Section 97 in The Himachal Pradesh Panchayati Raj Act, 1994
97. Procedure of Committees.
(1)Subject to the provision of section 187 the Zila Parishad may frame bye laws relating to election of members of committees, conduct of business therein, and all other matters relating to them.(2)The Chairman of every committee shall in respect of the work of that committee be entitled to call for any information, return, statement or report from the officers of the Zila Parishad and to enter on and inspect any immovable property of the Zila Parishad or any work in progress concerning the committee.(3)Each committee shall be entitled to require attendance at its meetings of any officer of the Zila Parishad who is connected with the work of the Committee. The Secretary shall under instructions of the Committee, issue notices and secure the attendance of the officer.Chapter-VIA Special Provisons Relating To The Gram Panchayats, Panchayat Samitis And Zila Parishads Located In The Scheduled Areas
