Section 24 in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
24. Constitution of Adhoc Committee.
(1)In addition to the Standing Committee mentioned in sub-section (1) of Section 7-A of the Act, the Gram Sabha may constitute one or more such adhoc committees, as it may deem necessary for the implementation of any time bound work as decided upon by the Gram Sabha. The Gram Sabha may also constitute Adhoc Committees for specific purposes, if any. The Adhoc Committee shall comprise of members who are stake holders. The Adhoc Committee shall cease to exist after the submission of completion report to the Gram Sabha and evaluation of work done by such committee by the Gram Sabha, unless the Gram Sabha decides otherwise. The Adhoc Committee shall have such number of members, as the Gram Sabha may deem fit and shall include youth and women members as far as possible.(2)The composition and procedure of the conduct of business and all other allied matters shall be such, as decided by the Gram Sabha.(3)Each Adhoc Committee shall elect a Chairperson from amongst its members.(4)Each Adhoc Committee shall nominate a Member-Secretary, who shall, with the approval of the Chairperson of the Committee convene the meeting of the committee, as and when required.(5)The Member-Secretary shall keep a record of the proceedings of the meeting of the Adhoc Committees.(6)All decisions by the Adhoc Committees shall be taken by consensus failing which decision shall be taken by simple majority.(7)Each Adhoc Committee shall perform such functions, as assigned to it by the Gram Sabha, and shall be bound by the decision of the Gram Sabha.(8)Each Adhoc Committee shall be accountable to the Gram Sabha.(9)A Panch may be a member of such Adhoc Committee which pertains to the Panch's constituency or in which Panch is a stake holder.
