(1)Every Panchayat Samiti shall appoint the following Committees, namely :-(a)General Committee;(b)Finance, Audit and Planning Committee;(c)Social Justice Committee.(2)Each Committee shall consist of such number of members not exceeding six including the Chairman as may be specified by the Panchayat Samiti, elected by the Members of the Panchayat Samiti from amongst the elected Members.(3)The Chairman shall be the ex officio member and also Chairman of the General Committee. The Vice-Chairman shall be the ex officio member and Chairman of the Social Justice Committee.(4)No elected Member of the Panchayat Samiti shall be eligible to serve on more than one Committee.(5)The Executive Officer shall be the ex officio Secretary of every Committee.
