9. Establishment and constitution of the Gram Sabha.
(1)The Government shall, by notification in the official Gazette, establish with effect from the date specified in the notification under sub-Section (1) of Section 5, a Gram Sabha for the gramdan village.(2)The Gram Sabha shall consist of all adults who are either residents of the gramdan village or own lands therein :Provided that a person shall be disqualified for being a member of a 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.(3)The Gram Sabha shall be a body corporate having perpetual succession and common seal with power to enter into contracts an subject to provisions of this Act to acquire, hold, administer or dispose of property, both movable and immovable and shall by said name sue and be sued.
