Section 46(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)A Gram Panchayat may for discharging its functions and duties, constitute standing committees not exceeding [five] [Substituted by C.G. Act No. 9 of 2004.] and such committees shall exercise such powers as may be assigned lo them by the Gram Panchayat. The committee shall be under the general control of the Gram Panchayat.
