Section 7 in Tamil Nadu Panchayats (Constitution of Committees of Village Panchayats and Delegation of Functions to Such Committees) Rules, 2005
7. Works Committee.
(1)(a)The Chairman of the Works Committee shall be selected by the members of the Committee from among themselves.(b)The Committee shall consist of the following members, namely:-(i)one member of the Village Panchayat (from General category);(ii)one member of the Village Panchayat (from Scheduled Castes and Scheduled Tribes women members).(iii)one representative from Non-Government Organisation;(iv)one representative from Self Help Group;(v)one Noon Meal Organiser;(vi)one Headmistress or Headmaster of the local Primary or Middle School;(vii)one Rural Welfare Officer;(viii)Village Administrative Officer;(ix)one Village Health Nurse.(2)The Works Committee shall -(a)assist the Village Panchayat to executive centrally and State sponsored Schemes where the guidelines prescribed for the execution of works through public and monitor other works executed in the panchayat village including works related to Government Departments and organizations to ensure quality and timely execution;(b)assist the Village Panchayat in the preparation of village development plan based on the requirements and available local resources;(c)process and recommend the resolution passed by the habitation / Ward Committees.
