Section 36(1) in The Bihar Panchayat Raj Act, 2006
(1)A Panchayat Samiti shall consist of(a)directly elected members from the Panchayat Samiti's territorial constituencies, as determined under this Act;(b)members of Lok Sabha and members of the Legislative Assembly of the State, representing constituencies which fall either wholly or partly in the Panchayat Samiti area;(c)members of Rajya Sabha and members of the State Legislative Council, who are registered as electors within the Panchayat Samiti area;(d)All the Mukhiyas of the Gram Panchayats falling within the Panchayat Samiti area.
