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State of Jharkhand - Section

Section 270 in Jharkhand Municipal Act, 2011

270. Objects and functions of State Municipal Advisory Committee.

- The objects and functions of the State Municipal Advisory Committee shall be to advise the State Regulatory Commission on -
(a)major questions of policy;
(b)matters relating to quality, continuity and extent of municipal services provided by the municipal authorities;
(c)protection of consumers of municipal services; and
(d)improvement of overall standards of performance, efficiency and economy in the provision of municipal services by municipal authorities.