Section 18 in The Manipur Hill Areas Autonomous District Council Act, 2000
18. Power of the executive committee.
- The Executive Committee shall dispose of the matter falling within its purview except certain matters hereinafter specified:(a)budget of the District Council;(b)matter involving any important change in the administrative system of the District Council or any important deviation from accepted policy or practices;(c)proposals for making regulation/policies or bye-laws;(d)cases which affect or are likely to affect seriously the peace or good governance of the District Council;(e)cases affecting the relations between the Government and the District Council;(f)all correspondence of importance with the Government;(g)all important appointments;(h)regulation for conduct of business of the District Council.
