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[Cites 0, Cited by 1] [Section 149] [Entire Act]

State of Karnataka - Subsection

Section 149(2) in Karnataka Panchayat Raj Act, 1993

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