- The number of elected members of a Taluk Panchayat shall consist of persons elected from the territorial constituencies in the Taluk as may be notified from time to time [by the State Election Commission] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.], at the rate of one member for every ten thousand population or part thereof, of the Taluk:Provided that in Taluks having a population of not exceeding one lakh, there shall be a minimum of eleven elected members.
