(5)The members of a committee constituted under this section shall be elected by the panchayat from amongst its members:Provided that the panchayat may appoint in accordance with rules made in his behalf any of the qualified voters of the district on a committee mentioned in clauses (ii) and (iii) of sub-section (1) and the qualified voters so appointed shall have the right to speak or otherwise take part in the proceedings of a meeting of the committee but shall not be entitled to vote.
