Section 47(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)In addition to the five standing committees referred to in sub-section (1), a Janpad Panchayat or Zila Panchayat may with the approval of the prescribed authority, constitute one or more such committees for other matters not specified in the said sub-section.[(2-A) The Janpad Panchayat or Zila Panchayat may with the approval of the prescribed authority re-allocate the matters entrusted to any committee under sub-section (1) or sub-section (2) to any other such committees or entrust such committees any other matters not otherwise specified.] [Inserted by M.P. Act No. 26 of 1994 (w.e.f 30-5-1994).]
