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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Haryana - Subsection

Section 84(2) in Haryana Panchayati Raj Act, 1994

(2)The Finance, Audit and Planning Committee shall perform the functions relating to the finance of the Panchayat Samiti, framing of budgets, scrutinising proposals for increase of revenue, examinations of receipts and expenditure statement, consideration of all proposals affecting the finances of the Panchayat Samiti and general supervision of the revenue and expenditure of the Panchayat Samiti and co-operation, small saving scheme and any other function relating to the development plan of the block.