Section 89(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(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.
