(1)The Chief Commissioner will issue a notification in the Official Gazette dividing the entire area of the State subject to the proviso to sub-section (1) of Section 150, into circles called Gaon Sabha areas, each comprising one or more contiguous revenue villages and establishing a Gaon Sabha in each circle under Section 150 and the date of such establishment will be the date of specified in the notification. As far as possible, a village with a population of 500 persons or more will constitute a separate Gaon Sabha area.(2)The Gaon Sabha shall bear the name of the village included in the Gaon Sabha area. If more than one village is included it shall bear the name of the village having the largest population.
