Section 5 in The U.P. Antarim Zila Parishad Act, 1958
5. Election or nomination of members for the Anatrim Zila Parishad.
(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.(2)Where an electoral college fails to elect members or the requisite number of members in the manner and within the lime provided in the preceding sub-section, the State Government may nominate any five or such lesser number of persons as the electoral college concerned may have failed to elect and such persons shall be members of the Antarim Zila Parishad for the purpose of clause (b) of sub-section (2) of section 4.(3)The State Government shall nominate five persons to be members of the Antarim Zila Parishad in the case of each of the district of Mirzapur, Rampur and Teheri-Garhwal.(4)The election of two members by electoral college relating to Bhadohi or their nomination by the State Goverment for the purposes of clause (c) of sub-section (2) of section 4 shall mutatis mutandis, be made in the manner and under the conditions provided in sub-sections (1) and (2).
