Section 187(1) in Andhra Pradesh Panchayat Raj Act, 1994
(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.
