Section 112 in Uttarakhand Panchayati Raj Act, 2016
112. Committees in Zila Panchayats.
- Subject to this Act, the Zila Panchayat shall constitute such committee or committees as may be notified by the State Government from time to time, to assist the Zila Panchayat in the performance of all or any of its functions by such method and for the performance of such duties which are further provided and may delegate such of its powers or functions as it may deem fit. There shall be following committees for Zila Panchayat-(A)for the performance of duties in Zila Panchayat shall constitute of six committees which shall be as follows-(1)Planning and Development Committee (2) Education Committee (3) Health and Welfare Committee (4) Construction Committee (5) Administrative Committee (6) Water Management and Biodiversity Management Committee. The Chairman, Vice chairman and member of members in above said committees shall be that as may be prescribed.(B)(1) A Committee may appoint one or more sub-committees for examination and report on any matter with which it is concerned or for discharging any of functions.(2)The composition and term of a sub-committee shall be such as may be decided by the Committee.(3)The report or action of the sub-committee shall be deemed to be the report or action of the Committee if approved by it.(C)(1) A Zila Panchayat may at any time call for from any of its committees and likewise a committee may call for from any of its sub-committees, a report of or extract from the proceedings of such committee or sub-committee or as the case may be, any return.(2)The committee or sub-committee, as the case may be, shall with all convenient speed, comply with the request made under subsection (1).
