Section 77A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
77A. [ Committee of Sarpanchas. [Section 77A was inserted by Maharashtra 6 of 1975, Section 20.]
(1)Every Panchayat Samiti shall in the manner hereinafter provided appoint a Committee consisting of either fifteen Sarpanchas or of Sarpanchas of one-fifth of the total number of Panchayats in the Block whichever is more, to be known as the Committee of Sarpanchas.(2)The Deputy Chairman shall be ex-officio Chairman of the Committee.(3)The Extension Officer (Panchayat) and where more than one Extension Officer (Panchayats) have been appointed, such one of them as may be nominated in this behalf, by the Block Development Officer, shall be ex-officio Secretaty of the Committee.(4)The sarpanchas shall be nominated by the Panchayat Samitis by rotation every year. The manner and periodicity of a rotation of such nomination shall be such as may be prescribed by the State Government.(5)The Committee shall be a consultative and advisory body and shall tender its advice to the Panchayat Samiti on all matters relating to the discharge of its functions of control and supervision of Panchayat in accordance with the provisions of the Bombay Village Panchayats Act, 1958. The Panchayat Samiti shall give due consideration to the advice tendered by the Committee.(6)The Committee may meet as often as may be necessary; but one month shall not intervene between its last meeting and the day fixed for the next meeting and shall observe such procedure in regard to the transaction of business as the State Government may by order determine, in that behalf.(7)During any vacancy in the Committee, the continuing members may act as if no vacancy had occurred.]
