Section 115B(1) in The Goa Panchayat Raj Act, 1994
(1)Save as otherwise provided by this Act, every Taluka Panchayat shall consist of,-(i)one member each elected by the voters from every Village Panchayat;(ii)members of the House of the People and the members of the Council of States who are registered as electors within the Taluka;(iii)the members of the State Legislative Assembly who are registered as electors within the Taluka;(iv)Sarpanch of Panchayats in each Taluka elected from amongst themselves in the ratio of one Sarpanch for a Taluka having upto 15 Panchayats and two Sarpanchas for a Taluka having more than 15 Panchayats, so long as he continues to be the Sarpanch of the Panchayat;(v)the Block Development Officer of the respective Block/Taluka shall be the Member-Secretary of the Taluka Panchayat:Provided that no such member shall be a Minister or the Speaker or the Deputy Speaker of the Legislative Assembly or the Leader of Opposition or Adhyaksha or Upadhyaksha of Zilla Panchayat or a member of Zilla Panchayat.
