(1)A Panchayat Samiti shall constitute the following committees by election from among its members for effective discharge of its functions:(i)General Standing Committee(ii)Finance, Audit & Planning Committee(iii)Production Committee(iv)Social Justice Committee(v)Education Committee(vi)Committee on Public Health, Family Welfare & Rural Sanitation(vii)Public Works Committee(2)Each committee shall consist of not less than three and not more than five members including the chairman from among the elected members. Each committee can co-opt not more than two members from among experts or public spirited persons for effective discharge of its responsibilities.(3)The Pramukh shall be the ex-officio member and chairman of the General standing committee and the Finance, Audit & Planning committee and shall nominate a chairman for each of the other committees. The Up Pramukh shall be the chairman of the Social Justice committee. The Pramukh shall not hold charge of chairman of more than three committees including the two as abovementioned :Provided that each committee shall have at least one woman member and further, social justice committee shall have a member belonging to the Scheduled Castes or Scheduled Tribes.(4)As far as possible, no elected member of the Panchayat Samiti shall serve on more than three committees.(5)The Executive Officer shall be the ex-officio secretary of the General Standing Committee and Finance, Audit & Planning Committee. For other standing committees, the District Magistrate or any other officer authorised by him in this behalf shall nominate an officer who may be ordinarily in charge of the concerned department at the block level to function as secretary.(6)The standing committees shall perform the functions, as referred to in Section 51 under the general guidance, supervision and control of Panchayat Samiti.
