(1)Every Panchayat Samiti shall consist of-(a)[ fifteen to twenty five directly elected members from territorial constituencies in the Panchayat Samiti area as may be determined under section 100 of this Act and notified by the State Government so far as practicable, having regard to the uniformity of population of each constituency;] [Clause (a) and (b) substituted by clause (a) vide Punjab Act No. 11 of 2002.](b)[-] [Clause omitted vide Punjab Act No. 15 of 1998.](c)Members of the Legislative Assembly of the State of Punjab major portion of whose constituency falls in the Panchayat Samiti area;(d)Members of the Legislative Council of the State of Punjab of any, who are registered as electors within the Panchayat Samiti area.(2)The 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 its Chairman or Vice-Chairman.
