Section 9(1) in Tamil Nadu Panchayats (Constitution of Committees of Village Panchayats and Delegation of Functions to Such Committees) Rules, 2005
(1)A Village Panchayat may constitute any Committee other than the Committee specified in sub-rule (1) of rule 3 for any specific 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 to inquire into and report or advise on any matter which may be referred to it. The tenure of such Committees shall not exceed six months from the date of its constitution. If a Committee needs to function for a period longer than six months, prior sanction of the Inspector of Panchayats shall be obtained.
