Section 23 in The Himachal Pradesh Panchayati Raj Act, 1994
23. Constitution and functions of Standing Committees.
(1)Every Gram Panchayat shall, from amongst its members, constitute by election, following Standing Committees:-(i)Works Committee; and(ii)Budget Committee.(2)One committee shall be headed by the Pradhan and the other by the Up-Pradhan, as may be decided by the Gram Panchayat by majority vote in its meeting.(3)Each committee shall consist of three members including the Pradhan or the Up-Pradhan, as the case may be.(4)All developmental works of the gram Panchayat shall be executed by the Works Committee, in the manner as may be prescribed, and if considered necessary, the Gram Panchayat may form sub-committees to supervise and monitor performance of such works and to obtain accounts thereof.(5)The Budget Committee shall prepare the annual budget of the Gram Panchayat and shall submit the same to the Secretary for placing it before the Gram Panchayat for consideration and approval.(6)The Gram Panchayat may constitute more Standing Committees for performing such other functions as may be entrusted to them by the Gram Panchayat.
