(1)The Zila Parishad shall consist of-(a)the members directly elected from territorial constituencies in the district as determined under this Act;(b)the Pramukhs of all Panchayat Samitis in the District;(c)such members of the Lok Sabha and the members of the State Legislative Assembly who represent any part which falls wholly or partly within the district and whose constituency falls within the district;(d)the members of the Rajya Sabha and the members of the State Legislative Council who are registered as electors within the district.(2)Every member of the Zila Parishad shall have the right to vote in its meeting, but in case of election and removal of Adhaksha and Up- Adhyaksha, only the members elected under clause(a) of sub-Section (1) shall have the right to vote.
