Section 22 in U.P. Kshettra Panchayats (Formation of Committees) Rules, 1962
22. Constitution of certain other committees.
(1)A committee established under sub-section (2) or appointed under sub-section (3) of Section 87 shall consist of such number of members, not exceeding nine, as may be decided by the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] :Provided that a committee established for the welfare of Harijans shall be so constituted that not less than two-thirds of its members are persons belonging to the Scheduled Castes.(2)Election of members shall be by simple majority of votes cast by show of hands.(3)In case of equality of votes cast, the Pramukh shall have a casting vote.(4)Each Committee shall nominate an officer of the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] to work as a non-member secretary of the Committee.
