183. Standing Committees of a Zilla Praja Parishad.
(1)For every Zilla Praja Parishad there shall be constituted the following Standing Committees, the subjects assigned to each such Standing Committee being those specified against it, namely:-(i)Standing Committee for Works, Planning and Finance:- Public works, District Plan, budget, taxation, finance and co-ordination of the work relating to other Committees.(ii)Standing Committee for Rural Development:- Poverty Alleviation Programmes, Area Development Programmes, Employment, Housing, Co-operation, Thrift and small savings, industries including cottage, village and small scale industries, trusts and statistics.(iii)Standing Committee for Agriculture:- Agriculture, Animal Husbandry, Soil Reclamation including contour bunding, Social Forestry, Fisheries and Sericulture.(iv)Standing Committee for Education and Medical Services:- Education including Social Education, Medical Services, Public Health and Sanitation including drainage, relief for distress in grave emergencies.(v)Standing Committee for Women Welfare:- Development of women and welfare of children.(vi)Standing Committee for Social Welfare:- Social Welfare of Scheduled Castes, Scheduled Tribes and Backward Classes and Cultural Affairs.(vii)Standing Committee for Works:- Communications, rural water supply, power and irrigation.(2)Every Standing Committee shall consist of the "Chairperson" of the Zilla Praja Parishad who shall be exofficio member and such other members as may be elected from the members of the Zilla Praja Parishad in accordance with the rules made in that behalf.(3)The "Vice-Chairperson" shall be the ex-officio Member and "Chairperson" of the Standing Committee for Agriculture, two offices of the "Chairperson" of the Standing Committee shall be filled by nomination by the "Chairperson" of the Zilla Praja Parishad from among the women members of the Zilla Praja Parishad in the manner prescribed and the "Chairperson" of the Zilla Praja Parishad shall be the "Chairperson" of the rest of the four offices of the "Chairperson" of the Standing Committees.(4)The powers and functions of the Standing Committee, the permanent invitees to it and other incidental and consequential matters shall be such as may be prescribed.(5)The District Collector shall have right to participate in the meetings of all Standing Committees without voting rights.(6)The decisions of the Standing Committees shall be subject to ratification by the general body of the Zilla Praja Parishad which shall have the power to approve, modify, rescind or reverse them.
