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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Tamilnadu - Subsection

Section 97(1)(a) in Tamil Nadu Panchayats Act, 1994

(a)For the purpose of assisting the District Panchayat in exercising such of its powers, discharging such of its duties and performing such of its functions specified under this Act, a District Panchayat may constitute Standing Committees for dealing with -
(i)food and agriculture;
(ii)industries and labour;
(iii)public works;
(iv)education; and
(v)health and welfare including prohibition.