Section 90(1) in The Bihar Panchayat Raj Act, 2006
(1)There shall be a Gram Katchahry in every Gram Panchayat area for the purposes of discharging the judicial functions imposed upon it by or under this Act and the Gram Katchahry shall consist of-(a)A Sarpanch of the Gram Katchahry elected under the provisions of this Act, and(b)Such number of directly elected Panches as may be notified from time to time by the District Magistrate and each Panch representing as nearly as five hundred population pf the Panchayat area. Its territorial constituency will be the same as those of the members of the Gram Panchayat.
