Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 20] [Entire Act]

State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Panchayat Raj Act, 1994

7. Total strength of a Gram Panchayat.

- [1] [Renumbered by Section 2 of Act No. 16 of 1996.] 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:-Table
Gram Panchayat with a Population at the LastCensus Number of Members
Upto 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 Between 19 & 21
(2)[ The Member of the [Mandal Praja Parishad] [Added by Section 2 of Act No. 16 of 1996.] 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 representative from each category of Self Help Group/Functional Group to be elected in a meeting of the Self Help Group / Functional Group, which shall be presided over by the Sarpanch for co-option in the manner prescribed. They shall have the right to speak in and otherwise to take part in proceedings of any meeting but they shall not be entitled to vote at any such meeting.] [Added by Section 5 of Act No. 22 of 2002.]