(1)Every Panchayat Samiti shall consist of-(a)directly elected members from territorial constituencies as determined under Section 58 of this Act in the manner as may be prescribed ;(b)the members of Haryana Legislative Assembly representing constituencies which comprise wholly or partly in the Panchayat Samiti, who shall have right to vote in the meeting of the Panchayat Samiti except for election and removal of Chairman and Vice-Chairman and shall be ex officio members;[-] [Clause omitted by Act No. 19 of 1995.]
