14. [ Other Committees. [Section 13 re-numbered as, Section 14 by Act 6 of 1978, vide Section 11.]
(1)A Gram Sabha may constitute-(a)as many Standing Committees as it may deem necessary for exercising, discharging and performing such of the powers, duties and functions of the Gram Sabha as may be prescribed by Regulations;(b)as many ad hoc committees as it may be necessary for enquiring into or reporting and advising on any matter which it may refer to them].(2)The committees referred to in sub-section (1) shall be constituted in the manner prescribed by Regulations and may be dissolved or re-constituted in such circumstances and in such manner as may be prescribed by Regulations.
