Section 243P in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
243P. an area specified by the Governor to be a metropolitan area under clause (c) of Article
of the Constitution of India.(2)The Metropolitan Planning Committee shall consist of thirty persons ofwhich,-(a)such number of persons, not being less than two-thirds of the members of theCommittee, as may be specified by the Government shall be elected in theprescribed manner by, and from amongst, the elected members of thecorporations, the Municipal Councils and town Panchayats, and the Adyakshasand Upadyakshas of Zilla Panchayats, Taluk Panchayats and Grama Panchayatsin the Metropolitan area in proportion to the ratio between the population of thecity and other municipal area and that of the areas in the jurisdiction of ZillaPanchayat, Taluk Panchayat and Grama Panchayat;(b)such number of representatives of,-(i)the Government of India and the State Government as may be determinedby the State Government, and nominated by the Government of India or as thecase may be, the State Government;(ii)such organisations and institutions as may be deemed necessary forcarrying out of functions assigned to the committee, nominated by the StateGovernment;(3)All the members of the House of the People and the State LegislativeAssembly whose constituencies lie within the Metropolitan area and the membersof the Council of State and the State Legislative Council who are registered aselectors in such area shall be permanent invites of the Committee.(4)The Commissioner, Bengaluru Development Authority shall be theSecretary of the Committee.(5)The Chairman of the Metropolitan Planning Committee shall be chosenin such manner as may be prescribed.(6)The Metropolitan Planning Committee shall prepare a draft developmentplan for the Bengaluru metropolitan area as a whole.(7)The Metropolitan Planning Committee shall, in preparing the draftdevelopment plan,-(a)have regard to,-(i)the plans prepared by the local authorities in the Metropolitan area;(ii)matters of common interest between the local authorities includingcoordinated spatial planning of the area, sharing of water and other physicaland natural resources, the integrated development of infrastructure andenvironmental conservation;(iii)the overall objectives and priorities set by the Government of India and theState Government;(iv)the extent and nature of investments likely to be made in the Metropolitanarea by agencies of the Government of India and of the State Government andother available resources whether financial or otherwise;(b)consult such institutions and organisations as the Governor may, by order,
