Section 120(1) in Karnataka Panchayat Raj Act, 1993
(1)Every Taluk Panchayat shall consist of,-(i)the elected members as determined under section 122;(ii)the members of the House of People and the State Legislative Assembly representing a part or whole of the Taluk, whose constituencies lie within the Taluk;(iii)the members of the Council of States and the State Legislative Council who are registered as electors within the Taluk; and(iv)one-fifth of the Adhyakshas of the Grama panchayats in the Taluk by rotation for a period of one year as the [Adhyaksha of the Taluk Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] may determine by lot:Provided that an Adhyaksha who was a member under this clause for one term shall not be eligible to become member for a second term during the remainder of his term of office as Adhyaksha.
