Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Uttarakhand - Subsection

Section 145(4) in Uttarakhand Panchayati Raj Act, 2016

(4)Health and welfare Committee shall perform duties and exercise powers of the concerning works from following subjects-
(a)entry number 23, 24, 25, 26 and 27 related matters of 11th schedule of the Constitution,
(b)to implementation of the concerning programmes related to medical, health and family planning and social welfare specially women and child welfare, Aaganbadi, PHC/ CHC.