scale industry, etc.
(iii)The standing committee for public works shall deal with the subjects like public works, housing, spatial planning and environment;
(iv)the standing committee for Health and Education shall deal with subjects like public health and education;
(v)The standing committee for welfare shall deal with subjects like social welfare, development of women and children and development of scheduled caste-scheduled tribe.