Section 6(1)(b) in Tamil Nadu Panchayats (Constitution of Committees of Village Panchayats and Delegation of Functions to Such Committees) Rules, 2005

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

(b)The Committee shall consist of the following members, namely:-

(i)one member (from General category) of the Village Panchayat;

(ii)one member (from Scheduled Castes or Scheduled Tribes Members) of the Village Panchayat;

(iii)Village Administrative Officer;

(iv)a representative from Non-Governmental Organisation;

(v)a representative from Self Help Group (women);

(vi)Assistant Agricultural Officer or his representative;

(vii)a representative from Watershed Association.

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