Section 77A(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Every Panchayat Samiti shall in the manner hereinafter provided appoint a Committee consisting of either fifteen Sarpanchas or of Sarpanchas of one-fifth of the total number of Panchayats in the Block whichever is more, to be known as the Committee of Sarpanchas.
