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] [Entire Act]

State of Tripura - Section

Section 108 in Tripura Panchayats Act, 1993

108. Functions of the Standing Committees.

(1)The Finanace Committee shall perform functions relating to establishment matters and -
(a)the finances of the Panchayat Samiti, framing of budget, scrutinising proposals for increase or revenue, examination of receipt and expenditure statements, consideration of all proposals affecting the finances of the Panchayat Samiti and general supervision of revenue and expenditure of the Panchayat Samiti ; and
(b)the plan priorities , allocation of outlays to development Programmes horizental and vertical linkages, implementation of guidelines issued by the Government, regular review of planning programmes, evolution of important programmes and small savings schemes.
(2)The Education and Health Committee shall perform functions relating to -
(a)all educational, environmental and sports activities of the Panchayat Samiti ;
(b)the planning of education in the Block within the framework of the national policy and the national and State plans ;
(c)survey and evaluation of the educational activities of the Panchayat Samiti ;
(d)such other duties pertaining to education, adult literacy and cultural activities as the Panchayat Samiti may assign to it; and
(e)health services, hospital, family welfare and other allied matters.
(3)The Works Committee shall perform functions relating to communication, buildings, non conventional energy, rural electrification and allied matters.
(4)The Agriculture Committee shall perform functions relating to agriculture production, animal husbandry, fisheries, contour bunding and reclamation of waste land, food and co-operation.
(5)The industries Committee shall perform functions relating to -
(a)village and cottage industries ;
(b)promotion of industrial development of the district ;
(c)promotion of sericulture ; and
(d)promotion of handloom and handicrafts.
(6)The Social Justice Committee shall perform functions relating to-
(a)promotion of education, economic, social, cultural and other interests of the Scheduled Castes and the Scheduled Tribes and the Backward Classes ;
(b)protection of the Scheduled Castes the Scheduled Tribes and the Backward Classes from social injustice and all other forms of exploitation ;
(c)amelioration of the condition of the Scheduled Castes and the Scheduled Tribes and the Backward Classes ; and
(d)securing social justice to the Scheduled Castes and Scheduled Tribes, women and other weaker sections of the society.
(7)The Poverty Alleviation Committee shall perform functions relating to promotion of rural water supply, sanitation , employment, other poverty allevation programmes, rural housing, social forestry and farm Forestry.
(8)The Standing Committees shall perform the functions referred to above to the extent the powers are delegated to them by the Panchayat Samiti.
(9)The committees shall perform functions in respect of matters assigned to them and such additional duties as may be prescribed.