(1)The Zilla Parishad shall consist of -(a)the members directly elected from territorial constituencies in the district under Section 126 ;(b)the Chairman of all Panchayat Samitis within the District, ex-officio ;(c)the members of the House of the people and the members of the State Legislative Assembly representing part or whole of the District whose constituencies lie within the District, ex-officio ;(2)All members of the Zilla Parishad whether or not elected by direct election from territorial constituencies in the Zilla Parishad area shall have right to vote in the meetings of the Zilla Parishad except for election and removal of Sabhadhipati and Sahakari Sabhadhipati.(3)Every Zilla Parishad constituted under this section shall be notified in the Official Gazette.
