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State of Tamilnadu - Section

Section 4 in Tamil Nadu Panchayats (Constitution of Committees of Village Panchayats and Delegation of Functions To Such Committees) Rules, 1999

4. Appointments Committee.

- The Appointments Committee shall consist of the president of village panchayat and its two members elected from among its members annually. Every person for appointment to any of the posts sanctioned in the village panchayat as prescribed in section 101 of the Act (except the post those, which is specifically excluded from the purview of the provisions of the Act or the rules made thereunder) and the pay of which is debitable to the funds of the village panchayat shall be selected by the Appointments Committee.