Section 7A(5) in The Himachal Pradesh Panchayati Raj Act, 1994
(5)The Up-Gram Sabha shall nominate its members to represent it in the general meeting of the Gram Sabha and these members shall be nominated in a manner so that 50% of the total families residing in the area of the ward get nominated provided that one-half of the nominations shall be of women:Provided that this nomination shall not debar any member of Up-Gram Sabha from attending the general meetings of the Gram Sabha.
