Section 184 in The Punjab Panchayati Raj Act, 1994
184. Standing Committee of Zila Parishads.
(1)The Zila Parishad shall have the following standing Committees, namely :-(a)General Committee;(b)Finance Audit and Planning Committee;(c)Social Justice Committee;(d)Education and Health Committee;(e)Agriculture and Industry Committee.(2)Each Standing Committee shall consist of such number of members not exceeding five including the Chairman as specified by the Zila Parishad elected by the members of Zila Parishad from amongst the elected members.(3)The Chairman shall be the ex-officio member and also Chairman of the General Committee, the Finance Audit and Planning Committee and Social Welfare Committee and every other Standing Committee, shall elect its Chairman from among its members.(4)No member of the Zila Parishad shall be eligible to serve on more than two Standing Committees.(5)The Chief Executive Officer shall be the ex officio Secretary of the General Standing Committee and the Finance Audit and Planning Committee and he shall nominate the Deputy Chief Executive Officer or any other Officer of the Zila Parishad as ex officio Secretary for each of the remaining Standing Committee.(6)The Chief Executive Officer shall be entitled to attend the meetings of all the Standing Committees.
