Section 60 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
60. Consultative Committees.-
(1)A Panchayat Samiti may from time to time appoint out of its body such and so many committees consisting of such number of persons and may refer to such committees for enquiry and report or for opinion such special subjects relating to the purposes of this Act as it thinks fit.(2)For any part of the area of a Panchayat Samiti, it may appoint committees constituted by persons who are voters for the Punjab Legislative Assembly and residing within such area, for the purposes of inspection and supervision of any institution under its charge or the execution of any local works or measures carried on by it in such area.(3)The constitution, term of office, duties and procedure of and powers to be exercised by such committees shall be such as may be laid down by by-laws made by the Panchayat Samiti.(4)Notwithstanding anything contained in any bylaw made under sub-section (3), the Panchayat Samiti may at any time dissolve a committee constituted under sub-section (2) and may reconstitute any other committee in its place.
