Section 86 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
86. Constitution and incorporation of Zila Parishads.-
(1)The Government may by notification direct that, with effect from such date as may be specified in the notification, there shall be constituted a Zila Parishad for every district.(1A)Where a District is re-delimited, the Government may reconstitute the Zila Parishad for the re-delimited district under and in accordance with the provisions of this Act.(2)Every Zila Parishad shall, by the name of the district for which it is constituted, be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract and shall by the said name sue or be sued.(3)Where, in a district, Panchayat Samitis have been constituted for tahsils, the Zila Parishad for such district shall consist of the following Members-(a)five Members from out of the Primary Members of every Panchayat Samiti in the district to be elected by the Panchayat Samiti by a secret ballot in the manner prescribed;(b)the Chairman of every Panchayat Samiti in the district;(c)the Deputy Commissioner of the district;(d)every member of Parliament or of the Punjab Legislative Assembly 3[* * *] or the Haryana Legislative Assembly or the Himachal Pradesh Legislative Assembly, as the case may be, representing the district or any part thereof for so long as he remains such member]:Provided that a member referred to in clause (c) or clause (d) shall not have the right to vote in any meeting of the Zila Parishad;(e)persons to be co-opted as follows-(i)two women, if no woman becomes a member of the Zila Parishad by virtue of clause (a) or clause (b):Provided that if only one woman becomes a member under clause (a) or clause (b), then one more woman shall be co-opted;(ii)five persons belonging to Scheduled Castes and Scheduled Tribes, if no such person becomes a member under clause (a) or clause (b):Provided that if only one, two, three or four persons become such members, then four, three, two or one such person, respectively, shall be co-opted.(4)Where, in a district, Panchayat Samitis have been constituted for blocks, the constitution of the Zila Parishad for such district shall be the same as specified in sub-section (3) subject to the provision that in clause (a) of that sub-section, for the word ‘five’ the word ‘two’ shall be deemed to have been substituted.(5)No person shall be eligible for co-option under this section if he is not qualified to be co-opted under section 7.
