Section 24(1) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
(1)In addition to the Standing Committee mentioned in sub-section (1) of Section 7-A of the Act, the Gram Sabha may constitute one or more such adhoc committees, as it may deem necessary for the implementation of any time bound work as decided upon by the Gram Sabha. The Gram Sabha may also constitute Adhoc Committees for specific purposes, if any. The Adhoc Committee shall comprise of members who are stake holders. The Adhoc Committee shall cease to exist after the submission of completion report to the Gram Sabha and evaluation of work done by such committee by the Gram Sabha, unless the Gram Sabha decides otherwise. The Adhoc Committee shall have such number of members, as the Gram Sabha may deem fit and shall include youth and women members as far as possible.
