(2)The Gram Sabha shall consist of all adults-(i)who are residents of the Gramdan village; and(ii)such non-residents owning lands in the village as have joined the Gramdan of that village:Provided that a person shall not be qualified for being a member of the Gram Sabha, if he-(a)is not a citizen of India, or(b)is of unsound mind and stands so declared by a competent court.
