Section 85 in The Himachal Pradesh Panchayati Raj Act, 1994
85. Functions of the Standing Committees.
(1)The General Standing Committee shall perform functions relating to the establishment matters, communications, buildings, rural housing, village extension, relief against natural calamities, water supply and all residuary matters.(2)The Finance, Audit and Planning Committee shall perform the functions relating to the finance of the Panchayat Samiti framing of budgets, scrutinising proposals for increase of revenue, examination of receipts and expenditure statement, consideration of all proposals affecting the finances of the Panchayat Samiti and general supervision of the revenue and expenditure of the Panchayat Samiti and co-operation, small savings schemes and any other function relating to the development of the Block.(3)The Social Justice Committee shall perform functions relating to-(a)promotion of education, economic, social, cultural and other interests of the Scheduled Castes, Scheduled Tribes, Backward Classes, women and other weaker sections of the society;(b)protecting them from social injustice and all other forms of exploitation;(c)amelioration of the Scheduled Castes, Scheduled Tribes, Backward Classes, women and other weaker sections of the society; and(d)securing social justice to the Scheduled Castes, Scheduled Tribes, women and other weaker sections of the society.(4)The Standing Committees shall perform the functions referred to above to the extent the powers are delegated to them by the Panchayat Samiti.
