Section 3 in Tamil Nadu Panchayats (Constitution of Committees of Village Panchayats and Delegation of Functions to Such Committees) Rules, 2005
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 as indicated in the respective provisions of these rules. The President and members of the Village Panchayat may serve in one or more Committees. No member of a Committee shall act as Chairman for more than three Committees. The President shall be ex-officio member of all the Committees constituted under sub-rule (1).
