57. [ Standing Committees of the Zila Parishad. - (1) Every Zila Parishad shall constitute five Standing Committees, one each for the groups of subjects specified in Sub-Section(1), of Section 55-A and may constitute in sixth committee for any of the subject not specified in any group or groups of subjects as aforesaid.
(2)In relation to the constitution, term of office and conduct of business of such committees and other cognate mattears, the provisions of Section 55-A shall mutatis mutandis apply subject to the variation that for the expressions "Sarpanch", "Up-Sarpanch" and "Panchayat" the expression "Pramukh", "Up-Pramukh" and "Zila Parishad" shall respectively be substituted.][Substituted by Section 40 of the Rajasthan Panchayati Raj. (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.]
