(1)A Taluk Panchayat shall have the following standing committees, namely,-(a)General Standing Committee;(b)Finance, Audit and Planning Committee;(c)Social Justice Committee.(2)[ Each standing committee shall consist of such number of members not exceeding six including the Chairman as specified by the Taluk Panchayat, elected by the members of the Taluk Panchayat from among the elected members. The election of members of standing committee shall be held as soon as may be after every general election of members of Taluk Panchayat or on its reconstitution or establishment under this Act or immediately before the expiry of the term of office of the members of the standing committee:Provided that the Social Justice Committee shall consist of at least one member who is a woman and one member from either the Scheduled Castes or Scheduled Tribes whichever has more number of elected members.] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.](2A)[ The term of office of every member of the standing committee shall, save as otherwise provided in this Act, be twenty months from the date of his election or till he ceases to be a member of the Taluk Panchayat, whichever is earlier.] [Inserted by Act 17 of 1996 w.e.f. 23.3.1996.](3)[ The Adhyaksha shall be the ex-officio member and Chairman of the Finance, Audit and Planning Committee. The Upadhyaksha shall be the ex officio member and Chairman of the General Standing Committee. The other standing Committees shall elect the Chairman from among the members.] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.](4)No elected member of the Taluk Panchayat shall be eligible to serve on more than one standing committee.(5)The Executive Officer shall be the ex-officio Secretary of every standing committee.
