122. Determination of elected members after each census.
- Upon the publication of the figures of each census, the number of elected members of a Taluk Panchayat [shall be determined by the [State Election Commission] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.]] on the basis of the population of the Taluk as ascertained at that census:Provided that the determination of the number as aforesaid shall not affect the then composition of the Taluk Panchayat until the expiry of the term of office of the elected members then in office.
