Section 89(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)Every Zila Parishad shall consist of-(a)the directly elected members from territorial constituencies in the district as determined under this Act;(b)the Members of the House of People and the Members of the State Legislative Assembly representing a part or whole of the district whose constituencies lie within the district;(c)the members of the Council of States, where they are registered as electro within the district; and(d)the Chairman of all Panchayat Samitis in the district:Provided that when the total number of members under clauses (b), (c) and (d) exceed the total number of members under clause (a), only one-fifth of the members under clause (d) shall be selected by rotation for such period as the prescribed authority may determine, by lot. Subject to the condition that a Chairman who was a member under this clause for one term shall not be eligible to become member for a second term during the remainder of his term of office as the Chairman of Panchayat Samiti.
