(3)The Legislature of a State may, by law, provide for the representation--(a)of the Chairpersons of the Panchayats at the village level, in the Panchayats at the intermediate level or, in the case of a State not having Panchayats at the intermediate level, in the Panchayats at the district level;(b)if the Chairpersons of the Panchayats at the intermediate level, in the Panchayats at the district level;(c)of the members of the House of the People and the members of the Legislative Assembly of the State representing constituencies which comprise wholly or partly a Panchayat area at a level other than the village level, in such Panchayat;(d)of the members of the Council of States and the members of the Legislative Council of the State, where they are registered as electors within—(i)a Panchayat area at the intermediate level, in Panchayat at the intermediate level;(ii)a Panchayat area at the district level, in Panchayat at the district level.
