Section 86 in Uttarakhand Panchayati Raj Act, 2016
86. Establishment and incorporation of Zila Panchayats.
(1)There shall be a Zila Panchayat for each district.(2)The Zila Panchayat shall be a corporate body. A Zila Panchayat shall consist of a Chairman who shall be its Chairperson and a Vice Chairman and as following -(a)Pramukhs of all Kshettra Panchayat in the district;(b)elected members, who shall be chose by direct election from the territorial constituencies in the Panchayat area and for this purpose the Panchayat area shall be divided into territorial constituencies in such manner:(i)minimum 2 territorial constituencies shall be fixed in the development blocks of hill area having the population upto 24000 and in the development blocks having the population more than 24000 there shall be gradual proportional increase in the number of the territorial constituencies.(ii)minimum 2 territorial constituencies shall be fixed in the development blocks of plane area having the population upto 50000 and in the development blocks having the population more than 50000 there shall be gradual proportional increase in the number of the territorial constituencies;Provided that as aforesaid determined the proportional population of the territorial constituencies in the development blocks will be the same as far as practicable;Provided further that in the territorial constituency of a Kshettra Panchayat, shall not be include in the territorial constituency of any Zila Panchayat;(c)the members of the Lok Sabha and the members of the Legislative Assembly of the State representing constituencies which comprise any part of the Panchayat area;(d)the members of the council of States and the members of the who are registered as elector within the Panchayat area.(3)Each territorial constituency referred to in clause (b) of sub-section (2) shall be represented by one member.(4)The members of the Zila Panchayat mentioned in clauses (a), (c) and (d) of sub-section (2) shall be entitled to take part in the proceedings and vote at the meetings of the Zila Panchayat except in matters of election of and on a motion of no-confidence against, the Chairman or the Vice Chairman ;Provided that on the no confidence motion of Chairman and Vice chairman of Zila Panchayat only the elected member as mentioned in the said sub-section (2)(b), may consider.
