(1)Every Taluk Panchayat shall consist of,-(i)the elected members as determined under section 122;(ii)the members of the House of People and the State Legislative Assembly representing a part or whole of the Taluk, whose constituencies lie within the Taluk;(iii)the members of the Council of States and the State Legislative Council who are registered as electors within the Taluk; and(iv)one-fifth of the Adhyakshas of the Grama panchayats in the Taluk by rotation for a period of one year as the [Adhyaksha of the Taluk Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] may determine by lot:Provided that an Adhyaksha who was a member under this clause for one term shall not be eligible to become member for a second term during the remainder of his term of office as Adhyaksha.(2)[ The members of the House of people, the State Legislative Assembly, the Council of States and the Legislative Council and the Adhyaksha of the Grama Panchayats referred to in clauses (ii), (iii) and (iv) of sub-section (1) shall be entitled to take part in the proceedings of, and vote at, the meetings of Taluk Panchayat except at a special meeting convened for the purpose of election of Adhyakshas and Upadhyakshas under sub-section (1) of section 138 or for considering a no confidence motion under sub-section (3) of section 140.] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.](3)Notwithstanding anything contained in this section or sections 122,123 and 124 but subject to any general or special orders of the Government, where two-thirds of the total number of members of any Taluk Panchayat required to be elected have been elected the Taluk Panchayat shall be deemed to have been duly constituted under this Act.
