(2)Each Standing Committee shall consist of the following members, namely :-(a)The Chairman of the Panchayat Samiti and Vice-Chairman of the Panchayat Samiti, ex-officio ;(b)Not less than seven and not more than eleven persons to be elected in the prescribed manner by the members of the Panchayat Samiti from amongst themselves ;(c)Such number of persons being officers of the State Government or any statutory body or corporation or being eminent persons having specialised knowledge, as the State Government may think fit, appointed by the State Government.Provided that such officers shall not be eligible for election as President of the Standing Committee and shall not have any right to vote.
