Section 40(1) in Andhra Pradesh Panchayat Raj Act, 1994
(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.
