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State of Haryana - Section

Section 84 in Haryana Panchayati Raj Act, 1994

84. Functions of Committees.

(1)The General Committee shall perform functions relating to the establishment matters, communication, building, rural housing, village extension, relief against natural calamities, water supply and all miscellaneous residuary matters.
(2)The Finance, Audit and Planning Committee shall perform the functions relating to the finance of the Panchayat Samiti, framing of budgets, scrutinising proposals for increase of revenue, examinations of receipts and expenditure statement, consideration of all proposals affecting the finances of the Panchayat Samiti and general supervision of the revenue and expenditure of the Panchayat Samiti and co-operation, small saving scheme and any other function relating to the development plan of the block.
(3)The Social Justice Committee shall perform functions relating to-
(a)promotion of education, economic, social, cultural and other interests of the Scheduled Castes and Backward Classes;
(b)protecting them from social injustice and all other forms of exploitation;
(c)amelioration of the Scheduled Castes and Backward Classes;
(d)securing social justice to the Scheduled Castes, women and weaker sections of the society.
(4)The Committees shall perform the functions referred to above to the extent the powers are delegated to them by the Panchayat Samiti.