Section 30 in Kerala District Administration Act, 1979
30. Standing Committees.
(1)In each district council there shall be the following Standing Committees, namely :-(a)General Standing Committee dealing with establishment matters, legal matters, local authorities, revenue, maintenance of revenue records, weights and measures and all miscellaneous and residuary matters ;(b)Finance Standing Committee dealing with finance ;(c)Development Standing Committee dealing with industries, agriculture, animal husbandry, community development, dairy development, inland fisheries and soil conservation ;(d)Welfare Standing Committee dealing with harijan welfare, health services, indigenous medicines and social welfare ;(e)Public Works Standing Committee dealing with irrigation, public health engineering, roads, buildings and bridges ; and(f)Education Standing Committee dealing With education, culture and sports and games.(2)Each Standing Committee shall consist of such number of members not exceeding six, excluding the Chairman, as specified by the district council, elected by the elected members of the district council from among themselves in accordance with the system of proportional representation by means of the single transferable vote.(3)The Vice-President shall be the ex-officio member and Chairman of the General Standing Committee.(4)The Chairman of every other Standing Committee shall be elected to that office by the elected members of the district council from among themselves,(5)Subject to the provisions of this section, the President or the Vice President or the Chairman of any Standing Committee shall not be elected, or shall not continue, as a member of any other Standing Committee.(6)The powers and functions of the Standing Committees shall be such as may be prescribed in this behalf.(7)Subject to such rules as may be made by the Government in this behalf, a district council may delegate any of the powers or functions of a Standing Committee to its Chairman.
