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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Tamilnadu - Subsection

Section 96(1)(c) in Tamil Nadu Panchayats Act, 1994

(c)There shall be an Education Committee and a General Purposes Committee in every Panchayat union. The Panchayat Union Council may, and if so required by the Government, shall appoint such other committees as may be necessary for the efficient performance of its duties and functions under this Act. Each of the committee constituted under this clause shall consist of such number of members as may be specified by the Council and shall include the Chairman ex officio. The members of each committee constituted under this clause, other than the Chairman, shall be elected by the Panchayat Union Council from among its elected members.