(1)(a)There shall be an Appointment Committee for every Panchayat Union, [which shall be composed of the Chairman and the vice-Chairman of the Panchayat Union Council and the Commissioner] [Substituted by Tamil Nadu Panchayats (Ninth Amendment) Act, 2008 (Tamil Nadu 59 of 2008).]. The Chairman of the Panchayat Union Council shall be the Chairman of the Committee. Subject to the provisions of section 102 and to such Rules as may be made by the Government in this behalf, appointments to all posts under the Panchayat Union Council, the pay of which is debitable to the funds of the Panchayat Union Council shall be made with the prior approval of the Committee.(b)(i)There shall be an Agricultural Production Committee for every Panchayat Union, which shall be composed of the Chairman of the Panchayat Union Council who shall be the Chairman of that Committee, the Commissioner and three persons nominated by the Panchayat Union Council.(A)he is not a member of the Panchayat Union Council; or(B)in the opinion of the Panchayat Union Council, he does not possess adequate knowledge of, and experience in, agriculture.(ii)No person shall be nominated under sub-clause (i), if -(c)There shall be an Education Committee and a General Purposes Committee in every Panchayat union. The Panchayat Union Council may, and if so required by the Government, shall appoint such other committees as may be necessary for the efficient performance of its duties and functions under this Act. Each of the committee constituted under this clause shall consist of such number of members as may be specified by the Council and shall include the Chairman ex officio. The members of each committee constituted under this clause, other than the Chairman, shall be elected by the Panchayat Union Council from among its elected members.(2)Subject to [such rules] [See Rules issued in G.O. Ms. No. 247, Rural Development (C4), dated 3rd December, 1999.] as may be made by the Government in this behalf, the Panchayat Union Council shall have the power, by regulations made from time to time, to determine the powers and duties of every Committee constituted under sub-section (1).
