(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.Open in Lexace · Ask the AI about this section
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