Section 7B in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
7B. [ Composition and functions of Standing Committees. [Substituted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).]
(1)The Gram Nirman Samiti shall Act as an agency of Gram Panchayat and shall execute all construction works and other works entrusted by the Gram Panchayat or Gram Sabha, upto five lac rupees.(2)[ Sarpanch of Gram Panchayat shall be the ex-officio President of the Gram Nirman Samiti and Gram Vikas Samiti.](3)[ Omitted.] [Omitted by M.P. Act No. 20 of 2005.](4)The composition and functions of Gram Vikas Samiti shall be such as may be prescribed.(5)The members of the Gram Nirman Samiti shall be included in the Gram Vikas Samiti in such manner as may be prescribed.](6)[ All disputes relating to constitution and election of Standing Committees shall be dealt with the provisions of Section 122 and the rules made thereunder.] [Inserted by M.P. Act No. 18 of 2007 (w.e.f 4-7-2007).]
