61A. [ Other committees. [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.]
(1)A Grama Panchayat may appoint one or more committees consisting of such members as it may decide for any purpose other than those specified in section 61 and may invest the committee so appointed with such powers and functions as may be necessary or expedient for the fulfillment of the purpose for which it is appointed.(2)The committee appointed under sub-section (1) shall be competent to co-opt in such manner as may be prescribed such of the residents of the panchayat area.(3)The procedure of the committee shall be such as may be prescribed.
