Section 134 in The Punjab Panchayati Raj Act, 1994
134. Standing Committees of Panchayat Samiti.
(1)Every Panchayat Samiti shall appoint out of its own body the following Standing Committees, namely :-(a)General Committee ;(b)Finance, Audit and Planning Committee ;(c)Social Justice Committee.(2)Each Standing Committee shall consist of such number of members not exceeding six including the Chairman as specified by the Panchayat Samiti, elected by the members of Panchayat Samiti from among the elected members.(3)The Chairman shall be the ex officio member and also Chairman of the General Standing Committee and the Finance, Audit and Planning Committee and the Vice-Chairman shall be ex officio member and Chairman of the Social Justice Committee.(4)No elected member of the Panchayat Samiti except Chairman shall be eligible to serve on more than one Standing Committee.(5)The Executive Officer shall be the ex officio Secretary of every Standing Committees.
