Section 95 in The Himachal Pradesh Panchayati Raj Act, 1994
95. Standing Committees.
(1)The Zila Parishad shall have the following Standing Committees, namely:-(a)General Standing Committee;(b)Finance, Audit and Planning Committee;(c)Social Justice Committee;(d)Education and Health Committee;(e)Agriculture and Industries Committee.(2)Each Standing Committee shall consist of such number of members not exceeding five including the Chairman, as specified by the Zila Parishad, elected by the members of the Zila Parishad from amongst the elected members:Provided that the term of each Standing Committee shall be two and a half years.(3)The Chairman shall be the ex-officio Member and Chairman of the General Standing Committee and the Finance, Audit and Planning Committee. The Vice-Chairman shall be the ex-officio Member and Chairman of the Social Justice Committee. The other Standing Committees shall elect the Chairman from amongst themselves:Provided that if the Vice-Chairman of the Zila Parishad acts as the Chairman of the Zila Parishad, the members of the Social Justice Committee or any other Standing Committee of which the Vice-Chairman of the Zila Parishad, is the ex-officio member and Chairman, shall elect its Chairman from amongst themselves.(4)No member of the Zila Parishad shall be eligible to serve on more than three Standing Committees.(5)The Secretary shall be the ex-officio Secretary of the General Standing Committee and the Finance, Audit and Planning Committee and he may nominate any other person to act as ex-officio Secretary for each of the remaining Standing Committees. The Secretary shall be entitled to attend the meeting of all the Standing Committees.
