Section 40 in Jammu and Kashmir Municipal Corporation Act, 2000
40. Standing Committees.
(1)The Corporation shall have the following standing committees, namely:-(a)General Functions Committee;(b)Finance and Planning Committee; and(c)Public Health and Sanitation Committee(d)Social Justice Committee;(e)[ Housing for all Committee; [Added by Jammu and Kashmir Act No. 38 of 2018, dated 12.12.2018.](f)Skill Up-gradation and Self-Employment Committee; and(g)Swacch Bharat Committee.](2)Each standing committee shall consist of not less than five and not more than nine Councillors including the Mayor of the Deputy Mayor, as the case may be, elected by the Councillors of the Municipal Corporation from amongst the elected Councillors:Provided that Social Justice Committee shall include at least one member who may be a woman or a member of a Scheduled Caste or of a Scheduled Tribe.(3)The General Functions Committee shall perform functions relating to the establishment, matters communications, construction of buildings and roads, housing, relief against natural calamities and all miscellaneous residuary matters.(4)The Finance and Planning Committee shall perform functions relating to the finances of the Corporation, preparation of budget, scrutinizing proposals for increase of revenue including taxes, examination of receipts and expenditure statement, sales and leases of Corporation properties, recovery of loans, examinations of schedule of rates, consideration of all proposals affecting the finances of the Corporation and general supervision of the revenue and expenditure of the Corporation and any other functions relating to the development of the Municipal area.(5)The Public Health and Sanitation Committee shall perform functions relating to the health, sanitation, water supply, drainage and sewage disposal.(6)The Social Justice Committee shall perform functions relating to -(a)promotion of education, economic, social, cultural and other interests of the Scheduled Castes, Scheduled Tribes, Backward Classes; and weaker sections of the Society;(b)protection from social injustice and all other forms of exploitation;(c)amelioration of the Scheduled Castes, Scheduled Tribes and Backward Classes including other weaker sections of the Society;(d)securing social justice to the Scheduled Castes, Scheduled Tribes, women and other weaker sections of the society.(6A)[ The Housing for All Committee shall perform functions related to monitoring and review of progress under the Prime Minister Awas Yojana.(6B)The Skill Upgradation and Self-Employment Committee shall perform functions related to monitoring and review of progress under the National Urban Livelihood Mission.(6C)The Swacch Bharat Committee shall perform functions related to monitoring and review of progress under the Swacch Bharat Mission.] [Inserted by Jammu and Kashmir Act No. 38 of 2018, dated 12.12.2018.](7)[ The Mayor shall be the ex-officio member and also the Chairman of the General Functions Committee and the Finance and Planning Committee. The Deputy Mayor shall be the ex-officio member and also the Chairman of the Housing for All Committee and Skill Upgradation and Self-Employment Committee.] [Substituted by Jammu and Kashmir Act No. 38 of 2018, dated 12.12.2018.](8)The members of the other Committees shall elect its Chairman from amongst themselves.(9)No member of the Corporation shall be eligible to serve on more than two standing committees at a time.(10)A Standing Committee may with the approval of the Corporation, co-op not more than two persons who are no Councillors of the Corporation but who in the opinion of the Corporation possess special qualifications for serving on such committee:Provided that such co-opted members shall not be deemed to be Councillors of the Corporation and shall have no right to vote in any capacity whatsoever but shall be entitled to participate in all the proceedings of the committee in an advisory capacity.(11)The Chairman of every committee shall in respect of the work of the committee, be entitled to call for any information, return, statement, account or report from the office of the Corporation and to enter on and inspect any immovable property of the Corporation or work in progress connected with the work of the committee.(12)Each committee shall be entitled to attendance at its meetings of any office of the Municipal Corporation who is connected with the work of the committee. The Commissioner shall under the instructions of the committee, issue notice and secure the attendance of the officer.(13)The Corporation may frame regulations relating to election of members of the Standing Committees, conduct of business therein, and all other matter relating thereto.(14)The Commissioner, or the Joint/Assistant Commissioner, appointed under section 46, shall be the ex-officio Member-Secretary of the Standing Committee.
