Section 162(1) in The Punjab Panchayati Raj Act, 1994
(1)Every Zila Parishad shall consist of-(a)the members directly elected from territorial constituencies in the district, each constituency electing one member;(b)all Chairmen of Panchayat Samitis;(c)the members of the House of People and members of the State Legislative Assembly representing a part or whole of the district where major part of their Lok Sabha Constituency or, as case may be Assembly constituency falls;(d)the members of the Council of States and the members of the State Legislative Council, if any, who are registered as electors within the district.
