Section 177(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)Every [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall consist of the following members, namely:-(i)persons elected under Section 179;(ii)the Member of the Legislative Assembly of the State representing the constituency which comprises either wholly or partly the district concerned:Provided that such Member of the Legislative Assembly shall have the right to speak in and otherwise to take part in the proceedings of a meeting of any Standing Committee of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] but he shall not be entitled to vote at a meeting of such Standing Committee, unless he is also a member of that Standing Committee:Provided further that no Member of the Legislative Assembly representing a constituency the whole of which forms part of the local area within the jurisdiction of any of the Municipal Corporations or any of the Municipalities in the State shall be the member of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] of the concerned district;[(ii-a) any Member of the Legislative Council of the State who is a Member of the Mandal Praja Parishad; [Inserted by Act No. 22 of 2007, dated 9.8.2007.]Provided that such Member of the Legislative Council of the State shall have the right to speak in, and otherwise to take part in the proceedings of a meeting of any standing committee of the zilla Praja Parishad, but he shall not be entitled to vote at a meeting of any standing committee, unless he is also a member of that standing committee.](iii)The member of the House of People representing the constituency which comprises either wholly or partly the district concerned:Provided that no Member of the House of the People representing a constituency the whole of which forms part of the local area within the jurisdiction of any of the Municipal Corporations in the State shall be the Member of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.]:Provided further that a Member of the House of the People representing a constituency which comprises more than one district including a portion of any district, shall be a member of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] of all such districts with the right to speak in, and otherwise to take part in the proceedings of their meetings with voting rights; he shall also have the right to speak in and otherwise to take part in the meetings of any Standing Committee of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] but he shall not be entitled to vote at a meeting of any Standing Committee unless he is also a member of that Standing Committee.(iv)the Member of the Council of States who is a registered voter in the district:Provided that such Member of the Council of States shall have the right to speak in, and otherwise to take part in the proceedings of a meeting of any Standing Committee of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.], but he shall not be entitled to vote at a meeting of that Standing Committee, unless he is also a member of that Standing Committee;(v)two persons belonging to minorities to be co-opted in the prescribed manner by the members specified in clause (i) from among persons who are registered voters in the District and who are not less than 21 years of age.
