56. [ Standing Committees of the Panchayat Samiti. - (1) Every Panchayat Samiti shall constitute five Standing Committees, one each for the groups of subjects specified in Sub-Section (1) of Section 55-A and may constitute a sixth committee for any of the subject not specified in any groups of subjects as aforesaid.
(2)In relation to the constitution, term of office and conduct of business of such committees and other cognate matters, the provisions of Section 55-A shall mutatis mutandis apply subject to the variation that for the expression "Sarpanch", "Up-Sarpanch" and " Panchayat" the expressions "Pradhan", "Up-Pradhan and "Panchayat Samiti" shall respectively be substituted.][Substituted by Section 39 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.]
