(1)For the purpose of election of the members of every Gram Panchayat, the prescribed authority shall, in the manner prescribed-(a)divide the area of a Gram into constituencies, not being less than five and not being more than fifteen on the basis of the number of members of the Gram Panchayat determined under Section 12 ; and(b)allocate to each such constituency seats not exceeding two as the prescribed authority may think fit having regard to the extent of the area and the population of each such constituency :Provided that division of the area of a Gram into constituencies and allocation of seat or seats to each such constituency made under this sub-section may, if necessary, be altered before each General Election of the members of the Gram Panchayat in the manner prescribed.
