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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(2) in Haryana Panchayati Raj Act, 1994

(2)[ Each sub-committee and local committee shall consist of not less than five members, including Sarpanch. The Sarpanch shall be the ex officio member and Chairman of Production Committee and Amenities Committee. Panch nominated by the Gram Panchayat by majority shall be the ex-officio member and Chairman of Social Justice Committee :Provided that the Social Justice Committee shall consist of at least one woman member and one member belonging to the Scheduled Castes.] [Substituted vide Haryana Act No. 10 of 1999.]