Section 162 in The Punjab Panchayati Raj Act, 1994
162. Composition of Zila Parishad.
(1)Every Zila Parishad shall consist of-(a)the members directly elected from territorial constituencies in the district, each constituency electing one member;(b)all Chairmen of Panchayat Samitis;(c)the members of the House of People and members of the State Legislative Assembly representing a part or whole of the district where major part of their Lok Sabha Constituency or, as case may be Assembly constituency falls;(d)the members of the Council of States and the members of the State Legislative Council, if any, who are registered as electors within the district.(2)All members of a Zila Parishad whether elected or not from territorial constituencies is the Zila Parishad area shall have the right to vote in the meetings of the Zila Parishad except in the election of its Chairman and Vice-Chairman.
