Section 10 in Tamil Nadu Panchayats (Constitution of Committees of Village Panchayats and Delegation of Functions to Such Committees) Rules, 2005
10. Constitution of Sub-Committees.
(1)A Village Panchayat may constitute any sub-committee other than the Committees specified in sub-rule (1) of rule 3 for any specific or general purpose of exercising such powers, discharging such duties and performing such functions as it may delegate (except irrigation) to such Committee and may also constitute any Committee as and when required at habitation or ward level. The ward member of the Village Panchayat concerned will be Chairman of the Sub-Committee.(2)The Sub-Committee shall -(a)suggest any improvement to promote the purpose for which it has been constituted;(b)monitor the programme implementation, etc.;(c)forward the recommendations to Panchayat Level Committees for consideration and recommendation to Village Panchayat.
