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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Gujarat - Subsection

Section 145(1) in The Gujarat Panchayats Act, 1993

(1)A district panchayat shall constitute the following committees, namely:-
(i)An Executive Committee for performing such functions pertaining to finance, home guards and village defence and such other functions and duties of the panchayat as are not assigned to any other committee.
Provided that it shall be lawful for the Executive Committee to appoint not more than two sub-committees from amongst its members but the sub-committee so appointed shall not be competent to take any final decision in any matter.
(ii)A Social Justice Committee for performing such functions as are considered essential for securing social justice to the weaker sections of the society including persons belonging to the Scheduled Castes and the Scheduled Tribes as may be prescribed:
Provided that it shall be lawful for the Social Justice Committee to appoint one or more sub-committees from amongst its members to inquire into cases of any discrimination against members of backward class including Scheduled Castes and Scheduled Tribes, in the matter of use of wells, tanks, bathing ghats, roads and places of public resort, maintained wholly or partly out of the State or panchayat funds or dedicated to the use of the general public.
(iii)An Education Committee for performing the functions and duties pertaining to education and such other literary and cultural activities as the panchayat may assign to it.
(iv)A Public Health Committee for performing functions pertaining to public health, hospitals, health centres, sanitation, water supply, vaccination and family planning.
(v)A Public Works Committee for performing functions pertaining to public works, communications, buildings, rural housing and relief against natural calamities.
(vi)An Appeal Committee under Section 241.
(vii)[ A Committee for production, co-operation and irrigation. [Substituted '(vii) A Committee for implementation and review of twenty point programme.' by Gujarat Act No. 19 of 2017, dated 12.4.2017.]
(viii)A Committee for woman and child development and youth activities.]