(1)Every Panchayat Samiti shall consist of -(a)directly elected members from territorial constituencies as determined under section 71 of this Act ;(b)The members of the Lagislative Assembly of the State representing constituencies which comprise wholly or partly the Panchayat Samiti, ex-officio ; and Composition of Panchayat Samiti.(c)The Pradhans of Gram Panchayats within the Block, ex-officio.(2)The Gram Pradhans or other members of the Panchayat Samiti whether or not chosen by direct election from territorial constituencies in the Panchayat Samiti, shall have the right to vote in the meetings of the Panchayat Samiti except for election and removal of the Chairman and the Vice-Chairman of the Panchayat Samiti.
