(1)A Gram Sabha shall, subject to sub-section (2), consist of all persons whose names are included in electoral rolls referred to in section 15 within the area of the Gram Sabha:Provided that no person shall be a member of more than one Gram Sabha.(2)A person shall be disqualified for being a member of the Gram Sabha, if-(a)he is not a citizen of India; or(b)he is of unsound mind and stands so declared by a competent court; or(c)he is for the time being disqualified from voting under the provision of any law relating to corrupt practices and other offences in connection with election to State Legislature.
