(i)There shall be a Mukhia in every Gram Panchayat,(ii)Any person, who(a)Is qualified for being elected as Mukhia or Member,(b)Is neither a member of any house of the Parliament nor a member of the State Legislature, and(c)Is not a Chairperson or Vice Chairperson of any Cooperative Society, Subject to the provisions of section (21), shall be elected as Mukhia by the persons, whose names are included in the voters list of the Gram Panchayat, in the manner to be prescribed.
