Section 3A(4) in U.P. Consolidation of Holdings Rules, 1954
(4)Where a unit consists of only one village and the number of members of the Land Management Committee of the village does not exceed five, all the members of the Land Management Committee shall become members of the Consolidation Committee. In cases in which the number of members of Land Management Committee of the village exceeds five or where the unit consists of more than one village, the number of members of Land Management Committees put together exceeds five, the Consolidation Officer shall call upon [members of] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] the Land Management Committee or Committees, as the case may be, to elect the [number of members required to be elected in, accordance with the orders of the Settlement Officer, Consolidation, passed under sub-rule (1)] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].
