Section 49(1) in The Maharashtra Village Panchayats Act, 1959
(1)A Gram sabha may, in consultation with the panchayat, from amongst the members of the panchayat, representatives of community based organizations working in the panchayat area, village level functionaries of panchayat, Zilla Parishad State Government and voters, constituted one or more Village Development Committees, by whatever name called.
