Section 49(4) in The Maharashtra Village Panchayats Act, 1959
(4)The total number of the members in a Village Development Committee shall not be less than twelve and not more than twenty four:Provided that-(a)not less than one-third of its members shall be from amongst the members of the panchayat;(a1)[ the Sarpanch shall be the ex officio Chairman ;] [Inserted by Maharashtra Act No. 54 of 2018, dated 13.8.2018.](b)not less than one-half of its members shall be women; and(c)such number of members, as may be specified by the Government in that behalf, shall be from the Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes (hereinafter referred to as the "vulnerable class"):Provided further that, the strength of the women members of the vulnerable class members on the Village Development Committee shall be not less than three-fourths of the total strength of such committee members, when such committee is constituted for the purpose of an activity, scheme or utility exclusively for the benefit of women or, as the case may be, for the vulnerable class;(d)the Gram sabha shall ordinarily nominate such women members to the Village Development Committee is recommended by village Mahila Mandal or a Grapi Sabha of the women voters specially called for the purpose, unless it has sufficient reason, to be recorded in the proceedings, to reject any such recommendation;(e)the Gram sabha, in its discretion, may give preference to the members of the village level institutions, if any, like Mahila Mandats, Youth Clubs, etc.;(f)the Gram sabha may, also invite any village level Government, semi-Government, Zilla Parishad officials or employees working in the village, such as teachers, talathis, anganwadi sevikas, village water men, village health workers, to attend any meeting or meetings of the Village Development Committee, as a special invitee for the purpose of assisting or advising it on any matter or matters.(g)[ Gramsevak shall be ex officio Member- Secretary .] [Inserted by Maharashtra Act No. 54 of 2018, dated 13.8.2018.]Such special invitee may take part in the deliberations in the meeting but, shall have no right to vote in such meeting.
