Section 6(2) in The Orissa Grama Panchayats Act, 1964
(2)Each Palli Sabha shall consist of all persons registered by virtue of the Representation of the People Act, 1950 in so much of the electoral roll for any Assembly Constituency for the time being in force as relates to the area in respect of the Palli Sabha and the said portion of the roll shall be deemed to be electoral roll of the Palli Sabha.
