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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Sikkim - Subsection

Section 50(1) in Sikkim Panchayat Act, 1993

(1)Zilla Panchayat shall,subject to the provisions of sub-section(4), consist of the following members, namely:-
(a)directly elected members from the territorial constituencies in the district;
(b)Sabhapatis of the Gram Panchayat within the district;
(c)Members of both the Houses of Parliament and the Legislative Assembly of the State elected from a constituency comprising the district or any thereof .