Section 49A(4) in The Maharashtra Village Panchayats Act, 1959
(4)The total number of the members in the Beneficiary Level Sub-Committee shall not exceed twelve:Provided that,-(a)the panchayat members who are the beneficiaries of the scheme, activity or utility for which the Beneficiary Level Sub-Committee is constituted shall be the members of such Beneficiary Level Sub-Committee;(b)not less than one-half of its members shall be women; and(c)such number of seats on such committee, as may be specified by the Government in that behalf, shall be appointed from the vulnerable class.
