Section 10(1) in Tamil Nadu Panchayats (Constitution of Committees of Village Panchayats and Delegation of Functions to Such Committees) Rules, 2005
(1)A Village Panchayat may constitute any sub-committee other than the Committees specified in sub-rule (1) of rule 3 for any specific or general purpose of exercising such powers, discharging such duties and performing such functions as it may delegate (except irrigation) to such Committee and may also constitute any Committee as and when required at habitation or ward level. The ward member of the Village Panchayat concerned will be Chairman of the Sub-Committee.
