Section 61(2) in Karnataka Panchayat Raj Act, 1993
(2)(a)Each Committee shall consist of not less than three and not more than five members including the Adhyaksha and Upadhyaksha as the case may be. The Adhyaksha shall be the ex-officio member and Chairman of Production Committee and Amenities Committee. The Upadhyaksha shall be the ex-officio member and Chairman of the Social Justice Committee: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 Scheduled Tribes.(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 Government. A representative of co-operative societies in the panchayat area shall be co-opted to the Production Committee. The rights and liabilities of the co-opted members shall be such as may be prescribed.
