Section 47(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(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.]
