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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(1) in Assam Panchayat Act, 1994

(1)Every Gaon Panchayat shall constitute the following Standing Committees by election from amongst the elected members of the Gaon Panchayat
(i)Development committee for performing functions relating to agricultural production, animal husbandry and rural industries and poverty alleviation programmes,
(ii)Social justice committee for performing functions relating to :
(a)Promotion of educational, economic, social, cultural and other interests of Scheduled Castes and Scheduled Tribes and Backward classes;
(b)Protection of such castes and classes from social injustice and form of exploitations:
(c)Welfare of women and children.
(iii)Social welfare committee to perform functions in respect of education, public health, public works and other functions of the Gaon Panchayat.