- A Zila Parishad shall ordinarily meet at least six times in each year for the transaction of its business and not more than two months shall be allowed to lapse between any two successive meetings[:] [Substituted by Haryana Act No. 41 of 2019, dated 17.12.2019.][Provided that in addition to the aforesaid meetings, every Zila Parishad shall hold at least one session in every six months of a duration of not less than two days.] [Added by Haryana Act No. 41 of 2019, dated 17.12.2019.]
