- [(1) The number of elected members of a Zilla Parishad shall consist of persons elected from the territorial constituencies in the Zilla Parishad area, as may be notified from time to time by the Government, The number of directly elected members of a Zilla Parishad shall not be less than nine and not more than forty as may be prescribed.Provided that after the General Election, if due to exclusion of any area from or inclusion of any area in a Zilla Parishad, the number of seats and constituencies for a Zilla Parishad determined in the General Election is affected, determination of total number of seats including reservation of seats for Scheduled Castes and Scheduled Tribes and the division of the Zilla Parishad area into constituencies shall be made afresh before conducting next election, as may be prescribed] [Substituted by The Tripura Panchayats(Second Amendment) Act, 1998,w.e.f. 15. 10. 1998.] ;(2)For the convenience of election, the prescribed authority shall, in accordance with such rules as may be prescribed in this behalf by the Government ; -(a)divide area of the Zilla Parishad into territorial constituencies in such manner that population of each constituency, shall as far as practicable, be the same throughout the Zilla Parishad.(3)each territorial constituency will elect one member through direct election in the manner prescribed.
