Section 20 in U.P. Zila Panchayats (Formation of Committees) Rules, 1997
20. Appointment of other committee.
- A Zila Panchayat may, and where so required by the State Government shall, establish one or more committees, under sub-section (1) of Section 65, subject to the following conditions :(a)the number of member of the committee shall be specified in the regulation shall not exceed six, if the total number of member of the Zila Panchayat is up to forty and nine if such number is above forty;(b)an officer of the Zila Panchayat nominated by the committee in this behalf shall serve as a non-member Secretary of the committee;(c)the function assigned to each such committee shall be distinct and complete whole and shall not overlap the function of any other committee;(d)the regulations made by the Panchayat in this behalf shall provide for the term of any committee, which shall not be longer than one year;(e)the Chairman and Vice-Chairman of each such committee shall be elected by the members of the committee out of themselves :Provided that where the Panchayat so desires it may appoint the Adhyaksha as Chairman of any such committee and in that case he shall be an ex officio member of the committee.
