Section 119(2) in Haryana Panchayati Raj Act, 1994
(2)For the convenience of election, the Government shall, in accordance with such rules as may be prescribed in this behalf :-(a)divide a district into wards in such manner, that the population of each ward shall as far as may be practicable, be the same throughout the district :Provided that the elected members of a Zila Parishad from the wards in the blocks in the district, shall consist of persons to be elected from each block and the wards therein being fixed in accordance with the scale of one member for every forty thousand population or part thereof the population except Morni block in district Ambala and Sadhaura block in district Yamuna Nagar, where it shall constitute one ward for the actual population below forty thousand;(b)each ward shall elect one member through direct election in the manner prescribed.
