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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Tripura - Subsection

Section 153(1) in Tripura Panchayats Act, 1993

(1)The Finance Audit and Planning Committee shall perform the functions relating to -
(a)establishment matters, the Finances of the Zilla Parishad, framing of budget, scrutinising proposals for increase of revenue, examination of receipt and expenditure statements, consideration of all proposals affecting the finances of the Zilla Parishad and general supervision of the revenue and expenditure of the Zilla Parishad ; and
(b)the plan priorities, allocation of outlays to development programmes horizontal and vertical linkages, implementation of guidelines issued by the Government, regular review of planning programme, evaluation of important programmes and small saving schemes.