(1)The District Magistrate may, by notification in the District Gazette, determine the number of directly elected members from Zila Parishads territorial constituencies, keeping in view the overall population of the district, at a rate of one member, as nearly as possible for every fifty thousand population.(2)For the convenience of election the District Magistrate shall in accordance with such Rules as may be prescribed in this behalf by the State Government divide the area of the Zila Parishad under the direction, control and supervision of the State Election Commission into territorial constituencies in such manner that the population of each territorial constituency, so far as practicable, be the same throughout the Zila Parishad area.(3)One member from each territorial constituency shall be elected through direct election in the manner prescribed.
