Section 7(4) in The Himachal Pradesh Panchayati Raj Act, 1994
(4)The Gram Sabha may also form one or more vigilance committee(s) consisting of not less than five persons, who are not members of the Gram Panchayat, to supervise the Gram Panchayat works, schemes and other activities and to put up reports concerning them in its meeting and shall also send a copy of the said report to such an authority as may be prescribed for this purpose:Provided that a person shall be disqualified for being chosen as, and for being a member of the vigilance committee if he has incurred any of the disqualification mentioned in sub-section (1) of section 122, except the disqualification mentioned under clause (g).
