Section 46 in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
46. Standing Committees of Gram Panchayat.
(1)A Gram Panchayat may for discharging its functions and duties, constitute standing committees not exceeding [five] [Substituted by C.G. Act No. 9 of 2004.] and such committees shall exercise such powers as may be assigned lo them by the Gram Panchayat. The committee shall be under the general control of the Gram Panchayat.(2)No person shall be a member of more than two committees at a lime :[Provided that any committee may co-opt not more than two such members who have the necessary experience of special knowledge of the subject assigned to that committee. The member co-opted as such shall not have the power to vote in the proceedings of the committee :Provided that, the Gram Panchayat, may invite Government officers or subject matter specialists to advice it on any subject under its consideration.] [Inserted by C.G. Act No. 9 of 2004.](3)The term of office of the members of standing committee and the procedure for the conduct of business of the standing committee shall be such as may be prescribed.
