Section 159(1) in Karnataka Panchayat Raj Act, 1993
(1)Every Zilla Panchayat shall consist of,-(i)the elected members as determined under section 160;(ii)the members of the House of People and the members of the State Legislative Assembly representing a part or whole of the district whose constituencies lie within the district;(iii)the members of the Council of State and the members of the State Legislative Council who are registered as electors within the district; and(iv)the Adhyakshas of Taluk Panchayats in the district.
