(1)The Gaon Panchayat shall consist of-(a)Ten members to be directly elected by the voters of the territorial constituencies of the Gaon Panchayat area - one from each constituency in the manner prescribed.(b)President of the Gaon Panchayat who shall be elected directly by the voters of the territorial constituencies of the Gaon Panchayat area in the manner prescribed.(2)For the convenience of election : the prescribed authority shall in accordance with such rules as may be prescribed in this behalf by the Government, divide the area of the Gaon Panchayat into ten territorial constituencies and allot one seat for each constituency.(3)When the Gaon Panchyat is constituted under this Section, the Deputy Commissioner or an officer authorized by the Deputy Commissioner for this purpose shall call a meeting of the Gaon Panchayat (which shall be herein-after called the first meeting of the Gaon Panchayat) for election of a Vice-President from amongst the members in the manner prescribed.
