Section 25(2) in The Punjab Panchayati Raj Act, 1994
(2)(a)Each Standing Committee shall consist of not less than three and not more than five members including the Sarpanch and the Sarpanch shall be the ex officio member and Chairman of all these Standing Committees :Provided that the Social Justice Committee shall consist of at least one member who is a woman and one member belonging to the Scheduled Castes or Backward Classes.(b)Each Committee shall be competent to co-opt. in such manner as may be prescribed, members of farmers clubs, mahila mandals, yuvak mandals and other similar bodies recognised by the State Government and representative of co- operative societies in the Gram Panchayat area shall also be co-opted to the Production Committee.
