Section 5(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)Where a Panchayat Samiti is to be constituted for a tahsil, it shall consist of the following Members:-(a)Primary Members to be elected in the manner prescribed by the persons as provided hereunder:-(i)eight members from every block in the tahsil, by the Panches and Sarpanches of Gram Panchayats in the block from amongst themselves;(ii)two Members representing the Co-operative Societies within the jurisdiction of the Panchayat Samiti by the members of such Societies elected in the manner prescribed for the purposes of this section, from amongst the members of these societies;(iii)one Member representing the Market Committees in the tahsil, by the members of such Committees from amongst the producer members residing within the jurisdiction of the Panchayat Samiti;(b)Associate Members, namely:-(i)every Member of the Punjab Legislative Assembly or the Haryana Legislative Assembly, or the Himachal Pradesh Legislative Assembly, as the case may be, representing the constituency of which the Tahsil forms part, provided he is not a Primary Member of the Panchayat Samiti; and]
