Section 7(10) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(10)Where there are two Gram Panchayats in one unit not more than five members from each of the Executive Committee of the Gram Panchayats shall be included in the Village Advisory Committee, to be elected by the members of the respective Executive Committees of the Gram Panchayats in the manner laid down in sub-rule (4). Where there is also a Gram Sabha in such unit, then not more than 3 members from each of the Executive Committees of the Gram Panchayat and the Executive Committee of the Gram Sabha, shall be included in the Village Advisory Committee.]
