Section 59 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
59. Appointment of Standing Committees.-
(1)Every Panchayat Samiti shall appoint out of its own body the following Committees, namely:-(a)Standing Committee for Finance and Taxation;(b)Standing Committee for Agricultural production, Animal Husbandry, Minor Irrigation, Power, Communications and works;(c)Standing Committee for Education, Social Welfare, Public Health and Sanitation, including Rural Water-supply, Cottage Industries, Co-operative and Housing.(2)The constitution, term of office, duties and procedure of and powers to be exercised by such Standing Committees shall be such as may be laid down by by-laws made by the Panchayat Samiti.(3)Notwithstanding anything contained in any by-law made under sub-section (2), the Chairman of the Panchayat Samiti shall be the Chairman of the Standing Committee for Finance and Taxation and the Executive Officer a member thereof.
