Section 40 in Andhra Pradesh Panchayat Raj Act, 1994
40. Beneficiary committees and functional Committees.
(1)For every Gram Panchayat there shall be a Committee by name "Beneficiary Committee" for the execution of the works of the Gram Panchayat. The composition, including co-option of persons who are not members of the Gram Panchayat and the powers and functions and other related matters of the Beneficiary Committee, shall be such as may be prescribed.(2)For every Gram Panchayat there shall be constituted functional committees respectively for agriculture, public health, water supply, sanitation, family planning, education and communication and for any other purposes of this Act.(3)The constitution including co-option of persons who are not members of the Gram Panchayat and powers of a functional committee shall be in accordance with such rules as may be prescribed.
