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State of Uttarakhand - Section

Section 145 in Uttarakhand Panchayati Raj Act, 2016

145. Powers and duties of Committees.

- The duties and powers of establish Committees of the Gram Panchayat, Kshettra Panchayat and Zila Panchayat shall be following-
(1)Planning and Development Committee shall perform duties and exercise powers of the concerning works from following subjects-
(a)to keep knowledge on the financial subject of the concerning panchayat and creation the source of income;
(b)to prepare annual work planning for the concerning Panchayat;
(c)to place for sanction with prepare expenditure of the concerning panchayat;
(d)to implementation of the concerning programs of Agriculture, Animal husbandry and poverty abolishen;
(e)related matters to the rural fairs and festivals;
(2)Education Committee shall perform duties and exercise powers of the concerning works from following subjects-
(a)Basic education, Adult education, informal education and literacy work;
(b)to maintain valuation of school buildings constructions/ repairing and selection of land for School buildings;
(c)entry number 17, 18, 19, 20 and 21related matters of 11th schedule of the Constitution.
(3)Construction Committee shall perform duties and exercise powers of the concerning works from following subjects-
(a)to maintain all types of construction work;
(b)to ensure valuation of construction work of all types under the concerning Panchayat;
(c)related to the essential labour contribution.
(4)Health and welfare Committee shall perform duties and exercise powers of the concerning works from following subjects-
(a)entry number 23, 24, 25, 26 and 27 related matters of 11th schedule of the Constitution,
(b)to implementation of the concerning programmes related to medical, health and family planning and social welfare specially women and child welfare, Aaganbadi, PHC/ CHC.
(5)Administrative Committee shall perform duties and exercise powers of the concerning works from following subjects-
(a)all related matters to the establishment of employees of the concerning Panchayat,
(b)related matters to the public distribution system.
(6)Water Management and Bio-diversity Management Committee shall perform duties and exercise powers of the concerning works from following subjects-
(a)to, proper conduct and maintain of tube well and drinking water schemes;
(b)to, remedy of environmental safety in the population area,
(c)to, maintain different type of lands, traditional mattes and cultivation. to knowledge of storing of cattle's and minor lives and diversity related matters.