(1)Each Standing Committee shall consist of such number of members not exceeding five including the Chairman as specified by the Zilla Parishad and elected by the members of the Zilla Parishad front amongst its members whose terms will be one year at a time.(2)The President of the Zilla Parishad shall be the Chairman of the General Standing Committee and the Finance and Audit Committee.(3)The other Standing Committees shall elect the Chairman from among their members.(4)No member of the Zilla Parishad shall be eligible to serve on more than two Standing Committees.(5)The Chief Executive Officer of the Zilla Parishad shall be the Ex-officio Secretary of the General Standing Committee and the Finance, Audit and Planning Committee and he shall nominate one of the Deputy Secretaries as Ex-officio Secretary for each of the remaining Standing Committees. The Chief Executive Officer shall be entitled to attend the meeting of all the Standing Committees.
