Section 243C(3) in THE CONSTITUTION (SEVENTY-THIRD AMENDMENT) ACT, 1992
(3)The Legislature of a State may, by law, provide for the representation-(a)of the Chairpersons of the Panchayats at the village level, in the Panchayats at the intermediate level or, in the case of a State not having Panchayats at the intermediate level, in the Pancayats at the district level;(b)of the Chairpersons of the Panchayats at the intermediate level, in the Panchayats at the district level;(c)of the members of the House of the People and the members of the Legislative Assembly of the State representing constituencies which comprise wholly or partly a Panchayat area at a level other than the village level, in such Panchayat;(d)of the members of the Council of States and the members of the Legislative Council of the State, where they are registered as electors within-(i)a Panchayat area at the intermediate level, in Panchayat at the intermediate level;(ii)a Panchayat area at the district level, in Panchayat at the district level.
