Section 4(2) in The U.P. Antarim Zila Parishad Act, 1958
(2)The Antarim Zila Parishad of a district shall consist of -(a)all the members of the District Planning Committee for the district [except the District Magistrate] [Added by U.P. Act VI of 1961]:[Provided that no person not ordinarily residing in the district shall, except as provided in item (1) of para 2 of the Schedule, be a member thereof:Provided further that a person shall cease to be a member of the Antarim Zila Parishad on his ceasing to hold the office or position on account of which he had become a member to the District Planning Committee and subsequently of the Parishad:] [Added by U.P. Act VI of 1961]Provided also that in the Blocks wher Pradhans have been elected as a result of the general election held under the U.P. Panchayat Raj Act, 1947, in the year 1961, one representative of Goan Sabhas for each Block if the number of Blocks in the district exceeds ten, and two representatives for each Blocks in other cases, shall as soon as may be after the enforcement of the Uttar Pradesh Antarim Zila Parishad (Sanshodhan) Adhiniyam, 1961, be elected by the newly elected Pradhans within the area of the Block, notwithstanding the non-commencement of the term of any such Pradhan, and by existing Pradhans of such Gaon Sabhas in the Block for which Pradhans have not been elected in the general election of 1961, from amongst .Pradhans entitled to vote at such election, in the manner provided by rules made under this Act, and the term of the representatives, if any, under item (13) of para. 2 of the Schedule, who are members of the Antarim Zila Parishad on the date of enforcement of the aforesaid Adhiniyam, shall thereupon determine, if not already determined.Explanation. - (1) For the purposes of this provision a 'block' shall means any specified area earmarked as such by State Governemt from time to time for purposes of planning and development in that area and shall inlcude Blocks formerly designated as National Extention Service Blocks or Shadow Blocks, as mentioned in item (13) of para. 2 of the Schedule, and since reconstituted or re-named.Explanation. - (2) For the purposes of the proviso newly elected Pradhans shall means all such Pradhans as have been declared elected up to the date of issue of the notice calling upon the pradhans to elect a representative.(b)five members elected by an electoral college consisting of the persons who were members and President of the erstwhile District Board of the district on April 30, 1958 to nominated by the State Government under section 5, and ,(c)in the case of Varanasi District only, two members elected by an electoral college consisting of the persons who were members and President of the erstwhile Sub-District Board of Bhadohi or nominated by the State Government under section 5.(d)[ Pramukhs of Kshettra Samitis established under the Uttar Pradesh Keshttra Sammitis and Zila Parishads Adhiniyam, 1961] [ Added by item V, Schedule VIII o I.P. Act XXXIII of 1961].
