Section 108ZP in Jammu and Kashmir Panchayati Raj Rules, 1996
108ZP. Notification and constitution of District Development Council.
(1)The Election Authority shall forward to the Government the names of the elected members, Chairpersons and Vice Chairpersons of the District Development Councils elected in accordance with the provisions of the Act and these rules.(2)On receipt of the names of the elected members, Chairpersons and Vice Chairpersons, the Government shall, by notification, constitute District Development Council(s) bearing the name of the concerned District.(3)Upon the issuance of notification under sub rule (2), the District Development Council shall be deemed to be duly constituted.(4)Every District Development Council shall be a body corporate having perpetual succession and a common seal and shall, by its corporate name sue and be sued, subject to such conditions and restrictions as the Government may prescribe.
