Section 30(1) in Kerala District Administration Act, 1979
(1)In each district council there shall be the following Standing Committees, namely :-(a)General Standing Committee dealing with establishment matters, legal matters, local authorities, revenue, maintenance of revenue records, weights and measures and all miscellaneous and residuary matters ;(b)Finance Standing Committee dealing with finance ;(c)Development Standing Committee dealing with industries, agriculture, animal husbandry, community development, dairy development, inland fisheries and soil conservation ;(d)Welfare Standing Committee dealing with harijan welfare, health services, indigenous medicines and social welfare ;(e)Public Works Standing Committee dealing with irrigation, public health engineering, roads, buildings and bridges ; and(f)Education Standing Committee dealing With education, culture and sports and games.
