(1)(a)For the purpose of assisting the District Panchayat in exercising such of its powers, discharging such of its duties and performing such of its functions specified under this Act, a District Panchayat may constitute Standing Committees for dealing with -(i)food and agriculture;(ii)industries and labour;(iii)public works;(iv)education; and(v)health and welfare including prohibition.(b)A District Panchayat may constitute additional Standing Committees for such purposes as it thinks fit.
