9. [ Establishment and constitution of the Gram Sabha. [Substituted by Bihar Act 6 of 1978, vide Section 7 (w.e.f. 23rd August, 1978).]
(1)From the date of the notification in the Official Gazette sub-section (1) of Section 8, the Gram Sabha of the Gramdan village, so notified, shall be deemed to have been established by the Government.(2)The Gram Sabha shall consist of all adults-(i)who are residents of the Gramdan village; and(ii)such non-residents owning lands in the village as have joined the Gramdan of that village:Provided that a person shall not be qualified for being a member of the Gram Sabha, if he-(a)is not a citizen of India, or(b)is of unsound mind and stands so declared by a competent court.(3)The Gram Sabha shall be a body corporate having perpetual succession and a common seal with power to enter into contracts and subject to the provisions of this Act, shall have power to acquire, hold, administer or dispose of property both movable and immovable and shall by the said name sue and be sued.]
