- [(1) Subject to the rules made in this behalf by the Government, a Gram Panchayat shall constitute the following committees by election from among its members for effective discharge of its functions-(i)Planning, Co-ordination and Finance Committee. - for performing general functions relating to Gram Panchayat including subjects mentioned in Section 22, co-ordination of the work of other committees and all residuary functions not under the charge of other committees.(ii)Production Committee. - For performing functions relating to agriculture, animal husbandry, dairy, poultry and fisheries, forestry related areas, khadi, village and cottage industries and poverty alleviation programmes.(iii)Social Justice Committee. - For monitoring and supervision of functions relating to :a. Promotion of educational, economic, social, cultural and other interests of Scheduled Castes, Scheduled Tribes and other weaker Sections.b. Protection of such castes and classes from social injustice and all forms of exploitation.c. Welfare of women and children.(iv)Education Committee. - For performing functions relating to education, including primary, secondary and mass education, libraries and cultural activities.(v)Committee on Public Health, Family Welfare and Rural Sanitation. - For monitoring and supervision of functions relating to public health, family welfare and rural sanitation.(vi)Public Works Committee. - For monitoring and supervision of functions relating to all kinds of constructions and maintenance including rural housing, sources of water supply, roads and other means of communication, rural electrification and related works.(2)(i)The standing committees mentioned in clause (i) to (v) under sub-section (1) of Section 25 shall be constituted by election from among the elected members of the Gram Panchayat. Each such committee shall consist of not less than three and not more than five members including the Chairman.(ii)The Public Works Committee shall consist of all the Gram Panchayat Members (Ward Members) elected from the different wards of the Gram Panchayat as members.(iii)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 Mukhiya shall be the ex-officio member and chairman of the Planning, Co-ordination and Finance Committee and the public works committee. The Up-Mukhiya shall be the ex-officio member and chairman of the Social Justice Committee. The Mukhiya shall nominate a chairman of each other committee from among its elected members.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, subject to availability.] [Substituted by Bihar Act No. 17 of 2017, dated 4.9.2017.](4)As far as possible, no elected member of the Gram Panchayat shall serve on more than three committees.(5)[ Panchayat Secretary shall be the secretary of the Planning, Co-ordination and Finance Committee. For other Standing Committees the District Magistrate or any other officer authorised by him in this behalf shall nominate a Government servant to function as secretary.] [Substituted by Bihar Act No. 17 of 2017, dated 4.9.2017.](6)The standing committees shall perform the functions referred to above under the general guidance, supervision and control of the Gram Panchayat.
