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State of Telangana - Section

Section 49 in Telangana Panchayat Raj Act, 2018

49. Standing Committees of Panchayats.

(1)For every Gram Panchayat there shall be Committees by name "Standing Committees" specified below. The composition, including co-option of eminent persons having expertise in related subjects, who are not members of the Gram Panchayat and the duties and responsibilities and other related matters of the Standing Committees, shall be such as may be prescribed.
(a)Standing Committee for Sanitation, dumping yard and burial ground.
(b)Standing Committee for Street lights.
(c)Standing Committee for Plantation and Green cover improvement.
(d)Standing Committee for works and shandies.
(2)All the Standing Committees shall steer and monitor the comprehensive participatory Gram Panchayat Development Plans approved by the Gram Sabha.
(3)Committees will review and monitor all the subjects entrusted to it. Any recommendations and observations made by the Committees shall be considered by the Gram Panchayat for the appropriate action.