Section 135 in The Punjab Panchayati Raj Act, 1994
135. Functions of General Standing Committee of Panchayat Samiti.
(1)The General Standing Committee shall perform functions relating to the establishment matters, communications, building, rural housing, village extension, relief against natural calamities, water supply and all miscellaneous residuary matters.(2)The Finance, Audit and Planning Committee shall perform the functions relating to the finance of the Panchayat Samiti framing of budget, scrutinising proposals for increase of revenue, examinations of receipts and expenditure statement, consideration of all proposals affecting the finances of the Panchayat Samiti and general supervision of the revenue and expenditure of the Panchayat Samiti and co-operation small savings scheme and any other function relating to the development of the Panchayat Samiti area.(3)The Social Justice Committee shall perform functions relating to :-(a)promotion of education, economic, social, cultural and other interests of the Scheduled Castes and Backward Classes and other weaker sections of the society ;(b)protecting them from social injustice and all other forms of exploitation ;(c)amelioration of the Scheduled Castes and Backward Classes and other weaker sections of the society ;(d)securing social justice to the Scheduled Castes, Backward Classes, women and other weaker sections of the society.(4)The Standing Committees shall perform the functions referred to in sub- sections (1) to (3) to the extent, the powers are delegated to them by the Panchayat Samiti.
