243. Appeal Committee to exercise appellate powers of district panchayats.
(1)Notwithstanding anything contained in section 145, the appcallate powers conferred on a district panchayat under section 104, 200 and 241 shall be exercisable by an Appeal Committee of the district panchayat, which shall consist of the President of the panchayat and four other members of the panchayats as may be chosen by the panchayat from amongst its members.(2)The President of the panchayat shall be ex-officio Chairman of the Appeal Committee.(3)The term of the Appeal Committee shall be two years.(4)A member chosen on the Appeal Committee may resign from membership of the Committee by tendering his resignation to the Chairman.(5)The State Government shall make-rules consistent with this Act to regulate the procedure that the Appeal Committee shall follow in exercising its appellate powers and such rules provide for-(a)the sitting of the members of the committee in benches constituted by the President or such other members of the committee as is authorised by him; and(b)the mode of settling differences of opinion which may arise between the members of a bench.(6)The appellate powers as aforesaid shall include power to grant temporary injuction or to issue a direction to stay the execution of the decision or order appealed against until the disposal of the appeal or to make such other interlocutory orders as may appear to be just and convenient and such power may be exercised by the Chairman of the Appeal Committee.(7)Any decision given by the Appeal Committee in the exercise of the powers conferred on it by this section shall be deemed to be the decision of the district panchayat.
