Section 7A in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
7A. [ Standing Committee and Ad hoc Committee of Gram Sabha. [Inserted by M.P. Act No 3 of 2001 (w.e.f. 26-1-2001).]
- [(1) The Gram Panchayat shall, for discharging its functions and duties, constitute the following standing committees of Gram Sabha, namely :-(i)Gram Nirman Samiti; and(ii)Gram Vikas Samiti].(2)In addition to the Standing Committees mentioned in sub-section (1) the Gram Sabha may constitute one or more such Ad hoc Committees as it may deem necessary for the implementation of any time-bound work. The Committee shall comprise of members who arc stake-holders of work assigned to the committee. The committee shall cease to exist after submitting the completion report and evaluation of the work by the Gram Sabha.(3)The Committees which are already functioning within the area of jurisdiction of the Gram Sabha shall continue to function with the approval of the Gram Sabha.(4)The number of members, reservation of seats, term of office, procedure for resignation and removal, conduct of business, eligibility for becoming a member, meeting, mode of filling of vacancies and procedure of Standing Committees and Ad hoc Committees shall be such as may be prescribed.
