90. Constitution of Gram Katchahry and election of Sarpanch and Panches.
(1)There shall be a Gram Katchahry in every Gram Panchayat area for the purposes of discharging the judicial functions imposed upon it by or under this Act and the Gram Katchahry shall consist of-(a)A Sarpanch of the Gram Katchahry elected under the provisions of this Act, and(b)Such number of directly elected Panches as may be notified from time to time by the District Magistrate and each Panch representing as nearly as five hundred population pf the Panchayat area. Its territorial constituency will be the same as those of the members of the Gram Panchayat.(2)Each territorial constituency shall directly elect one Panch in the manner prescribed under the provisions of this Act.(3)Every Gram Katchahry constituted under the provisions of this Section shall be published in the District Gazette and shall come into force from the date fixed for its first meeting.
