Section 5 in The Maharashtra Employment Guarantee Act, 1977
5. District and Panchayat Samiti Level Committees and their functions. —
(1)The State Government shall constitute a District Employment Guarantee Committee in every District and a Panchayat Samiti Employment Guarantee Committee in every Panchayat Samiti area. On every District Level Committee and Panchayat Samiti Level Committee at least two members shall be appointed from the persons belonging to the Scheduled Castes, Scheduled Tribes and Minorities and two members shall be from the persons who have been employed on the works of the Scheme:Provided that, at least one member of such Committees shall be a woman.(2)These Committees, shall, within their respective jurisdictions, review the implementation of the Scheme, from time to time, and shall suggest to the District Administration such steps as in their opinion are necessary for a more effective implementation of this Act.(3)Every District Level Committee shall co-ordinate the working of the Panchayat Samiti Committees in the District.
