Section 16(1) in The States Reorganisation Act, 1956
(1)The Zonal Council for each zone shall consist of the following members, namely:--(a)a Union Minister to be nominated by the President;(b)the Chief Minister of each of the States included in the zone and two other Ministers of each such State to be nominated by the Sadar-i-Riyasat, in the case of Jammu and Kashmir, and by the Governor, in any other case, and if there is no Council of Ministers in any such State, three members from that State to be nominated by the President;(c)where any [Union territory] [Substituted by the Adaptation of Laws (No. 1) Order, 1956, for "Part C State"] is included in the zone, not more than two members from each [such territory] [Substituted ibid., for "such State"] to be nominated by the President; [* * * * *] [Former cl. (d), which was substituted by Act 55 of 1969, Section 76 (w.e.f. 2-4-1970), omitted by Act 81 of 1971, Section 74 (w.e.f. 21-1-1972)]
