(1)The Grama Panchayat shall consist of such number of elected members as may be notified from time to time by the [State Election Commission] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.], at the rate of one member for [every four hundred population] [Substituted by Act 11 of 2000 w.e.f. 28.1.1999.] or part thereof of the panchayat area:Provided that the determination of the number as aforesaid shall not affect the then composition of the Grama Panchayat until the expiry of the term of office of the elected members then in office:[Proviso x x x] [Omitted by Act 11 of 2000 w.e.f. 4.10.1999.]
