Section 82(3) in The Manipur Panchayati Raj Act, 1994
(3)The Gram Panchayat or Zilla Parishad reconstituted or established under the provisions of sub-section (1) shall consist of members nominated by the Government and such members shall as far as practicable be persons who are members of the Gram Panchayat or Zilla Parishad which has been dissolved under sub-section (1).
