(1)A Gram Sabha may constitute-(a)standing committees for exercising such of the powers and discharging such of the duties and functions of the Gram Sabha as may be prescribed by regulations ;(b)ad-hoc committees for enquiring into or reporting and advising on any matter which the Gram Sabha may refer to them.(2)The committees referred to in sub-Section (1) shall be constituted in the manner prescribed by regulations and may be dissolved or reconstituted in such circumstances and in such manner as may be prescribed by regulations.
