Section 243C(5) in THE CONSTITUTION (SEVENTY-THIRD AMENDMENT) ACT, 1992
(5)The Chairperson of -(a)a Panchayat at the village level shall be elected in such manner as the Legislature of a State may, by law, provide; and(b)a Panchayat at the intermediate level or district level shall be elected by, and from amongst, the elected members thereof.
