Section 49(1) in Telangana Panchayat Raj Act, 2018
(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.
