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State of Telangana - Section

Section 42 in Telangana District Boards Act, 1955

42. Functions of Committees.

(1)The Standing Committee shall frame the budget, scrutinize proposals for increase of revenue, examine receipts and expenditure statement, consider all new proposals affecting finance, generally supervise the revenue and expenditure of the Board and enunciate policies to be adopted by the Board before they are submitted to the Board and shall also exercise such other powers as may be delegated to it by the Board.
(2)The Public Health Committee shall perform such duties and exercise such powers of the Board as may be delegated to it by the Board in regard to matters of public health and sanitation and shall give effect to the provisions of this Act and the rules framed thereunder and may delegate any of its duties and powers to any member or officer of the Board. Such member or officer shall conform to any instructions that may, from time to time, be given by the Board. The committee may at any time withdraw any of the duties or powers so delegated.
(3)The Works and Communications Committee shall lay out proposals of works to be undertaken by the Board and perform such other functions as may be delegated to it by the Board.
(4)The Education and Rural Development Committee shall lay out proposals on matters relating to construction of Primary School buildings and other equipment and rural development and perform such other functions as may be delegated to it by the Board.