Section 10 in Arunachal Pradesh Panchayat Raj Act, 1997
10.
(1)The Gram Panchayat shall consist of such number of Members of the Gram Sabha or the Gram Sabhas as may be notified from time to time by the Deputy Commissioner, at the rate of one member for every hundred populations;Provided that in case the population of a village is less than one hundred and more than fifty then one member can be elected to represent that particular village;Provided that in case the population is more than one hundred fifty but less than three hundred in a particular village or the group of villages, the number may be increased to two members.(2)The election of Gram Panchayat shall be held by ballot in accordance with such rules as may be prescribed.(3)The term of office of the Gram Panchayat shall be for five years from the date of notification by the Deputy Commissioner.(4)The Deputy Commissioner shall publish; in the prescribed manner the name of members elected or deemed to have been duly elected.
