(1)The total number of seats in a village panchayat, a block panchayat and a district panchayat to be filled by direct election shall be notified by the Government in accordance with the scale specified in sub-section (3) with reference to the population of the territorial area of the panchayat concerned.(2)The Government may after publication of the relevant figures of each census by notification alter the total number of seats in a Panchayat notified under sub-section (1) subject to the scale specified in sub-section (3).(3)[ The number of seats to be notified under sub-section (1) or under sub-section (2) shall not; -(a)in the case of Village Panchayat, less than fourteen or more than twenty four ;(b)in the case of a Block Panchayat, be less than fourteen or more than twenty four;(c)in the case of a District Panchayat, be less than seventeen or more than thirty three; [ Substituted by Amendment Act [2 of 2020]Provided that the ratio between the Population of the Territorial area of a Panchayat any level and the number of seats in such Panchayat to be filled by election shall, so far as practicable, be the same throughout the State.] [Substituted by Second Amendment Act 5 of 2005.](4)The procedure for fixing the strength of a Panchayat shall be such as may be prescribed.
