Section 14(1) in Rajasthan Panchayati Raj Act, 1994
(1)A Zila Parishad shall consist of-(a)directly elected members from as many territorial constituencies as are determined under Sub-Section (2);(b)all members of the Lok Sabha and of the State Legislative Assembly representing constituencies which or comprise wholly or partly the Zila Parishad area; [***][Deleted by Clause (i) of Section 3 of the Rajasthan Panchayati Raj. (Amendment) Act, 1999 (Act No.15 of 1999), published in Rajasthan Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f.28.5.1999).](c)all members of the Rajya Sabha registered as electors within the Zila Parishad area; [***][Substituted by Clauses (iii) and (iv) of Section 3, of the Rajasthan Panchayati Raj (Amendment) Act, 1999 (Act No.15 of 1999), published in Raj. Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).](d)[ chairpersons of all Panchayat Samities falling within the Zila Parishad area;][Inserted by Clauses (iii) of Section 3, of the Rajasthan Panchayati Raj (Amendment) Act, 1999 (Act No.15 of 1999), published in Rajasthan Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).]Provided that the members referred to in [Clauses (b), (c) and (d) shall have a right to vote in all meeting of the Zila Parishad except those for election and removal of the Parmukh or the Up-pramukh.][Substituted by Clauses (iii) and (iv) of Section 3, of the Rajasthan Panchayati Raj (Amendment) Act, 1999 (Act No.15 of 1999), published in Rajasthan Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).]
