(2)The Metropolitan Planning Committee shall consist of twenty one members of whom-(a)fourteen shall be elected, in such manner as may be prescribed, by and from amongst, the elected members of the municipalities and the panchayats in the metropolitan area in proportion to the ratio between the population of the municipalities and panchayats in that area;(b)seven shall be nominated by the Government of whom-(i)one shall be an eminent person having experience in local administration or public administration;(ii)one shall be an officer not below the rank of Senior Town Planner of the Town Planning Department;(iii)one shall be an officer not below the rank of Chief Engineer;(iv)one shall be the Secretary to Government in charge of Urban Development Department.
