Section 22(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)Every Janpad Panchayat shall consist of the following :-(i)Members elected from the constituencies;(ii)[ x x x] [Omitted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).](iii)All members of the State Legislative Assembly returned from the constituencies which wholly or party fall within the block : Provided that a member of the State Legislative Assembly whose constituency wholly falls within an urban area shall not be a member of the said Janpad Panchayat:[Provided further that a Member of the State Legislative Assembly who is a member of the Janpad Panchayat, may nominate his representative, who possesses such qualifications as may be prescribed in this behalf, to attend the meeting of the Janpad Panchayat if he is unable to do so owing to absence, illness or any other cause.] [Inserted by M.P. Act No. 2 of 1997 (w.e.f. 7-1-1997).](iv)[ One-filth of the Sarpanchas in the territorial area of the Janpad Panchayat by rotation for a period of one year as the prescribed authority may determine by drawing lots : [Inserted by M.P. Act No. 2 of 1997 (w.e.f. 7-1-1997).]Provided that a Sarpanch who is a member under this clause for one term shall not be eligible to become a member for another term :Provided further that a Sarpanch who is a member under this clause shall not be a member of the committees under Section 47.]
