Section 78(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)Every Panchayat Samiti shall consist of-(a)the directly elected members from territorial constituencies as determined under the Act;(b)the Members of the House of the people and the Members of the Legislative Assembly of the State representing constituencies which comprise wholly or partly the Panchayat Samiti area;(c)the Members of the Council of States, where they are registered as electors within the Panchayat Samiti area;(d)one-fifth of the Pradhans of Gram Panchayats in the Panchayat Samiti area, by rotation, for such period as the prescribed authority may determine, by lot:Provided that a Pradhan 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 Pradhan;(e)the member of the Zila Parishad, representing the ward which comprises wholly or partly the Panchayat Samiti area.
