Section 46 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
46. Standing Committees of Gram Panchayat.
(1)A Gram Panchayat may for discharging its functions and duties, constitute standing committees not exceeding three and such committees shall exercise such powers as may be assigned to them by the Gram Panchayat. The committee shall be under the general control of the Gram Panchayat.(2)No person shall be a member of more than two committees at a time.(3)The term of office of the members of standing committee and the procedure for the conduct of business of the standing committee shall be such us may be prescribed.
