Section 4 in Regulations made under the Tamil Nadu Bhoodan Yagna Act, 1958
4. Election of Panchayatdars.
- Any person-(i)who is not a citizen of India;(ii)who is of unsound mind, dumb, deaf, and mute; and(iii)who has been convicted for any criminal offence other than of political character or an offence involving moral delinquency, such sentence not having been reversed or pardoned or a period of 5 years from the date of expiration of such sentence has not elapsed.shall be disqualified for membership in Sarvodaya Panchayat. Subject to such control of the General body of the Sarvodaya Panchayat which may pass necessary resolution, from time to time, the executive management of the day-to-day affairs of the villagers shall vest in a Sarvodaya Panchayat consisting of not less than five and not more than 15 members elected among themselves unanimously.In the event of there being more candidates than the required number seeking for the membership of the panchayat, then, the members of the panchayat shall be elected by casting lots. Any dispute regarding the election shall be referred to the Chairman, State Board whose decision in the matter is final.
