Section 74 in Uttarakhand Panchayati Raj Act, 2016
74. Committies of Kshettra Panchayat.
- Subject to this Act, the Kshettra panchayat shall constitute such Committee or Committees, as may be notified by the State Government from time to time by such mode and for the performance of such duties, which are further mentioned, to provide such kind of assistance in the performance of all or any functions of Kshettra panchayat, panchayats may delegate such of its powers of functions as it may deem fit. The Kshettra Panchayat shall have following committees,-(A)Kshettra Panchayat. - kshettra Panchayat has been constituted shall appoint the following six committees in the manner and for performance of duties hereinafter-(1)Planning and development Committee;(2)Education Committee;(3)Health and welfare Committee;(4)Construction Committee;(5)Administrative Committee(6)Water Management and Biodviersity Management,(B)Sub-committees. - (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 its 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)Subordination of committees or sub-committees. - (1) A Kshettra 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).
