Section 86 in The Himachal Pradesh Panchayati Raj Act, 1994
86. Procedure of Standing Committees.
(1)Subject to the provisions of section 187, the Panchayat Samiti may frame bye-laws relating to election of members of committees, conduct of business therein and all other matters relating thereto.(2)The Chairman of every committee shall in respect of the work of the committee be entitled to call for any information, return, statement, account or report from the office of the Panchayat Samiti and to enter on and inspect any immovable property of the Panchayat Samiti or work in progress connected with the work of the committee.(3)Each committee shall be entitled to require attendance at its meetings of any officer of the Panchayat Samiti who is connected with the work of committee. The secretary shall under instructions of the committee, issue notices and secure the attendance of the officer.
