Section 183(1) in Telangana Panchayat Raj Act, 2018
(1)For every Zilla Praja Parishad there shall be constituted the following Standing Committees, the subjects assigned to each such Standing Committee being those specified against it, namely:-(i)Standing Committee for Works, Planning and Finance:- Public works, District Plan, budget, taxation, finance and co-ordination of the work relating to other Committees.(ii)Standing Committee for Rural Development:- Poverty Alleviation Programmes, Area Development Programmes, Employment, Housing, Co-operation, Thrift and small savings, industries including cottage, village and small scale industries, trusts and statistics.(iii)Standing Committee for Agriculture:- Agriculture, Animal Husbandry, Soil Reclamation including contour bunding, Social Forestry, Fisheries and Sericulture.(iv)Standing Committee for Education and Medical Services:- Education including Social Education, Medical Services, Public Health and Sanitation including drainage, relief for distress in grave emergencies.(v)Standing Committee for Women Welfare:- Development of women and welfare of children.(vi)Standing Committee for Social Welfare:- Social Welfare of Scheduled Castes, Scheduled Tribes and Backward Classes and Cultural Affairs.(vii)Standing Committee for Works:- Communications, rural water supply, power and irrigation.
