Section 129B in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
129B. Constitution of Village and Gram Sabha.
(1)The Governor shall by public notification specify a "Village" for the purposes of this Chapter.(2)Ordinarily, there shall be a Gram Sabha for a "village" as defined in sub-section (1):Provided that if the member of the Gram Sabha so desired, more than one Gram Sabha may be constituted in a village, in such manner as may be prescribed, and each such Gram Sabha may consist of a habitation or a group of habitations or a hamlet or a group of hamlets comprising a community and managing its affairs in accordance with traditions and customs.(3)Not less than one-third of total number of members of the "Gram Sabha" shall form a quorum for meeting of the Gram Sabha, out of which not less than one-third shall be women members.(4)The meeting of "Gram Sabha" shall be presided over by a member of the Gram Sabha belonging to the Scheduled Tribes not being the Sarpanch or the Up-Sarpanch or any member of the Panchayat, to be elected for the purpose by the majority of the members present in that meeting.
