Section 3(2) in The Constitution of Bihar District Planning Committee and Conduct of Business Rules, 2006
(2)At least 4/5 of such specified total number of the members of a District Planning Committee shall be elected from amongst the members of Zila Parishad and Municipalities in the district, in proportion to the population of the rural areas and of the urban areas in the district under the direction, control and supervision of the State Election Commission.
