(2)The District Planning Committee shall consist of,-(a)members of the House of the People who represent the whole or part of the district;(b)the members of the Council of States who are registered as electors in the district;(c)Adhyaksha of the Zilla Panchayat;(d)the President of the Municipal Council having jurisdiction over the headquarters of the district;(e)such number of persons, not less than four-fifth of the total number of members of the Committee as may be specified by the Government, elected in the prescribed manner from amongst the members of the Zilla Panchayat and Councillors of the Municipal Councils in the district, in proportion to the ratio between the population of the rural areas and of the urban areas in the district.
