(1)Every Gaon Panchayat shall constitute the following Standing Committees by election from amongst the elected members of the Gaon Panchayat(i)Development committee for performing functions relating to agricultural production, animal husbandry and rural industries and poverty alleviation programmes,(ii)Social justice committee for performing functions relating to :(a)Promotion of educational, economic, social, cultural and other interests of Scheduled Castes and Scheduled Tribes and Backward classes;(b)Protection of such castes and classes from social injustice and form of exploitations:(c)Welfare of women and children.(iii)Social welfare committee to perform functions in respect of education, public health, public works and other functions of the Gaon Panchayat.(2)(a)Each committee shall consists of not less than three or more than four members including the President or the Vice-President, as the case may be. The President of the Gaon Panchayat shall be Ex-Officio member and Chairman of all the three committees.Provided that the social justice committee shall consists of one member who is a woman and one member belonging to Scheduled Caste or Scheduled Tribes as the case may be.(b)The Gaon Panchayat shall be competent to co-opt to each committee, the members of Agriculture Field Management Committee, Mahila Samitee, Yubak Samittee and other similar bodies recognized by the Government such co-option should be decided by the Gaon Panchayat by resolution with majority support.(c)A re-preventative of Co-operative Societies in the Panchayat area shall be co-opted to the Development Committee:Provided that the co-opted members shall have the right to take part in the deliberation but shall have no right to vote.(3)The Standing Committees shall perform the functions referred to above, to the extent the powers are delegated to them by the Gaon Panchayat.
