Section 21 in U.P. Kshettra Panchayats (Formation of Committees) Rules, 1962
21. Conditions subject to which committees may be established.
- A [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] may establish one or more committees under sub-section (2) of Section 87. subject to the conditions that-(a)the functions assigned to each such committee shall be a distinct and complete whole and shall not overlap the functions of any other committee;(b)the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] may, by a resolution supported by at least one-half of the total number of its members for the time being, co-opt up to five members, who shall have no right of vote; and(c)the Chairman and Vice-Chairman of each such committee shall be elected by the members of the committee out of themselves.
