Section 163 in The Punjab Panchayati Raj Act, 1994
163. Determination of number of directly elected members of Zila Parishads.
- Subject to the provisions of Section 162 the number of elected members of a Zila Parishad shall consist of persons directly elected from the territorial constituencies in the area of the Zila Parishad as may be notified from time to time by the State Government at the rate of one member for every fifty thousand population or part thereof the areas of the Zila Parishad :Provided that in a Zila Parishad having a population of not exceeding five lacs there shall be a minimum of ten directly elected members and in a Zila Parishad having a population of more than twelve lacs, the number of such members shall not exceed twenty-five:Provided further that the population of each territorial constituency shall, so far as practicable, be the same throughout the district.
