Section 12(1) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
(1)Subject to the provisions of the Act and the rules in force and the instructions issued by the State Government from time to time, the Standing Committees shall have such powers, functions and duties, as may be entrusted to them by the Gram Sabha and in relation to such powers, functions and duties, the Standing Committees shall,-(a)call for papers, documents and other information in the same manner and to the same extent, as the Gram Sabha has the power to call;(b)prepare and submit progress reports of the schemes and programmes falling within their purview to the Gram Sabha from time to time;(c)function within the policy frame work laid down by the Gram Sabha; and(d)perform such functions as may be delegated/ assigned by the State Government, Zila Panchayat, Janpad Panchayai and Gram Panchayat.
