(1)The Anchalik Panchayat shall have the following standing committees-(a)General Standing Committee.(b)Finance, Adult and Planning Committee.(c)Social Justice Committee.(2)Each standing committee shall consist of such numbers of members not exceeding six including the Chairman as may be specified by the Anchalik Panchayat, and chosen by the Anchalik Panchayat from amongst its members.(3)The President of the Anchalik Panchayat shall be the Chairman of the General standing Committee and Finance, Audit and Planning Committee. The Vice-President of the Anchalik Panchayat shall be the Chairman of the Social Justice Committee.(4)No member of the Anchalik Panchayat shall be eligible to serve in more than one standing committee and the term of the membership will not exceed one year at a time.(5)The Executive Officer of the Anchalik Panchayat shall be the Ex-Officio Secretary of every Standing Committee.
