(1)For every district the State Government shall, by notification constitute a Zilla Panchayat bearing the name of the District.(2)For the purpose of electing members as referred to in sub-section (1) the State Government may, by notification, divide the district in to territorial constituencies and determine the number of members to be elected from each such constituency;Provided that the number of members to be elected in each constituency shall,as far practicable, be in the same proportion to the total number of persons to be elected for the Zilla Panchayat as the population of the constituency bears to the total population of the Zilla Panchayat area.
