XII. Committee On Local Bodies and Panchayati Raj Institutions
272. Constitution or the Committee.
(1) There shall be a Committee on Local Bodies and Panchayati Raj Institutions consisting of not more than nine Members nominated by the Speaker for the examination of the working of the Local Bodies which Shall mean and include Notified Area Committees, Municipal Committees, Improvement Trusts and Municipal Corporations and Panchayati Raj Institutions which shall mean and include Panchayat Samities and Zila Parishads.
(2) The term of office of the Members of the Committee shall be one year.
273. Functions of the Committee:-
The functions of the Committee shall be-
(a) to examine the audit reports and accounts of the Local Bodies and Panchayati Raj Institutions as may be selected by the Committee;
(b) to examine the reports, if any, of the Examiner,Local Fund Accounts laid on the Table of the House;
(c) to 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; and
(d) to 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: .
Provided that the Committee shall not examine and investigate any of the following, namely :-
(i) matters of major Government policy as distinct from the working of the Local Bodies and the Panchayati Raj Institutions;
(ii) matters relating to day-to-day administration of Local Bodies and Panchayati Raj Institutions; and
(iii) matters for the consideration of which machinery is established by any special statute under which the Local Bodies and Panchayati Raj Institutions are established.