Section 101(3) in The Daman And Diu Panchayat Regulation, 2012
(3)The Committee referred to in sub-section (2) shall comprise of the following :(a)State Election Commissioner, who shall be ex officio Chairman;(b)a retired District Judge;(c). a retired civil servant not below the rank of Additional Secretary to the Government of India;(d)two civil society members nominated by the Administrator.
