Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tripura - Section

Section 153 in Tripura Panchayats Act, 1993

153. Functions of Standing Committees.

(1)The Finance Audit and Planning Committee shall perform the functions relating to -
(a)establishment matters, the Finances of the Zilla Parishad, framing of budget, scrutinising proposals for increase of revenue, examination of receipt and expenditure statements, consideration of all proposals affecting the finances of the Zilla Parishad and general supervision of the revenue and expenditure of the Zilla Parishad ; and
(b)the plan priorities, allocation of outlays to development programmes horizontal and vertical linkages, implementation of guidelines issued by the Government, regular review of planning programme, evaluation of important programmes and small saving schemes.
(2)The Education, Environment and Health Committee shall perform the following functions -
(a)be incharge of all educational, environmental and sports activities of the Zilla Parishad ;
(b)undertake the planning of education in the District within the framework of the national policy and the national and state plan;
(c)survey and evaluate the educational activities of the Zilla Parishad ;
(d)perform such other duties pertaining to education, adult literacy and cultural activities as the Zilla Parishad may assign to it ; and
(e)health services, hospitals, family welfare and other allied matters.
(3)The Communication, Rural Electrification and Non Conventional Energy Standing Committee shall perform functions relating to communication, buildings, non conventional energy, rural electrification and allied matters.
(4)The Agriculture Committee shall perform functions relating to-
(a)agricultural production, animal husbandry, fisheries, contour binding and reclamation of land, food and co-operation;
(5)Industries Committee shall perform functions relating to-
(a)village and cottage industries;
(b)promotion of industrial development of the District ;
(c)promotion of sericulture ; and
(d)promotion of handloom and handicrafts.
(6)The Social Justice Committee shall perform functions relating to-
(a)promotion of education, economic, social, culture and other interests of the Scheduled Castes and the Scheduled Tribes and the Backward Classes,
(b)protecting them from social injustice and all other forms of exploitation.
(c)amelioration of the condition of the Scheduled Castes and the Scheduled Tribes and the Backward Classes , and
(d)securing social justice to the Scheduled Castes and the Scheduled Tribes, women and other weaker sections of the society.
(7)Poverty Alleviation Committee shall perform functions relating to promotion of rural water supply, sanitation, rural employment, other poverty alleviation programmes, rural housing, social forestry and farm forestry.
(8)The Standing Committees shall perform the functions referred to above to the extent the powers are delegated to them by the Zilla Parishad.
(9)The Committee shall perform, in respect of matters assigned to them, such additional duties as may be prescribed.