Section 4 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
4. Composition Gram Sabha.
- A Gram Sabha shall consist of persons registered in the electoral rolls relating of to a village or group of villages comprising the Panchayat area:Provided that a person shall be disqualified for being a member of the Gram Sabha if he is-(a)less than eighteen years of age;(b)not a citizen of India;(c)of unsound mind and stands so declared by competent court; and(d)not ordinarily a resident within the village for which the Gram Sabha is constituted.Explanation. - For the purpose of this section, a person shall be deemed to be ordinarily resident in a village if he has been ordinarily residing in such village or is in possession of a dwelling house therein ready for occupation.
