Section 24 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
24. Composition and Responsibilities of Zila Parishad.
- Under Section 63 of the Act, a Zila Parishad will be composed of all the elected members from its territorial electoral constituencies, the members of House of the People and State Legislative Assembly representing the constituencies falling partly or completely under the jurisdiction of district, the members of Rajya Sabha and State Legislative Council registered as electors under the district and all the Pramukhs falling under the jurisdiction of the district.The Zila Parishad will function as a body corporate and will be responsible for discharge of all functions and powers assigned under Section 73 and 74 of the Act.
