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State of Haryana - Section

Section 22 in Haryana Panchayati Raj Act, 1994

22. Sub-committee and Local Committees.

(1)Every Gram Panchayat shall constitute the following sub-committees, namely:-
(i)Production sub-committee for performing functions relating to agriculture production, animal husbandry, rural industries and poverty alleviation programmes;
(ii)Social Justice sub-committee for performing functions relating to -
(a)promotion of education, economic, social, cultural, sports, games and other interests of the Scheduled Castes and Backward Classes and other weaker sections;
(b)protection of such castes and classes from social injustice and any form of exploitation;
(c)promotion of welfare of women and children;
(iii)Amenities sub-committee in respect of education, public health, public works and other functions of sub-committees of the Gram Panchayat;
(iv)Where a Gram Panchayat is constituted for more than one village, it shall have a local committee comprising of Panches of the village concerned and appointed members from amongst Gram Sabha members;
(v)Any other committee the Gram Panchayat may deem fit to constitute.
(2)[ Each sub-committee and local committee shall consist of not less than five members, including Sarpanch. The Sarpanch shall be the ex officio member and Chairman of Production Committee and Amenities Committee. Panch nominated by the Gram Panchayat by majority shall be the ex-officio member and Chairman of Social Justice Committee :Provided that the Social Justice Committee shall consist of at least one woman member and one member belonging to the Scheduled Castes.] [Substituted vide Haryana Act No. 10 of 1999.]
(3)Each Committee shall be competent to appoint in such manner as may be prescribed, members of farmers clubs, mahila mandals, yuvak mandals and other similar bodies. A representative of co-operative societies in the Panchayat area shall be appointed in the Production Committee. The rights and liabilities of the appointed members shall be such as may be prescribed.
(4)Each sub-committee shall perform the functions referred to in sub-section (1) to the extent the powers are delegated to them by the Gram Panchayat.