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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2) in Assam Panchayat Act, 1994

(2)
(a)Each committee shall consists of not less than three or more than four members including the President or the Vice-President, as the case may be. The President of the Gaon Panchayat shall be Ex-Officio member and Chairman of all the three committees.
Provided that the social justice committee shall consists of one member who is a woman and one member belonging to Scheduled Caste or Scheduled Tribes as the case may be.
(b)The Gaon Panchayat shall be competent to co-opt to each committee, the members of Agriculture Field Management Committee, Mahila Samitee, Yubak Samittee and other similar bodies recognized by the Government such co-option should be decided by the Gaon Panchayat by resolution with majority support.
(c)A re-preventative of Co-operative Societies in the Panchayat area shall be co-opted to the Development Committee:
Provided that the co-opted members shall have the right to take part in the deliberation but shall have no right to vote.