Section 49A in The Maharashtra Village Panchayats Act, 1959
49A. Beneficiary Level Sub-Committees.
(1)The Village Development Committee constituted under sub-section (1) of section 49 may, in consultation with the panchayat and with the prior approval of the Gram sabha, and if deemed expedient, having regard to the geographical, geohydrological, technological, economic, social and demographic situation of the habitation within the area of the panchayat, constitute a Beneficiary Level Subcommittee from amongst the voter beneficiaries of the existing or proposed activity, scheme or utility, exclusively servicing a habitation, in a meeting held therefore, where each beneficiary household shall have one vote.(2)The term of such committee shall be co-terminus with the term of the panchayat.(3)The Village Development Committee may, with the approval of the panchayat, entrust its powers, authority, functions and duties as regards the specific activity scheme or utility to the Beneficiary Level Sub-Committee.(4)The total number of the members in the Beneficiary Level Sub-Committee shall not exceed twelve:Provided that,-(a)the panchayat members who are the beneficiaries of the scheme, activity or utility for which the Beneficiary Level Sub-Committee is constituted shall be the members of such Beneficiary Level Sub-Committee;(b)not less than one-half of its members shall be women; and(c)such number of seats on such committee, as may be specified by the Government in that behalf, shall be appointed from the vulnerable class.(5)The Beneficiary Level Sub-Committee shall exercise the powers and authority, and discharge the duties and perform the functions in respect of the activity, scheme or utility for which it is constituted, and shall be under the overall superintendence, control and guidance of the Village Development Committee.(6)(a)The members of the Beneficiary Level Sub-Committee once appointed, shall not be removed or withdrawn before the completion of their term as provided in sub-section (2), except,-(i)by an express resolution passed by the Gram sabha or the beneficiary voters of the activity, scheme or utility, as the case may be, in a special meeting duly called for the purpose, or(ii)when such member suffers from any of the disqualification specified in section 14 for the members of the panchayat.(b)Any vacancy caused by the death, resignation, removal or withdrawal, or otherwise disqualification of a member of the Beneficiary Level Sub-Committee, shall be filled up as provided under sub-section (1) read with sub-section (2) and (4).(7)On constitution of a new panchayat, the Beneficiary Level Sub-Committee, shall be re-constituted within forty-five days of the constitution of the new panchayat:Provided that, there shall be no bar for the members of the previous sub-committee to be re-appointed on the new sub-committee, if otherwise eligible.]
