Section 22(1) in U.P. Kshettra Panchayats (Formation of Committees) Rules, 1962
(1)A committee established under sub-section (2) or appointed under sub-section (3) of Section 87 shall consist of such number of members, not exceeding nine, as may be decided by the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] :Provided that a committee established for the welfare of Harijans shall be so constituted that not less than two-thirds of its members are persons belonging to the Scheduled Castes.
