(1)A Panchayat Samiti shall consist of -(a)directly elected members from as many territorial constituencies as are determined under Sub-Section (2); [***][Deleted by Clause (i) of Section 2 of the Raj. Panchayati Raj (Amendment) Act, 1999 (Act No.15 of 1999). published in Raj. Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).](b)all members of the Legislative Assembly of the State representing Constituencies which comprise wholly or partly the Panchayat Samiti area; [and][Substituted by Clause (ii) and (iv), of Section 2, of the Rajasthan Panchayati Raj (Amendment) Act, 1999 (Act No.15 of 1999), published in Rajasthan Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).](c)[ chairpersons of all the Panchayat falling within the Panchayat Samiti][Inserted by Clause (iii) of Section 2. of the Rajasthan Panchayati Raj (Amendment) Act, 1999 (Act No.15 of 1999), published in Rajasthan Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).]Provided that the members referred to in [Clause (b) and (c)] [Substituted by Clauses (ii) & (iv), of Section 2, of the Rajasthan Panchayati Raj (Amendment) Act. 1999 (Act No.15 of 1999), published in Rajasthan Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).] shall have a right to vote in all meetings of the Panchayat Samiti except those for election and removal of the Pradhan or Up-pradhan.(2)[ The State Government shall, in accordance with such rules as may be framed in this behalf, determine the number of territorial constituencies not being less than fifteen, for each Panchayat Samiti area and thereupon so divide such area into single member territorial constituencies that the population of each territorial constituency is, so far as practicable, the same throughout the Panchayat Samiti area.][Substituted, by the Rajasthan Panchayati Raj (Amendment) Act, 2009 Rajasthan Gazette, Extraordinary Part IV-A dated 11.9.2009 with immediate effect.]
