Section 46(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)A Gram Panchayat may for discharging its functions and duties, constitute standing committees not exceeding three and such committees shall exercise such powers as may be assigned to them by the Gram Panchayat. The committee shall be under the general control of the Gram Panchayat.
