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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(1) in Tripura Panchayats Act, 1993

(1)The Panchayat Samiti shall have the following Standing Committees -
(a)Finance, Audit and Planning Committee, to be known as Finance Committee ;
(b)Education, Environment, Cultural, Health and Sports Affairs Committee, to be known as Education and Health Committee ;
(c)Communication, Rural Electrification and Non Conventional Energy Committee, to be known as Works Committee ;
(d)Industries including Cottage Industries and Sericulture Committee, to be known as Industries Committee ;
(e)Social Justice Committee ;
(f)Agriculture, Food, Irrigation, Co-operation, Fisheries and Animal Husbandry Committee, to be known as Agriculture Committee ; and
(g)Poverty Alleviation Programme, Social and Farm Forestry, Rural Housing and Drinking Water Committee, to be known as Poverty Alleviation Committee.
(h)Such other Standing Committee or Committees as the Panchayat Samiti may subject to the approval of the State Government, constitute.