8. Establishment and constitution of Gram Panchayat.
(1)The Government may, by notification, establish a Gram Panchayat by name in every sabha area.(2)Every Gram Panchayat shall consist of -(a)Sarpanch who shall be elected by the Gram Sabha from amongst its voters, by secret ballot;(b)six to twenty Panches from wards in a Panchayat area in the manner prescribed;[-] [Omitted vide Haryana Act No. 10 of 1999.](3)All the above seats referred to in clause (b) of sub-section (2) shall be filled in by persons chosen by direct election from the wards in the Panchayat area and for this purpose each Panchayat area shall be divided into wards in such manner that the ratio between the population of each ward and the number of the seats of Panches allotted to it shall, so far as possible, be the same throughout the Panchayat area.
