Section 3 in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
3. Constitution of the Standing Committees.
(1)The Standing/ Adhoc Committee shall consist of members, who are stake holders of the work assigned to it.(2)The Gram Sabha shall determine the number of members of each Standing Committee, subject to the provisions of Section 7-A of the Act. Gram Sabha shall determine the number of members of such Standing Committees by resolution as mentioned in Section 7-A.(3)Total number of members in the Gram Nirman Samiti, shall in no case be more than six including President.(4)Total number of members in the Gram Vikas Samiti, shall in no case be more than ten including President.
