127. Determination of Elected Members after Census.
- Upon the publication of figures of each Census, the number of elected members of a Panchayat shall be determined by the State Government on the basis of the population of the Panchayat area as ascertained at that Census:Provided that the determination of the number as aforesaid shall not affect the then composition of the Panchayat unit until the expiry of the term of office of the elected members then in office;Provided further that notwithstanding any other provision contained in this Act, until the relevant figures for the census taken in the year 2011 are published, it shall not be necessary for the Government to redetermine the number of elected members on the basis of population of the Panchayat area ascertained at the 2001 census.
