Section 61A in Karnataka Municipal Corporations Act, 1976
61A. [ Functions of the Standing Committees of the [Bruhat Bangalore Mahanagara Palike] [Inserted by Act 27 of 1998 w.e.f.21.11.1998.].
- [(1) The Standing Committees for the Bruhat Bangalore Mahanagara Palike shall perform the following functions, namely:-(a)the Standing Committee for taxation and finance shall deal with all matters relating to finance and taxation and all matters not specifically assigned to any other standing committee;(b)the Standing Committee for public health shall deal with all matters relating to public health;(c)the Standing Committee for town planning and improvement shall deal with all matters relating to town planning and improvement;(d)the Standing Committee for major works shall deal with all major works in the jurisdiction of Bruhat Bangalore Mahanagara Palike like Flyovers, Underpasses, Subways, Road Widening, Ring Roads, Elevated Roads and all works incidental thereto including land acquisition;(e)the Standing Committee for ward level works shall deal with public streets and its appurtenances including street lighting at the ward level excluding the major works like Flyovers, Underpasses, Subways, Road Widening, Ring Roads, Elevated Roads;(f)the Standing Committee for Accounts shall deal with all matters relating to accounts and audit;(g)the Standing Committee for Education shall deal with all matters relating to preprimary, primary, secondary and higher secondary education including physical education and sports;(h)the Standing Committee for Social Justice shall deal with all matters relating to securing the social justice to persons belonging to the Scheduled Castes and Scheduled Tribes and other weaker sections of the society and women;(i)the Standing Committee for appeals shall deal with all matters relating to appeals;(j)the Standing Committee for horticulture shall deal with all matters relating to horticulture;(k)the Standing Committee for markets shall deal with all matters relating to the markets;(l)the Standing Committee for establishment and administrative reforms shall deal with all matters relating to establishment and administrative reforms.](2)The Corporation shall, by regulations framed for the purpose, determine the powers and duties of each Standing Committee, not specifically provided for in this Act and may by regulations provide for a conference of two or more Standing Committees or for the appointment out of such committee of a joint committee for any purpose in respect of which they may be jointly interested.(3)The Standing Committee for accounts, in addition to the powers and duties assigned to it under the regulations,-(a)shall supervise the utilization of the budget grants;(b)shall have access to the accounts of the corporation, and may require the Commissioner to furnish any clarification which it considers to be necessary as to the receipts and expenditure of the Corporation fund;(c)may conduct a monthly audit of the Corporation accounts and shall be bound to check the monthly abstract of receipts and disbursements for the preceding month as furnished by the Commissioner; and(d)may, subject to the approval of the Corporation, write off the amount of any loss, or depreciation caused to Corporation property which appears to the committee to be irrecoverable:Provided that where the amount of any such loss or depreciation exceeds rupees one thousand it shall not be written off except with previous sanction of the Government.(4)The Corporation shall sanction such staff as may reasonably be required by the standing committees to discharge their respective functions.] [sub-section (1) substituted by Act 36 of 2010 w.e.f.30.07.2010.]
