Section 73(1) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(1)Subject to such rules as may be made in this behalf, the District Panchayat may appoint from amongst its members the following Standing Committees for exercising such of its powers and discharging such of its functions as may be prescribed, namely:-(a)General Standing Committee;(b)Finance, Audit and planning Committee;(c)Works Committee;(d)Education Committee;(e)Inter-tier Standing Committee for Monitoring and Supervision;(f)Social Audit Committee;(g)Joint Committee.
