(1)Immediately on the issue of a notification under Section 9, the Sub-Deputy Collector shall cause to be prepared a register in Form V of all members of the Gram Sabha.(2)The register shall contain the name, father's/husband's name, sex and age of each member of the Gram Sabha. It shall be signed by the President and the Sub-Deputy Collector and shall be in duplicate, one copy being deposited in the office of the Gram Sabha and the other in the office of the Sub-Deputy Collector.(3)In preparing the register, the Sub-Deputy Collector may make such enquiry as may be necessary in regard to eligibility of persons by registration as members of the Gram Sabha.(4)The Register of Members prepared by sub-Rule (1) shall be revised up-to-date every three years.
