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State of Assam - Section

Section 53 in Assam Panchayat Act, 1994

53. Functions of the Standing Committee.

(1)The General Standing Committee shall perform functions relating to the establishment matters, communication, buildings, rural housing, relief against natural calamities water supply and all miscellaneous residuary matters.
(2)The Finance, Audit and Planning Committee shall perform the functions relating to the finance of the Anchalik Panchayat, training, budget, scrutinizing proposals for increase of revenue, examination of receipts and expenditure statement, consideration of all proposals affecting the finance of the Anchalik Panchayat and general supervision of the revenue and expenditure of the Anchalik Panchayat and planning and consolidating the Anchalik Panchayat plans, co-operation, small saving schemes and any other function relating to the development of Anchalik Panchayat area.
(3)The Social Justice Committee shall perform functions relating to:
(a)promotion of educational, economic, social, cultural and other interests of the Scheduled Castes, Scheduled Tribes and Backward Classes;
(b)protecting them from social injustice and all other forms of exploitation;
(c)amelioration of the Scheduled Castes, Scheduled Tribes and Backward Classes;
(d)securing social justice to the Scheduled Castes, Scheduled Tribes, Women and other weaker sections of the society.
(4)The Standing Committees shall perform the functions referred to above to the extent the powers are delegated to them by the Anchalik Panchayat.