Section 81 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
81. which it is delivered.
Powers and Functions of the Standing Committee.-(1) Subject to theprovisions of the Act and the rules made thereunder, the powers and functions of theStanding Committee shall be as follows:-(a)The Standing Committee for taxation, finance and appealsshall deal with all matters relating to finance, taxation and appeal and allmatters not specifically assigned to any other Standing Committee;(b)The standing committee for public health, Solid waste anddisaster management shall deal with all matters relating to publichealth, waste and disaster management;(c)The Standing Committee on infrastructure shall deal with allmatters relating to infrastructure;(d)The Standing Committee for appeals shall hear all appealsrequired under the Act;(e)The Standing Committee for establishment and administrativereforms shall deal with all matters relating to establishment andadministrative reforms; and(f)the Standing Committee for Audit and Accounts shall deal withall matters relating to accounts and audit;(g)the Standing Committee for Education shall deal with allmatters relating to preprimary, primary, secondary and highersecondary education including physical education and sports and playgrounds;(h)the Standing Committee for Social Justice shall deal with allmatters relating to securing the social justice to persons belonging to the
