(1)Save as otherwise provided by this Act, every Taluka Panchayat shall consist of,-(i)one member each elected by the voters from every Village Panchayat;(ii)members of the House of the People and the members of the Council of States who are registered as electors within the Taluka;(iii)the members of the State Legislative Assembly who are registered as electors within the Taluka;(iv)Sarpanch of Panchayats in each Taluka elected from amongst themselves in the ratio of one Sarpanch for a Taluka having upto 15 Panchayats and two Sarpanchas for a Taluka having more than 15 Panchayats, so long as he continues to be the Sarpanch of the Panchayat;(v)the Block Development Officer of the respective Block/Taluka shall be the Member-Secretary of the Taluka Panchayat:Provided that no such member shall be a Minister or the Speaker or the Deputy Speaker of the Legislative Assembly or the Leader of Opposition or Adhyaksha or Upadhyaksha of Zilla Panchayat or a member of Zilla Panchayat.(2)If any member of the Taluka Panchayat is elected as a Member of the Village Panchayat or Zilla Panchayat, he shall exercise option to retain the membership of the Village Panchayat or the Taluka Panchayat or the Zilla Panchayat within 10 days of his election failing which he shall cease to be a member of the Taluka Panchayat.(3)Members falling in the category in clauses (ii), (iii), (iv) and (v) of sub-section (1) shall have no right to be elected as Chairperson or Vice-Chairperson, as the case may be.
