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State of Punjab - Section
Section 10 in The Punjab Panchayati Raj Act, 1994
10. Constitution of Gram Panchayat.
- [(1) Every Gram Sabha shall elect from amongst its members a Gram Panchayat for the Gram Sabha area bearing the name of its Gram Sabha.(1-A) A Gram Panchayat shall consist of a Sarpanch and such number of Panches as are indicated against each slab of population under sub-section (1-C).(1-B) For the election of a Sarpanch, the Gram Sabha shall be a single member constituency.(1-C) For the election of Panches, the Gram Sabha area shall be divided into such number of wards co-relating with the number of Panches, as are indicated below against each slab of population taking Gram Sabha area to be multi-members constituencies and such wards shall be geographically contiguous having same population, as far as possible, throughout the Gram Sabha area :-| Serial Number | Population | Number of Panches |
| (1) | For population 300 up to 1,000 | Five |
| (2) | For population 1001 up to 2,000 | Seven |
| (3) | For population 2001 up to 5,000 | Nine |
| (4) | For population 5001 up to 10,000 | Eleven |
| (5) | For population exceeding 10001 | Thirteen : |