Section 84 in The Himachal Pradesh Panchayati Raj Act, 1994
84. Standing Committees.
(1)The Panchayat Samiti shall have the following Standing Committees -(a)General Standing Committee.(b)Finance, Audit and Planning Committee.(c)Social Justice Committee.(2)Each Standing Committee shall consist of such number of members not exceeding seven, including the Chairman, as specified by the Panchayat Samiti, elected by [he members of the Panchayat Samiti from amongst the elected members:Provided that the term of each Standing Committee shall be two and a half years.(3)The Chairman shall be the ex-officio member and also Chairman of the General Standing Committee and the Finance, Audit and Planning Committee. The Vice-Chairman shall be the ex-officio member and Chairman of the Social Justice Committee:Provided that if the Vice-Chairman acts as the Chairman of Panchayat Samiti the members of the Social Justice Committee shall elect its Chairman from amongst themselves.(4)No elected member of the Panchayat Samiti Shall be eligible to serve on more than two Standing Committees.(5)The Executive Officer shall be the ex-officio Secretary of every Standing Committee.
