Section 417(2) in Haryana Municipal Corporation Act, 1994
(2)The Government, through rules to be framed in this regard make provision with respect to -(a)the composition of the Metropolitan Planning Committee;(b)the manner in which the seats in the Committee shall be filled:Provided that not less than two-thirds of the members of the Committee shall be elected by and from amongst the elected members of the Corporation and municipalities and Chairpersons of the panchayats in the Metropolitan area in proportion to the ratio between the population of the Corporation, the municipalities and the panchayats in the area;(c)the representation in such Committees of the members of the Government of India and of the Government and of such organisations and institutions as may be deemed necessary for carrying out the functions assigned to such committees;(d)the functions relating to planning and coordination for the metropolitan area which may be assigned to the Committees;(e)the manner in which the Chairpersons of the Committees shall be chosen;
