(1)The Taluka Panchayat shall have the following Committees (hereinafter called the 'Standing Committees'), namely:-(a)General Standing Committee;(b)Finance, Audit and Planning Committee;(c)Social Justice Committee;(d)Education and Health Committee;(e)Agriculture and Industries Committee;(f)Taluka Development Committee.(2)Each Standing Committee shall consist of such number of members not exceeding five, elected by the members of the Taluka Panchayat from amongst themselves.(3)The Chairperson shall be the ex officio Member and Chairman of the General Standing Committee and the Finance, Audit and Planning Committee. The Vice-Chairperson shall be the ex officio Member and Chairman of the Social Justice Committee. The other Standing Committees shall elect the Chairman from amongst their members.(4)No member of the Taluka Panchayat shall be eligible to serve on more than two Standing Committees.(5)The Block Development Officer shall be the ex officio Secretary of all the Standing Committees.(6)The Standing Committees shall perform such functions as may be specified in the regulations made by the Taluka Panchayat.
