Section 46(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(2)No person shall be a member of more than two committees at a lime :[Provided that any committee may co-opt not more than two such members who have the necessary experience of special knowledge of the subject assigned to that committee. The member co-opted as such shall not have the power to vote in the proceedings of the committee :Provided that, the Gram Panchayat, may invite Government officers or subject matter specialists to advice it on any subject under its consideration.] [Inserted by C.G. Act No. 9 of 2004.]
