(1)The Gram Panchayat shall consist of -(a)The Mukhiya elected under the provisions of this Act;(b)Such number of directly elected members as may be notified from time to time by the District Magistrate and each of such members representing as nearly as possible a population of five hundred of the Panchayat Area.(2)For the convenience of election, the District Magistrate shall, in accordance with such Rules as may be prescribed in this behalf by the State Government, divide the area of the Gram Panchayat under the direction, control and supervision of the State Election Commission into territorial constituencies in such manner that the population of each constituency, so far as practicable, be the same throughout the Panchayat area.(3)One member from each territorial constituency shall be elected through direct election in the manner prescribed.(4)Every Gram Panchayat constituted under this Section shall be notified in the District Gazette and shall come into office with effect from the date appointed for its first meeting.
