Section 125 in The Orissa Grama Panchayats Act, 1964
125. Committees.
(1)For the efficient discharge of its functions the Grama Panchayat shall constitute Standing Committees whose number, composition, powers and functions and the procedure for the conduct of business shall be as may be prescribed.(2)Subject to the rules as may be made in that behalf a Grama Panchayat may from time to time constitute such other Committees to assist it in the discharge of any specified duties or class of duties for such specified periods as the Grama Panchayat may deem it expedient.(3)The State Government shall have the power to specify the number of persons as may be co-opted from outside by the Grama Panchayat to any Standing Committee or other Committees.
