(1)The powers and functions of the Standing Committees of the Municipality shall be as follows, namely:-(a)The Standing Committee for Finance in a Town Panchayat,-(i)shall supervise the utilisation of the budget grants and watch carefully the timely assessment and collection of taxes, fees, rents or other sums due to the Town Panchayat;(ii)shall inspect frequently the, accounts of the Town Panchayat;(iii)shall watch carefully the release of the grant by the Government and its proper utilisation;(iv)shall conduct monthly audit of the accounts and check the. monthly demand, collection and balance and abstract of receipts and expenditure of the proceeding month as furnished by the Secretary.(v)may, subject to such rules as may be prescribed, write off such sums due to the Council as appears to the Committee as irrecoverable;(vi)shall scrutinise the annual statement of accounts, demands collection and balance:(vii)shall prepare and present the budget estimates before the council as provided under Section 286;(viii)shall verify whether any amount prepared to be expended by the Town Panchayat is within the budget provision approved by the Council and whether there is sufficient fund for this purpose;(ix)shall enquire in to the allegations against the employees of the Town Panchayat, if directed by the Council and to bring the result of it into the notice of the Council;(x)shall dispose of appeals on taxation and to give directions to the Secretary to levy tax in respect of cases which escaped assessment and to reassess undervalued cases.(b)The Standing Committee for Development of the Town Panchayat shall deal with matters of agriculture, soil conservation, social forestry, " dairy development, animal husbandry, minor irrigation, fisheries, small scale industry, institutional finance, public works, housing, town planning including regulation of building constructions, environment electricity, water supply, drainage and sewage and shall prepare the development plan for the Town Panchayat integrating socio-economic and spatial plans;(c)The Standing Committee for Welfare of the Town Panchayat shall deal with matters relating to the Welfare of Women and Children, development of scheduled caste and scheduled tribes, social welfare, social security pensions and financial assistance, slum improvement poverty alleviation, public distribution system, public health and health services sanitation, education, arts and culture and sports;(d)The Standing Committee for Finance of Municipal Council,-(i)shall supervise the utilization of the budget grants and watch carefully the timely assessment and collection of taxes, fees, rents and other sums due to the Municipal Council;(ii)shall inspect frequently the accounts of the Municipal Council;(iii)shall watch carefully the release of grants by the Government and its proper utilization(iv)shall conduct monthly audit of accounts and check the monthly demand, collection and balance and abstract of receipts and expenditure of the preceding month as furnished by the Secretary;(v)may, subject to such rules as may be prescribed, write off such sums due to the Council as appear to the Committee as irrecoverable;(vi)shall scrutinize the annual accounts, demands, collection and balance;(vii)shall prepare and present the budget estimate before the council under Section 286;(viii)shall verify whether any amount proposed to be expended by the Municipal Council is within the budget provision approved by the Council and whether there is sufficient fund for this purpose;(ix)shall enquire into the allegations against the employees of the Municipal Council if directed by the Council and to bring the result of it to the notice of the Council;(x)shall dispose of appeals on taxation and to give directions to the Secretary to levy tax in respect of cases which escaped assessment and to reassess undervalued cases;(e)The Standing Committee for Development of the Municipal Council shall deal with matters of agriculture, soil conservation, social forestry, animal husbandry, dairy development, minor irrigation, fisheries, small scale industry, co-operation and institutional finance and shall prepare the development plans for the Municipal Council integrating the proposals of other Standing Committees;(f)The Standing Committee for Welfare of the Municipal Council shall deal with matters relating to the welfare of women and children, development of scheduled castes and scheduled tribes, social welfare, social security pension and financial assistance, poverty alleviation, slum improvement and public distribution system;(g)The Standing Committee for Health and Education of the Municipal Council shall deal with the matters of public health and health services, sanitation, control of dangerous and offensive trade, education, art, culture and sports etc.;(h)The Standing Committee for Works of the Municipal Council shall deal with matters of public works, housing, town planning including regulation of building constructions, environment, electricity, water supply, drainage and sewerage;(i)The Standing Committee for Finance of the Municipal Corporation,-(i)shall supervise the utilization of budget grants and watch carefully the timely assessment and collection of taxes, fees, rents and other sums due to the Municipal Corporation;(ii)shall inspect frequently the accounts of Municipal Corporation;(iii)shall watch carefully the release of grants from the Government and its proper utilization;(iv)shall conduct monthly audit of accounts and check the monthly demand, collection and balance and abstract of receipts and expenditure of the preceding month as furnished by the Secretary;(v)may, subject to such rules as may be prescribed, write off the sums due to the Council as appears to the Committee as irrecoverable;(vi)shall scrutinise the annual accounts, demands, collection and balance;(vii)shall prepare and present the budget estimate before the Council under Section 286;(viii)shall verify whether any amount proposed to be expended by the Municipal Corporation is within the budget provisions approved by the Council and whether there is sufficient fund for this purpose;(ix)shall enquire into the allegations against the employees of the Municipal Corporation if directed by the Council and bring the result of it to the notice of the Council;(j)The Standing Committee for development of the Municipal Corporation shall deal with matters of agriculture, soil conservation, social forestry, animal husbandry, dairy development, minor irrigation, fisheries, small scale industries, co-operation, institutional finance and prepare the development plans of the Municipal Corporation integrating the proposal of other Standing Committees;(k)The Standing Committee for Welfare of the Municipal Corporation shall deal with matters of Welfare of women and children, development of Scheduled Caste and Scheduled Tribe, Social Welfare, Social Security Pension and Financial Assistance, Slum improvement, [poverty eradication] and Public distribution system;(l)The Standing Committee for Health and Education of the Municipal Corporation shall deal with matters of public health and health services, sanitation, education and sports;(m)The Standing Committee for Works of the Municipal Corporation shall deal with matters of public works, housing, electricity, water supply, drainage and sewerage;(n)The Standing Committee for Town-Planning of the Municipal Corporation shall deal with matters of town planning including regulation of building constructions, environment, urban beautification, promotion of art and culture and preservation of monuments and places and buildings of archaic importance; heritage value and natural beauty;(o)The Standing Committee for Appeal relating to Tax of the Municipal Corporation shall dispose of appeals on taxation and give directions to the Secretary to levy tax in respect of cases which escaped assessment and to reassess under valued cases.
