310A. [ State Panchayat Council. [Subsection 1 to 4 Inserted by Act 29 of 1997 w.e.f. 20.10.1997.]
(1)The Government shall constitute a State Panchayat Council to act as a forum for elected representatives to voice their aspirations and offer their suggestions to improve the Panchayat Raj system and make it more responsive to the peoples' needs.(2)The State Panchayat Council shall consist of,-(i)the Chief Minister as Chairman,(ii)the Minister for rural Development and Panchayat Raj as Vice-Chairman,(iii)five other ministers nominated by the Government as members,(iv)[ Ten Adhyakshas of the Zilla Panchayats nominated by the Government as members;](v)Adyakshas of one Grama Panchayath and one Taluk Panchayath nominated by each Zilla Panchayath as members and;(vi)five Members of Legislative Assembly nominated by the Speaker of the Legislative Assembly and two Members of Legislative Council nominated by the Chairman of the Legislative Council as members; and(vii)[ Secretary, Department of Rural Development and Panchayat Raj as member-secretary.] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.](3)The State Panchayat Council shall meet at least once in a year.(4)The State Panchayat Council shall discuss matters relating to functioning of the panchayats in the State.]
