Section 129B in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
129B. Constitution of Village and Gram Sabha.
(1)The Governor shall by public notification specify a "Village" for the purposes of this Chapter.(2)Ordinarily, there shall be a Gram Sabha for a "village" as defined in sub-section (1) :Provided that if the member of the Gram Sabha so desired, more than one Gram Sabha may be constituted in a village, in such manner as may be prescribed, and each such Gram Sabha may consist of a habitation or a group of habitation or a hamlet or a group of hamlets comprising a community and managing its affairs in accordance with tradition and customs.(3)[ The quorum of every meeting of Gram Sabha shall not be less than one-tenth of total number of members of the Gram Sabha or five hundred members of the Gram Sabha, whichever is less.] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).](4)The meeting of "Gram Sabha" shall be presided over by a member of the Gram Sabha belonging to the Scheduled Tribes not being the Sarpanch or the Up-Sarpanch or any member of the Panchayat, to be elected for the purpose by the majority of the members present in that meeting.
