Section 49(3) in The Maharashtra Village Panchayats Act, 1959
(3)Such committees shall exercise such powers, discharge such duties and perform such functions of the panchayat, as may be delegated or assigned to them by the Gram sabha in consultation with the panchayat, relating to the subjects and activities enumerated in Schedule I and such other works and activities related to or associated with the panchayat as may be entrusted by the Gram sabha, Zilla Parsihad, Government or any other competent authority to the panchayat, from time to time. The Gram sabha may, subject to the general supervision and control of panchayat, regulate the procedure of such committees.
