(1)Zilla Panchayat shall,subject to the provisions of sub-section(4), consist of the following members, namely:-(a)directly elected members from the territorial constituencies in the district;(b)Sabhapatis of the Gram Panchayat within the district;(c)Members of both the Houses of Parliament and the Legislative Assembly of the State elected from a constituency comprising the district or any thereof .(2)Each constituency will elect one or more members through direct election in such manner as may be prescribed.(3)The term of office of the members of Zilla Panchayat shall, subject to the provisions of section 64, be co-terminus with the term of the Zilla Panchayat.(4)The State Government shall by notification, reserve seats for the Scheduled Castes and the Scheduled Tribes in every Zilla Panchayat and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled up by direct election in that Panchayat as the population of the Scheduled Castes in that Panchayat area or for the Scheduled Tribes in the Panchayat area bears to the total population of that area and such seats shall be allotted by rotation to different constituencies in a Zilla Panchayat in such manner as the State Government may,by notification,in such manner as may be prescribed.(5)Not less that one- third of the total number of seats reserved sub-section(4)shall be reserved for women belonging to the Scheduled Castes or , as the case may be, Scheduled Tribes.(6)Not less that one - third(including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of seats to be filled up by direct election election in every Zilla Panchayat shall be reserved for women and such seats may be allotted by rotation to different constituencies in a Zilla Panchayat in such manner as may be prescribed.
