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[Cites 0, Cited by 0] [Section 162A(1)] [Section 162A] [Entire Act]

State of Kerala - Subsection

Section 162A(1)(a) in Kerala Panchayat Raj Act, 1994

(a)in a village panchayat, -
(i)The standing committee for finance shall deal with the subjects of finance, tax, accounts, audit, budget, general administration, appeal relating to tax and subjects not allotted to other standing committees;
(ii)The standing committee for development shall deal with the subjects of development planning, socio-economic planning, spatial planning, agriculture, soil conservation, social forestry, animal husbandry, diary development, minor irrigation, fisheries, small-scale industry, public works, housing, regulation of building construction, electricity, etc;
(iii)The standing committee for welfare shall deal with the subjects of development of scheduled caste-scheduled tribe, development of women and children, social welfare, social security, slum improvements, poverty alleviation, public distribution system, Public Health, Sanitation, Education, Art and Culture and entertainment, water supply, sewerage and environment;