Section 10(1) in The Maharashtra Village Panchayats Act, 1959
(1)[* * * *] [The portion Beginning with the words 'Subject to' and ending with this words 'in this behalf' was deleted by Maharashtra 52 of 1994, Section 2(a).](a)[ A panchayat shall consist of,] [Clause (a) was substituted for the original by Maharashtra 6 of 1975, Section 50, Schedule.]-(i)such number of members not being less than seven and not more than [seventeen as the [State Government may prescribe] [These words were substituted for the words 'fifteen as the Collector may determine', by Maharashtra 21 of 1994, section 5(1)(a)(i).] who shall be elected in accordance with section 11:][Provided that, the ration between the population of the territorial area of a panchayat and the number of seats in such panchayat to be filled by election shall, so far as practicable, be the same throughout the State] [This proviso was added by Maharashtra 52 of 1994, Section 5(1)(a)(ii).].[* * * *] [Sub-clause (ii) and the Explanation thereto were deleted by Maharashtra 52 of 1994, Section 5(1)(a)(iii).](b)each village shall be divided into such number of wards, and the number of members of a panchayat to be elected from each ward shall be such, as may be determined [in the prescribed manner by the State Election Commission or an officer authorised by it.] [These words were substituted for the words 'By the Collector in the prescribed manner' by Maharashtra 52 of 1994, section 5(1)(b)(i).]:[Provided that, the panchayat area shall be divided into wards in such manner that, the ratio between the population of each ward and the number of seats allotted to it shall, so far as practicable, be the same throughout the panchayat area.] [This proviso was added by Maharashtra 21 of 1994, Section 5(1)(b)(ii).]
