Section 87 in The Himachal Pradesh Panchayati Raj Act, 1994
87. Consultative Committees.
(1)In addition to the Standing Committees under section 84 a Panchayat Samiti may from time to time appoint from amongst its members one or more committees consisting of such number of persons and may refer to such committees for enquiry and report or for opinion such special subjects relating to the purpose of this Act, as it thinks fit.(2)For any part of the area of a Panchayat Samiti, it may appoint committees consisting of persons who are residing within such area, for the purpose of inspection and supervision of any institution under its charge or the execution of any local works or measures carried on by it in such area.(3)The constitution, term of office, duties and procedure of and powers to be exercised by such committees shall be such as may be laid down by bye-laws made the Panchayat Samiti.(4)Notwithstanding anything contained in any bye-law made under sub-section (3), the Panchayat Samiti may, at any time, dissolve a committee constituted under sub-section (2) and may reconstitute any other committee in its place.Chapter-VI Zila Parishad
