Section 100 in The Punjab Panchayati Raj Act, 1994
100. Determination of number of directly elected members of Panchayat Samitis.
- Subject to the provisions of section 99, the number of directly elected members of a Panchayat Samiti shall consist of persons directly elected from the territorial constituencies in the Panchayat Samiti area as may be notified from time to time by the State Government at the rate of one member for [every six thousand population] [Substituted for 'every thirty thousand population' vide Punjab Act No. 11 of 2001.] or part thereof of the Panchayat Samiti area :Provided that in a Panchayat Samiti having a population of not exceeding ninety thousand there shall be a minimum of [fifteen] [Substituted for 'three' vide Punjab Act No. 11 of 2001.] directly elected members and in a Panchayat Samiti having a population of more than one lakh and fifty thousands the number of such members shall not exceed [twenty five] [Substituted for 'five' vide Punjab Act No. 11 of 2001.]:Provided further that the population of each territorial constituency shall, so far as practicable, be the same throughout the Panchayat Samiti area.
