Section 47(4) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(4)Every committee except the General Administration Committee shall consist of at least [three] [Substituted 'five' by C.G. Act No. 6 of 2016, dated 15.1.2016.] members to be elected by members, of the Janpad Panchayat or Zila Panchayat as the case may be, from amongst themselves in the manner prescribed :Provided that a committee, may co-opt not more than two persons having experience or special knowledge of the subjects assigned to the Committee. The persons so co-opted shall not have the right to vote in the proceedings of the Committee :Provided further that the members of the Education Committee shall include atleast one women and a person belonging to Scheduled Castes or Scheduled Tribes.(4-A) (a) Every member of the Legislative Assembly who is a member of Janpad Panchayat, shall be ex-officio member of each Committee of that Panchayat;(b)Every Member of Parliament who is a member of a Zila Panchayat shall be ex-officio member of any two committees of his choice in that Panchayat; and(c)Every Committee of Zila Panchayat shall co-opt not more than two members of the Legislative Assembly who are members of that Panchayat, subject to the condition that a member of the Legislative Assembly shall not be member of more than two Committees.
