(1)The Government shall constitute in every district a District Planning Committee, hereinafter in this section, referred to as "the Committee" to consolidate the plans prepared by the Panchayati Raj Institutions and the Municipalities in the district and to prepare a draft development plan for the district as a whole.(2)The Committee shall consist of such number of member as may be fixed by the Government from time to time by notification in the Official Gazette and in so fixing the total number of members of the committee, the Government shall specify the number respectively of the nominated members and elected members :Provided that not less than four-fifth of the total number of members of such committee shall be elected by, and from amongst, the elected members of the Zila Parishad and of the municipalities in the district in proportion to the ratio between the population of the rural area and of the urban areas in the district.(3)The elected members shall be chosen in such manner as may be prescribed.(4)The nominated members may consist of -(a)persons representing the State Government;(b)members of the House of the People or of the Rajasthan Legislative Assembly who represent a constituency comprising the whole or part of the district;(c)members of the Council of States who are registered as electors in the district; and(d)members representing such organisations and in situations as may be deemed necessary by the Government.(5)The committee shall have -(a)such function relating to district planning as may be assigned to it by the Government; and(b)such powers as may be conferred on it by the Government.(6)The Chairperson of such Committee shall be the Pramukh of the Zila Parishad concerned.(7)Every Committee shall, in preparing the draft development plan, -(a)have regard to -(i)matters of common interest between the Panhayati Raj Institution and the Municipalities including spatial planning, sharing of water and other physical and natural resources, the integrated development of the infrastructure and environmental conservation; and(ii)the extent and type of available resources whether financial or otherwise; and(b)consult such institutions and organisations as the Government may by order, specify.(8)The Chairperson of every Committee shall forward the development plan, as recommended by such committee to the Government.Explanation. - For the purpose of this section, the term "Municipality" shall have the meaning assigned to it by the Rajasthan Municipalities Act, 1959.
