(1)Every Panchayat Samiti shall consist of -(a)directly elected members from territorial constituencies as determined under section 71 of this Act ;(b)The members of the Lagislative Assembly of the State representing constituencies which comprise wholly or partly the Panchayat Samiti, ex-officio ; and Composition of Panchayat Samiti.(c)The Pradhans of Gram Panchayats within the Block, ex-officio.
