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] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(1)Every Janpad Panchayat and every Zila Panchayat shall from amongst its [elected members] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] constitute the following standing committees, namely:-
(a)General Administration Committee. - For all matters connected with establishment and service of Janpad or Zila Panchayat Administration, Integrated Rural Development Programme Planning, Budget, Accounts, Taxation and other financial matters and subjects not covered by the functions allotted to any other committee;
(b)Agriculture Committee. - For Agriculture, animal husbandry, power, reclamation including soil conservation and contour bunding and fisheries compost manuring, seed distribution and other matters connected with development of agriculture and live-stock.
(c)Education Committee. - For education including adult education, social welfare of the disabled and the destitutes, women and child welfare, removal of untouchability, relief of distress caused by floods, drought, earthquakes, hail storm, scarcity, locust worms and other such emergencies, temperance or prohibition, health and sanitation, tribal and harijan welfare;
(d)Communication and Works Committee. - For communication, minor irrigation, rural housing, rural water supply, drainage and other public works;
(e)Co-operation and Industries Committee. - For co-operation, thrift and small savings, cottage and village industries, markets ad statistics.