(1)The Government shall constitute in every district a District Planning Committee to consolidate the plans prepared by the Panchayats and Municipalities in the district and to prepare a draft development plan for the district as a whole.(2)The District Planning Committee shall consist of:(a)Adhyaksha of the Zila Parishad-,(b)Mayor or President of the Municipality having jurisdiction over the headquarters of the District;(c)[ Such number of persons, not less than four-fifth of the total number of member of Committee as may be specified by the Government, elected in the prescribed manner from amongst the members of the Zila Parishad, Nagar Panchayat and Councillors of the Municipal Corporation and 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 under the direction, supervision and control of the State Election Commission:] [Substituted vide Section 3 of Amdt. Act 21 of 2006.]Provided that as nearly as practicable, fifty percent of such elected members shall be women:Provided further that if there is no elected member from the Scheduled Castes, Scheduled Tribes or Backward Classes categories, the Government may nominate such number of members from Scheduled Castes, Scheduled Tribes or Backward Classes categories as it deems fit from amongst the members of the Panchayats and Municipalities in the district.(3)Members of the Lok Sabha who represent the whole or part of the district, the members of the Rajya Sabha who are registered as electors in the district, all the members of the State Legislative Assembly whose constituencies lie within the district, the members of the State Legislative Council who are registered as electors in the district and the District Magistrate and the Chairman of the District Co-operative Bank/Land Development Bank shall be permanent invitees of the Committee.(4)The Chief Executive Officer shall be the Secretary of the Committee.(5)The Adhyaksha of the Zila Parishad shall be the Chairman of the District Planning Committee.(6)The District Planning Committee shall consolidate the plans prepared by the Panchayats and Municipalities in the district and prepare a draft development plan for the district as a whole.(7)Every District Planning Committee shall in preparing the draft development plan-(a)have regard to,(i)the matters of common interest between the Zila Parishad, Panchayat Samitis, Gram Panchayats, Nagar Panchayats, Municipal Councils and the Municipal Corporations in the district including local plannihg, sharing of water and other physical and natural resource, the integrated development of infrastructure and environmental conservation.(ii)the extent and type of available resources whether financial or otherwise.(b)consult such institutions and organizations as the Government may by order specify.(8)The Chairman of every District Planning Committee shall forward the development plan, as recommended by such Committee to the Government.
