Section 55 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
55. Composition of District Panchayat.
(1)The District Panchayat shall consist of such number of seats to be filled from such number of wards, as the Administrator may, by order, determine.(2)Subject to the provisions of sub-section (3), the territorial boundary for each ward shall be notified by the Administrator on the recommendations of the Election Commission.(3)The seats in the District Panchayat shall be filled by persons chosen by direct election from the wards in such manner that the ratio between the population of each constituency and the number of seats allotted to it shall so far as practicable be the same throughout the District Panchayat area.(4)The following persons shall also be represented in the District Panchayat, namely:-(a)all the Sarpanchs of the Gram Panchayats;(b)the Member of the Lok Sabha representing the constituency of the Union territory,who shall also have a right to vote in the meetings (other than the meeting held for the election of President and Vice-President) of the District Panchayat.(5)The provisions of sub-sections (5), (6), (7) and (8) of section 12 shall, so far as may be, apply to District Panchayat as they apply to a Gram Panchayat subject to the modification that for the words "Gram Panchayat" wherever they occur in those provisions, the words "District Panchayat" shall be substituted.
