Section 47 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
47. Standing Committees of Janpad Panchayat and Zila Panchayat.
(1)Every Janpad Panchayat and every Zila Panchayat shall from amongst its [elected members] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] constitute the following standing committees, namely:-(a)General Administration Committee. - For all matters connected with establishment and service of Janpad or Zila Panchayat Administration, Integrated Rural Development Programme Planning, Budget, Accounts, Taxation and other financial matters and subjects not covered by the functions allotted to any other committee;(b)Agriculture Committee. - For Agriculture, animal husbandry, power, reclamation including soil conservation and contour bunding and fisheries compost manuring, seed distribution and other matters connected with development of agriculture and live-stock.(c)Education Committee. - For education including adult education, social welfare of the disabled and the destitutes, women and child welfare, removal of untouchability, relief of distress caused by floods, drought, earthquakes, hail storm, scarcity, locust worms and other such emergencies, temperance or prohibition, health and sanitation, tribal and harijan welfare;(d)Communication and Works Committee. - For communication, minor irrigation, rural housing, rural water supply, drainage and other public works;(e)Co-operation and Industries Committee. - For co-operation, thrift and small savings, cottage and village industries, markets ad statistics.(2)In addition to the five standing committees referred to in sub-section (1), a Janpad Panchayat or Zila Panchayat may with the approval of the prescribed authority, constitute one or more such committees for other matters not specified in the said sub-section.[(2-A) The Janpad Panchayat or Zila Panchayat may with the approval of the prescribed authority re-allocate the matters entrusted to any committee under sub-section (1) or sub-section (2) to any other such committees or entrust such committees any other matters not otherwise specified.] [Inserted by M.P. Act No. 26 of 1994 (w.e.f 30-5-1994).](3)The General Administration Committee shall consist of Chairman of all the Standing Committees specified in sub-section (1) and constituted under sub-section (2).(4)Every Committee except the General Administration Committee shall consist of at least five members to be elected by members, of the Janpad Panchayat or Zila Panchayat as the case may be, from amongst themselves in the manner prescribed :Provided that a Committee, may co-opt not more than two persons having experience or special knowledge of the subjects assigned to the Committee. The persons so co-opted shall not have the right to vote in the proceedings of the Committee :Provided further that the members of the Education Committee shall include atleast one women and a person belonging lo Scheduled Castes or Scheduled Tribes.[x x x] [Omitted by M.P. Act No. 39 of 1995 (w.e.f. 19-12-1995).][(4-A) (a) Every member of the Legislative Assembly who is a member of Janpad Panchayat, shall be ex-officio member of each Committee of that Panchayat;(b)Every Member of Parliament who is a member of a Zila Panchayat shall be ex-officio member of any two committees of his choice in that Panchayat; and(c)Every Committee of Zila Panchayat shall co-opt not more than two members of the Legislative Assembly who are members of that Panchayat, subject to the condition that a member of the Legislative Assembly shall not be member of more than two Committees.](5)[ Every Committee except the General Administration Committee and the Education Committee shall elect from amongst its elected members a Chairperson within such time and in such manner as may be prescribed :Provided that :-(i)The President of the Janpad Panchayat or Zila Panchayat, as the case may be, shall be ex-officio Chairperson of the General Administration Committee;(ii)the Vice-President of the Janpad Panchayat or Zila Panchayat, is the case may be, shall be ex-officio Chairperson of the Education Committee; and(iii)the President and Vice-President of the Zila Panchayat and Janpad Panchayat, as the case may be, shall not be member of any Committee other than the Committee of which he is the Chairperson by virtue of clauses (i) and (ii) of this proviso.](6)Every Committee shall, in relation to the subject assigned to it exercise such powers and perform such of the functions of the Janpad Panchayat or Zila Panchayats as the case may be, as may be prescribed.(7)No person shall be a member of more than three committees other than General Administration Committee at a time.
