(1)There shall be constituted in the Metropolitan area a Metropolitan Planning Committee to prepare a draft development plan for the Metropolitan area as a whole.(2)The State Government may, by Rule, make provision with respect to-(a)composition of the Metropolitan Planning Committee.(b)the manner in which the seats in such Committee shall be filled:Provided that not less than two-third of the members of such Committee shall be elected by, and from amongst, the elected members of the Municipality, and chairpersons of the Panchayats in the Metropolitan area in proportion to the ratio between the population of the Municipalities and of the Panchayats in that area;(c)the representation in such Committee of the Government of India and the State 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 Co-ordination for the Metropolitan area which may be assigned to such Committees;(e)the manner in which Chairperson of such committee shall be chosen.(3)The Metropolitan Planning Committee shall, in preparing the draft development Plan-(a)have regard to-(i)the plans prepared by the Municipalities and the Panchayats in the Metropolitan area;(ii)matters of common interests between the Corporation, Municipal Council or Nagar Panchayat and Panchayts including co-ordinated spatial planning of the area, sharing of water and other physical and natural resources, the integrated development of infrastructures and environmental conservation;(iii)the overall objectives and priorities set by the Government of India and the State Government;(iv)the extent and nature of investments likely to be made in the metropolitan area by agencies of the Government of India and of the State Government and other available resources, whether financial or otherwise.(b)Consult such institutions and organisations as the State Government may by order specify.(4)The Chairperson of the Metropolitan Planning Committee shall forward the development plan as recommended by such Committee to the State Government.
