71. Number of members to be elected to Panchayat Samiti.
(1)[The number of elected members of a Panchayat Samiti shall consist of persons elected from the territorial constituencies in the Panchayat Samiti area, as may be notified from time to time by the Government. The number of directly elected members of a Panchayat Samiti shall not be less than nine and not more than fifteen as may be prescribed.(2)For election to the Panchayat Samiti, the prescribed authority shall, in accordance with such rules as may be prescribed in this behalf by the State Government, divide the Panchayat Samiti area into territorial constituencies in such manner that the population of each constituency shall, as far as practicable, be the same throughout the Panchayat Samiti area.(3)Each territorial constituency shall elect one member through direct election in the manner as prescribed.] [Substituted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f 15.10.1998.][Provided that after the General Election, if due to exclusion of any area from or inclusion of any area in a Panchayat Samiti, the number of seats and constituencies for a Panchayat Samiti determined in the General Election is affected, determination of total number of seats including reservation of seats for Scheduled Castes and Scheduled Tribes and the division of the Panchayat Samiti area into constituencies shall be made afresh before conducting next election, as may be prescribed.Provided futher that where such determination of total number of seats including determination of seats reserved for Scheduled Castes and Scheduled Tribes and division of the Panchayat Samiti area into Constituencies is made, the rotation of the seats for Scheduled Castes, Scheduled Tribes and Women shall be made afresh before conducting next election. as may be prescribed.] [Inserted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f 15.10.1998.]
