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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(1) in Telangana District Boards Act, 1955

(1)The Standing Committee shall frame the budget, scrutinize proposals for increase of revenue, examine receipts and expenditure statement, consider all new proposals affecting finance, generally supervise the revenue and expenditure of the Board and enunciate policies to be adopted by the Board before they are submitted to the Board and shall also exercise such other powers as may be delegated to it by the Board.