Section 85 in Arunachal Pradesh Panchayat Raj Act, 1997
85.
(1)The Government may, by notification, constitute a Zilla Parishad for each district with effect from such date as may be specified therein;(2)Every Zilla Parishad shall consist of:(i)one member directly elected from each Anchal Samiti territorial constituency in the manner prescribed;(ii)the Chairperson of all Anchal Samities in the District, ex-officio;(iii)the members of the Parliament and the members of the Legislative Assembly of the State representing a part or whole of the district whose constituencies lie within the district, ex-officio;(iv)not less than one-third of the total number of seats to be filled by direct election in every Zilla Parishad shall be reserved for women and such seats may be allotted by rotation by the Deputy Commissioner to different constituencies in a Zilla Parishad, in such manner as may be prescribed.(3)All members of tile Zilla Parish ads, whether or not elected by direct election, shall have the right to vote in the meeting of the Zilla Parishads except for election and removal of Chairperson of Zilla Parishad, for which purpose only directly elected members may vote;Provided that no person shall be elected or after having been elected remain a member of Zilla Parishad, if he/she suffers from any of the disqualifications specified in clauses (a) to (j) of section 57.
