(1)Every Anchalik Panchayat shall consist of:-(a)One member from each Gaon Panchayat to be directly elected from the territorial constituencies of the Gaon Panchayats under the jurisdiction of the Anchalik Panchayats,(b)The Presidents of the Gaon Panchayats falling within the jurisdiction of the Anchalik Panchayats.(c)The Members of the House of people and the members of the Legislative Assembly of the State represent ting constituencies which comprise wholly or partly, the Anchalik Panchayat.(2)Every member shall have the right to vote whether or not chosen by direct election in the meetings of the Anchalik Panchayat.
