Section 14 in The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Niyam, 1997
14. Powers and functions of the Committees.
(a)The Committees shall monitor and review the schemes and programmes laid down in the Second Schedule of the Act.(b)The Committees shall mainly review the implementation of the Schemes/Programmes and offer their guidance and suggestions.(c)The Committees shall not summon elected representatives other than the members to attend the meeting. However, they may call for information from the executive officers of the relevant local bodies.(d)The Committees in its meeting shall review point-wise the achievement of the target fixed for different programmes/schemes. The Committee may undertake site visits for making qualitative evaluation of the programmes.(e)The Block Level Committees and Urban Committees shall submit its suggestions to the District Level Committee and the District Level Committee shall forward such reports and its suggestions to the local Head of Department at the District Level or to the State Government.(f)The Committees shall be provided with the facility of touring by Government Vehicle for spot inspection/evaluation of development schemes.
