Section 87(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)In addition to the Standing Committees under section 84 a Panchayat Samiti may from time to time appoint from amongst its members one or more committees consisting of such number of persons and may refer to such committees for enquiry and report or for opinion such special subjects relating to the purpose of this Act, as it thinks fit.
