(1)There shall be constituted,in each Panchayat area, an institution of Self Government called the Gram Panchayat bearing the Gram.(2)For the purpose of sub-section (1), each panchayat area shall be divided into wards in such manner as the State Government, may determine.Provided that the number of members to be elected in each ward shall, as far as practicable, be in the same proportion to the total number of persons to be elected for the Gram Panchayats as the population of the wards bear to the total population of the Panchayat area.(3)The list of wards determined under sub-section (2) shall be prepared and published in the Official Gazette.
