Section 17(6) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(6)The Constitution of a Zila Panchayat shall be notified in the Gazette.] [Inserted by U.P. Act No. 29 of 1995 (w.e.f 20.5.1995).][18. Composition of Zila Panchayat. - (1) A Zila Panchayat shall consist of an Adhyaksha who shall be its Chairperson, and -(a)Pramukhs of all Kshettra Panchayats in the District;(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 such territorial constituency shall have a population of fifty thousand:[Provided that in the hill districts of Nanital, Almora, Pithoragarh, Tehri, Pauri, Dehradun, Chamoli or Uttarkashi, the State Government may declare an area within a radius of seven kilometres (diameter of fourteen kilometres) from the centre of the village specified by it in this behalf, or an area equivalent thereto as may be prescribed, to be a territorial constituency though such constituency may have a population of less than fifty thousand:Provided further that in the territorial constituency of a Zila Panchayat, no territorial constituency of a Kshettra Panchayat comprised within it, shall be included in part.] [Substituted by U.P. Act No. 9 of 1994.](c)the members of the House of the People and the members of the Legislative Assembly of the State representing constituencies which comprise any part of the Panchayat area;(d)the members of the council of States and the members of the State Legislative Council who are registered as electors within the Panchayat area.
