(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.(2)[ The members of the House of People, the State Legislative Assembly, the Council of States and the Legislative Council and the Adhyaksha of Taluk Panchayat referred to in clauses (ii), (iii) and (iv) of sub-section (1) shall be entitled to take part in the proceedings of, and vote at, the meetings of Zilla Panchayat except at a special meeting convened for the purpose of election of Adhyakshas and Upadhyakshas under sub-section (1) of section 177 or for considering a no confidence motion under sub-section (3) of section 179.] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.](3)Notwithstanding anything contained in this section or sections 160, 161, and 162 but subject to any general or special orders of the Government, where two-thirds of the total number of members of any Zilla Panchayat required to be elected, have been elected, the Zilla Panchayat shall be deemed to have been duly constituted under this Act.
