4. Constitution and de-limitation of Gram Panchayat.
- 1. Gram Panchayat - (1) The State Government may, by notification declare any area comprising a village or group of villages, having so far as practicable a population of 500 in the hill area and a population of one thousand, in plane area to be a Panchayat area for the purposes of this Act by such name as may be specified;Provided that maximum population in the hill area shall be 2000 and 10000 for plane area as for as practicable or not more than this but Gram Panchayat constituted prior to the date of commencement of this Act unless not essential shall be as it is;Provided further that for the purposes of declaration of Panchayat area to the revenue Gram shall not be divided;Provided further also that the Government may by order relax said restrictions in the avoidable or special circumstances.(2)The State Government may, on the request of the Gram Panchayat concerned or otherwise and after previous publication of the proposal, by notification at any time-(a)modify the area of any Panchayat by including therein or excluding therefrom any area of a village or group of villages;(b)alter the name of the Panchayat area; or(c)declare that any area shall cease to be a Panchayat area.(d)The constitution of Gram Panchayat shall be notified, as such manner as may be prescribed and after that the Gram Panchayat shall be deemed constituted as appropriate whether any vacancy is in existence;Provided that constitution of Gram Panchayat shall not be notified until two third of members including Pradhan of Gram Panchayat not elected.(3)The tenure of any member of the Gram Panchayat till the date otherwise shall not be ended under the provisions of the Act, shall be ended with the tenor of the Gram Panchayat.(4)The Pradhan shall be ex-officio Member of Gram Panchayat.(5)The delimitation of the territorial electroll areas in the Gram Panchayat shall be fixed in the manner prescribed.
