Section 10(1) in The Orissa Grama Panchayats Act, 1964
(1)Every Grama Panchayat shall be composed of the following members, namely :(a)a member to be elected by the persons referred to in Sub-section (1) of Section 4 from amongst themselves who shall be the Sarpanch; and(b)a member to be elected from each of the wards by the persons on the electoral roll for the ward from amongst themselves;(c)[ * * *] [Omitted vide Orissa Gazette Extraordinary No. 426/18.4.1994-Notification No. 6139/Legislative/ 18.4.1994.].
