- At any time not later than two months before the expiry of the duration of a Gram Panchayat, Panchayat Samiti or Zila Parishad under section 3 and in the case of a Gram Panchayat which is to be constituted or re-constituted under the provisions of this Act otherwise than on the expiry of its duration under section 3 at any such time as the State Election Commission may after consulting the Government, determine there shall be prepared for the purpose of the general election of members for constituting or, as the case may be, re-constituting such Gram Panchayat, Panchayat Samiti or Zila Parishad, a list of voters for every electoral division in respect of such Gram Panchayat, Panchayat Samiti or Zila Parishad as may be determined under section 162 and in force at the time when such list is prepared.
