Section 29 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
29. Constitution of Zila Panchayat.
(1)Every Zila Panchayat shall consist of the following :-(i)Member elected from the constituencies;(ii)[ x x x] [Omitted by M.P. Act No 26 of 1994 (w.e.f. 30-5-1994).](iii)All members of Lok Sabha representing Parliamentary' constituencies which wholly or partly from part of district;(iv)All Members of Rajya Sabha returned from the State of Madhya Pradesh whose name appear in the list of voters of a Gram Panchayat area within the district;(v)All members of the State Legislative Assembly returned from the district :Provided that the members of Lok Sabha and Members of State Legislative Assembly whose constituencies wholly fall within the urban area shall not be the members of the Zila Panchayat ;[Provided further that a member of the State Legislative Assembly or a member of Parliament who is a member of the Zila Panchayat, may nominate his representative, who possesses such qualifications as may be prescribed in this behalf, to attend the meeting of the Zila Panchayat if he is unable to do so owing to absence, illness or any other cause.] [Inserted by M.P. Act No. 2 of 1997 (w.e.f. 7-1-1997).](vi)[ All Chair-persons of Janpad Panchayats in the district : Provided that Chair-person of Janpad Panchayat who is a member under this clause shall not be a member of the committees under Section 47.] [Inserted by M.P. Act No. 2 of 1997 (w.e.f. 7-1-1997).](2)[ x x x] [Omitted by M.P. Act No. 26 of 1994 (w.e.f, 30-5-1994).](3)[ x x x] [Omitted by M.P. Act No. 26 of 1994 (w.e.f, 30-5-1994).](4)[ If any constituency fails to elect a member, fresh election proceedings shall be commenced in such constituency within six months lo fill the seat :Provided that further proceedings of election of President and Vice-President of Zila Panchayat shall not be stayed pending the election of a member in accordance with this sub-section :Provided further that if such constituency again fails to elect a member, fresh election proceedings shall not be commenced in such constituency unless the State Election Commission is satisfied that there is likelihood of such constituency electing a member.] [Substituted by M.P. Act No. 26 of 1994 (w.e.f 30-5-1994).]
