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State of Rajasthan - Section

Section 14 in Rajasthan Panchayati Raj Act, 1994

14. Composition of a Zila Parishad.

(1)A Zila Parishad shall consist of-
(a)directly elected members from as many territorial constituencies as are determined under Sub-Section (2);
(b)all members of the Lok Sabha and of the State Legislative Assembly representing constituencies which or comprise wholly or partly the Zila Parishad area; [***]
[Deleted by Clause (i) of Section 3 of the Rajasthan Panchayati Raj. (Amendment) Act, 1999 (Act No.15 of 1999), published in Rajasthan Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f.28.5.1999).]
(c)all members of the Rajya Sabha registered as electors within the Zila Parishad area; [***]
[Substituted by Clauses (iii) and (iv) of Section 3, of the Rajasthan Panchayati Raj (Amendment) Act, 1999 (Act No.15 of 1999), published in Raj. Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).]
(d)[ chairpersons of all Panchayat Samities falling within the Zila Parishad area;]
[Inserted by Clauses (iii) of Section 3, of the Rajasthan Panchayati Raj (Amendment) Act, 1999 (Act No.15 of 1999), published in Rajasthan Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).]Provided that the members referred to in [Clauses (b), (c) and (d) shall have a right to vote in all meeting of the Zila Parishad except those for election and removal of the Parmukh or the Up-pramukh.][Substituted by Clauses (iii) and (iv) of Section 3, of the Rajasthan Panchayati Raj (Amendment) Act, 1999 (Act No.15 of 1999), published in Rajasthan Gazette E.O., Part IV (A) dated 30.9.1999, (w.e.f. 28.5.1999).]
(2)[ The State Government shall, in accordance with such rules as may be framed in this behalf, determine the number of territorial constituencies, not being less than seventeen, for each Zila Parishad area and thereupon, so divide such area into single member territorial constituencies that the population of each territorial constituency is, so far as practicable, the same throughout the Zila Parishad area.][Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2009 Rajasthan Gazette Extraordinary Part IV-A dated 11.9.2009 with immediate effect.]