Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Tripura - Subsection

Section 108(1) in Tripura Panchayats Act, 1993

(1)The Finanace Committee shall perform functions relating to establishment matters and -
(a)the finances of the Panchayat Samiti, framing of budget, scrutinising proposals for increase or revenue, examination of receipt and expenditure statements, consideration of all proposals affecting the finances of the Panchayat Samiti and general supervision of revenue and expenditure of the Panchayat Samiti ; and
(b)the plan priorities , allocation of outlays to development Programmes horizental and vertical linkages, implementation of guidelines issued by the Government, regular review of planning programmes, evolution of important programmes and small savings schemes.