Section 4(5) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(5)The Constitution of a Kshettra Panchayat shall be notified in the Gazette] [Inserted by U.P. Act No. 29 of 1995 (w.e.f. 20.5.1995).][6. Composition of Kshettra Panchayat. - (1) A Kshettra Panchayat shall consist of a Pramukh, who shall be its Chairperson and-(a)all the Pradhans of the Gram Panchayats in the Khand;(b)elected members, who shall be chosen by direct election from the territorial constituencies in the Panchayat area and for this purpose the Panchayat area shall be divided into territorial constituencies in such manner that, so far as practicable, each territorial constituency shall have a population of two thousand :][Provided that in the hill Districts of Nainital, Almora, Pithoragarh, Tehri, Pauri, Dehradun, Chamoli or Uttarkashi, the State Government may declare an area within a radius of one kilometre (diameter of two kilometres) from the centre of the village specified by it in this behalf, to be a territorial constituency though such area may have a population of less than two thousand :Provided further that in the territorial constituency of a Kshettra Panchayat, no territorial constituency of a constituent Gram Panchayat shall be included in part] [Inserted by U.P. Act No. 21 of 1995.](c)the members of the House of the people and the members of the Legislative Assembly of the State representing constituencies which comprise wholly or partly the Khand;(d)the members of the Council of States and the members of the State Legislative Council who are registered as electors within the Khand.
