(2)A Standing Committee shall consist of the following members namely-(a)the Sabhadhipati and the Sahakari Sabhadhipati, ex-officio ;(b)not less than 5 and not more 7 persons to be elected in the prescribed manner by the members of the Zilla Parishad from among themselves ;(c)Chief Executive Officer/Additional Chief Executive Officer ex-officio ; and(d)such number of persons, being officers of the State Government or any statutory body or corporation or being eminent persons having specialised knowledge, as the State Government may think fit, appointed by the Sate Government:Provided that such officers and Chief Executive Officer/Additional Chief Executive Officer shall not be eligible for election as the President or Vice President and shall not have any right to vote.
