117. [ Constitution of Zilla Panchayats. [Section substituted by the Amendment Act 11 of 2000.]
(1)There shall be two Zilla Panchayats for the State of Goa namely, North Goa Zilla Panchayat and South Goa Zilla Panchayat.(2)The North Goa Zilla Panchayat shall consist of thirty elected members.(3)The South Goa Zilla Panchayat shall consist of twenty elected members.(4)In addition to the elected members, every Zilla Panchayat shall have the following ex officio members:-(i)members of Parliament who are registered as the electors within the district;(ii)such number of members of the State Legislative Assembly as may be prescribed:Provided that no such members shall be a Minister or the Speaker or the Deputy Speaker of the Legislative Assembly or the Leader of Opposition:Provided further that the total number of such members shall not exceed the number of Talukas in the Zilla Panchayat, and such members shall be elected from amongst themselves;(iii)Chairperson of Panchayat in each taluka of the district elected from amongst themselves in the ratio of one such Chairperson for a Taluka having upto 15 Panchayats and two such Chairpersons for a taluka having more than 15 Panchayats who shall be a member of Zilla Panchayat so long as he continues to be the Chairperson of the Panchayat.(5)The term of the members of the Zilla Panchayats other than the elected members shall be co-terminus with the term of member of Parliament or members of the State Legislative Assembly or Chairperson of Panchayat, as the case may be.]
