Section 7(4) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(4)Where there is a Gram Sabha duly constituted under the Bihar Gramdan Act, 1965 in the village, not more than five members from each of the Executive Committee of the Gram Panchayat and of the Executive Committee of the Gram Sabha of the Village shall be included in the Village Advisory Committee to be elected by the members of the respective Executive Committees.
