(1)Every Zila Parishad shall consist of-(a)the Members directly elected from the wards in a district under section 119;(b)the Chairman of all Panchayat Samitis within the district, ex officio members;(c)the members of the House of People, Haryana Legislative Assembly whose constituency lie within the district or part thereof, ex officio member ; and(d)a President and Vice-President who shall be elected by and amongst the elected Members of the Zila Parishad.(2)All ex officio members of the Zila Parishad shall have right to vote in the meetings of the Zila Parishad except for election and removal of the President or the Vice-President.(3)Notwithstanding anything contained in this section, but subject to any general or special order of the Government, where two-thirds or more of the total number of Members of any Zila Parishad require to be elected have been elected, the Zila Parishad shall be deemed to have been duly constituted under this Act.
