(1)The Gram Panchayat shall consist of the following members -(a)the members elected under section 17; and(b)[ the members of the Panchayat Samiti from the constituency comprised from any part of the Gram as ex-officio members shall have no voting right in the meeting for election and removal of the Pradhan and Upa-Pradhan] [Substituted by The Tripura Panchayats(Second Amendment) Act, 1998,w.e.f 15.10.1998].(2)Every Gram Panchayat shall consist of such number of elected members, not being less than nine and not being more than fifteen, as determined in accordance with such rules as may be made in this behalf by the State Government.(3)For the convenience of election, the prescribed authority shall, in accordance with such rules as may be made in this behalf by the State Government, divide the area of Gram Panchayat into territorial constituencies in such manner that the ratio between the population of each constituency and the member of seats allotted to it under sub-section (2) shall, so far as practicable, be the same throughtout the Gram Panchayat area :Provided that nothing in this sub-section shall affect the number of members of a Gram Panchayat notified under sub-section (2) until the next General Election is held.(4)The State Government may, at any time call for the records connected with the determination of the number of members of a Gram Panchayat made under sub-section (1) or under sub-section (2) for the purpose of satisfying itself of the correctness or propriety thereof and may pass such orders as it may think fit with respect to the total number of members of a Gram Panchayat and, thereupon, the prescribed authority shall issue fresh notification specifying the total number of members of a Gram Panchayat in accordance with the orders of the State Government.
