Section 3 in The M.P. Gram Panchayat (Term of Office of Members of Standing Committee and Procedure for the Conduct of Business) Rules, 1994
3. Standing Committees.
(1)Every Gram Panchayat may from amongst its Panchas constitute the following Standing Committees, namely :-(a)General Administration Committee. - For all matters connected with establishment and service of Gram Panchayat administration, approval of construction plan in Gram Panchayat Area, Budget, Accounts, Taxation and other financial matters, Land Development and Protection, Food and Civil Supplies, Revenue, 20-point programme and all other matters assigned to the Gram Panchayat and not allotted to any other committee.(b)Construction and Development Committee. - For planning, managing, implementation and supervision of all construction works in Gram Panchayat area, planning, budgeting and implementation of layout, schemes and programmes, improvement of communication of all types, special emphasis on development of village, cottage and Khadi Industries, gardens and parks specially for women and children, proposing self projects for future construction, rural electrification, forest, public health engineering, dairy, agriculture and irrigation.(c)Education, Health and Social Welfare Committee. - For inspection of all schools in the Gram Panchayat area, certification of attendance of teachers during the previous month by the 5th of every month, promotion of and assistance for non-formal education, adult literacy, promotion and inspection of all welfare schemes including ICDS, Anganwadi, Balwadi and Social Security Pension, Vaccination and family planning programme, inspection of health and family welfare schemes and health centres in Gram Panchayat area and certification of their attendance, formation and implementation of welfare scheme for socially backward and handicapped sections and persons of the society, hygiene and sanitation in Gram Panchayat area. Women and Child Development, Social Welfare Development and Social Programmes for Scheduled Castes, Scheduled Tribes and Other Backward Classes and for those who are below poverty line, Fishery, Sports and Labour.(2)Every Committee shall consist of four members who shall be elected by the Panchas from amongst themselves in a meeting of a Gram Panchayat specifically called for the purpose. The Sarpanch and Up-Sarpanch shall be ex-officio members of all the Committees.(3)The Sarpanch shall be the Chairman of all the Committees.
