Section 86(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(3)Where, in a district, Panchayat Samitis have been constituted for tahsils, the Zila Parishad for such district shall consist of the following Members-(a)five Members from out of the Primary Members of every Panchayat Samiti in the district to be elected by the Panchayat Samiti by a secret ballot in the manner prescribed;(b)the Chairman of every Panchayat Samiti in the district;(c)the Deputy Commissioner of the district;(d)every member of Parliament or of the Punjab Legislative Assembly 3[* * *] or the Haryana Legislative Assembly or the Himachal Pradesh Legislative Assembly, as the case may be, representing the district or any part thereof for so long as he remains such member]:Provided that a member referred to in clause (c) or clause (d) shall not have the right to vote in any meeting of the Zila Parishad;(e)persons to be co-opted as follows-(i)two women, if no woman becomes a member of the Zila Parishad by virtue of clause (a) or clause (b):Provided that if only one woman becomes a member under clause (a) or clause (b), then one more woman shall be co-opted;(ii)five persons belonging to Scheduled Castes and Scheduled Tribes, if no such person becomes a member under clause (a) or clause (b):Provided that if only one, two, three or four persons become such members, then four, three, two or one such person, respectively, shall be co-opted.
