Section 5(1) in The U.P. Antarim Zila Parishad Act, 1958
(1)As soon as maybe after the commencement of this Act but not later than May 10, 1958, the Electoral College for each district other than Mirzapur, Rampur and Tehri-garhwal shall in the manner provided in rules framed under section 15, elect according to the system or proportional representation by the single transferable vote five of its members to be members of the Antarim Zila Parishad.
