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State of Telangana - Section

Section 7 in Telangana Panchayat Raj Act, 2018

7. Total strength of a Gram Panchayat.

(1)A Gram Panchayat shall consist of such number of elected members inclusive of its Sarpanch as may be notified from time to time, by the Commissioner in accordance with the following Table and for greater clarity, Schedule VIII shown the number of members against the Gram Panchayats concerned:-
Gram Panchayat with a Population at the lastcensus. Number of members
1 2
Up to 300 5
Exceeding 300 but not exceeding 500 7
Exceeding 500 but not exceeding 1,500 9
Exceeding 1,500 but not exceeding 3,000 11
Exceeding 3,000 but not exceeding 5,000 13
Exceeding 5,000 but not exceeding 10,000 15
Exceeding 10,000 but not exceeding 15,000 17
Exceeding 15,000 but not exceeding 25,000 19
Exceeding 25,000 21
(2)The Member of the Mandal Parishad Territorial Constituency shall be permanent invitee to the meetings of Gram Panchayats and he shall have the right to speak in and otherwise to take part in the proceedings of any meeting of the Gram Panchayat or Gram Panchayats functioning within the local limits of the respective jurisdiction; but shall not, by virtue of this section be entitled to vote at any such meeting.
(3)One person who is either a retired employee or a senior citizen having passion for development of village, one President of a Village Organization and one donor to the Gram Panchayat shall be co-opted in the manner prescribed. They shall have the right to speak in and otherwise take part in proceedings of any meeting, but they shall not be entitled to vote at any such meeting.