Section 3 in Tamil Nadu Panchayats (Constitution of Committees of Village Panchayats and Delegation of Functions To Such Committees) Rules, 1999
3. Constitution of Committees.
(1)Every village panchayat shall constitute the following committees, namely: -(i)Appointments Committee.(ii)Welfare Committee.(iii)Health, Water and Sanitation Committee.(iv)Public Distribution System Committee.(v)Agricultural Production Committee.(vi)Works Committee.(vii)Education Committee.(2)The village panchayat concerned shall select members for each committee and the total strength of each committee shall not exceed five and of which not more than two shall be persons other than the members of the village panchayat concerned nominated by the village panchayat from out of persons representing Non-Government Organisations, Social Workers who can contribute ideas in the field concerned for the betterment of villagers. The president and members of the village panchayat may serve in one or more committees:Provided that the appointment committee of the village panchayat shall consist of only the members of village panchayat concerned.Published in Part III-Section 1(a), of the Tamil Nadu Government Gazette Extraordinary, dated the 16th August 1999.(3)The Chairman for each committee except Appointment Committee shall be selected by the members of the respective committee among themselves. The Chairman of the Welfare Committee, Health, Water and Sanitation Committee and Public Distribution System Committee shall be selected from among the women members of the village panchayat concerned. No such member shall act as Chairman for more than three committees.
