Section 89 in The Himachal Pradesh Panchayati Raj Act, 1994
89. Constitution of Zila Parishad.
(1)Every Zila Parishad shall consist of-(a)the directly elected members from territorial constituencies in the district as determined under this Act;(b)the Members of the House of People and the Members of the State Legislative Assembly representing a part or whole of the district whose constituencies lie within the district;(c)the members of the Council of States, where they are registered as electro within the district; and(d)the Chairman of all Panchayat Samitis in the district:Provided that when the total number of members under clauses (b), (c) and (d) exceed the total number of members under clause (a), only one-fifth of the members under clause (d) shall be selected by rotation for such period as the prescribed authority may determine, by lot. Subject to the condition that a Chairman who was a member under this clause for one term shall not be eligible to become member for a second term during the remainder of his term of office as the Chairman of Panchayat Samiti.(2)The number of elected members of a Zila Parishad under clause (a) of subsection (1) shall consist of persons elected from the territorial constituencies in the district as may be notified from time to time by the Government at the rate of one member for every twenty five thousand population or part thereof:Provided that in a district having population of not exceeding two lakhs and fifty thousand, there shall be minimum of ten elected members in a Zila Parishad:Provided further that the Government may irrespective of the population of the district, declare, by a notification, that the provisions of this section shall apply to a Zila Parishad in a scheduled area, subject to such exceptions and modifications as may be specified by it in such a notification.(3)All members of Zila Parishad, whether or not elected by direct election from territorial constituencies in the district shall have the right to vote in the meeting of the Zila Parishad except in the election or removal of the Chairman and Vice-Chairmar only the elected members shall have the right to vote.(4)Seats shall be reserved in the Zila Parishad-(a)for the Scheduled Castes; and(b)for the Scheduled Tribes;and number of seats so reserved shall bear, as nearly may be, the same proportion to the total number of seats to be filled by direct election in the Zila Parishad as the population of the Scheduled Castes in the district or of the Scheduled Tribes in the district bears to the total population of the district.(5)One-half of the total number of seats reserved under sub-section (4) shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes.(5A)One-half (including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of seats to be filled by direct election in every Zila Parishad shall be reserved for women.(6)The State Government may, by general or special order, reserve such numbers seats for persons belonging to Backward Classes in a Zila Parishad, not exceeding the proportion to the total number of seats to be filled by direct election in the Zila Parishad as the population of the persons belonging to Backward Classes in that district bears to the total population of that district and may further reserve one-half of the total seats reserved under this sub-section for women belonging to Backward Classes.(7)The seats reserved under sub-sections (4), (5), (5-A) and (6) shall be allotted by rotation to different constituencies in the district in such manner as may be prescribed.
