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[Cites 0, Cited by 2] [Section 162] [Entire Act]

State of Kerala - Subsection

Section 162(1) in Kerala Panchayat Raj Act, 1994

(1)In every Panchayats standing committees as stated below shall be constituted namely: -
(a) In a Village Panchayat (1) Standing committee for Finance
  (2) Standing Committee for Development
  (3) Standing Committee for Welfare.
(b) In a block Panchayat (1) Standing Committee for Finance
  (2) Standing Committee for Development
  (3) Standing Committee for Welfare
(c) In a District Panchayat (1) Standing Committee for Finance
  (2) Standing Committee for Development
  (3) Standing Committee for public works.
  (4) Standing Committee for Health and Education
  (5) Standing Committee for Welfare