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[Cites 0, Cited by 0] [Section 162A(1)] [Section 162A] [Entire Act]

State of Kerala - Subsection

Section 162A(1)(b) in Kerala Panchayat Raj Act, 1994

(b)In the Block Panchayat, -
(i)The Standing Committee for finance shall deal with the subjects, like finance, accounts, audit, budget, general administration and subjects not allotted to other standing committee;
(ii)Standing Committee for development shall deal with the subjects like development planning, socio and economic planning, agriculture, animal husbandry, minor irrigation, fisheries, small-scale industry, public works, housing, electricity and maintenance of watershed;
(iii)Standing Committee for Welfare shall deal with the subjects like Development of Scheduled Caste - Schedule Tribe, Development of Women and Children, Social Welfare, Public Health, Education, Art, Culture and Entertainment and Environment;