Section 85(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)Every Zilla Parishad shall consist of:(i)one member directly elected from each Anchal Samiti territorial constituency in the manner prescribed;(ii)the Chairperson of all Anchal Samities in the District, ex-officio;(iii)the members of the Parliament and the members of the Legislative Assembly of the State representing a part or whole of the district whose constituencies lie within the district, ex-officio;(iv)not less than one-third of the total number of seats to be filled by direct election in every Zilla Parishad shall be reserved for women and such seats may be allotted by rotation by the Deputy Commissioner to different constituencies in a Zilla Parishad, in such manner as may be prescribed.
