Committee on Local Bodies and Panchayati Raj Institutions

The Committee on Local Bodies and Panchayati Raj Institutions consists of not more than nine members including Chairperson.The Committee is nominated by the Speaker for one year for the examination of the working of the Local Bodies which shall mean and include Notified Area Committee, Municipal Committee,Improvement Trust and Municipal Corporations and Panchayati Raj Institutions which shall mean and include Panchayat Samities and Zila Parishads. The Committee may examine the audit reports and accounts of the Local Bodies and Panchayati Raj Institutions as may be selected by the Committee and the reports, if any, about Panchayati Raj Institutions and Urban Local Bodies prepared and submitted by the CAG of India laid on the table of the House as well as the reports, if any, of the Examiner,Local Fund Accounts (Now Director, Local Audit, Haryana) laid on the Table of the House.It may also examine in the context of autonomy,whether affairs of the Local Bodies or the Panchayati Raj Institutions are being managed in accordance with the provisions of law. The Committee may also examine any other aspect of the working of any Local Body or the Panchayati Raj Institution, as may be referred to it by the Speaker.