Section 3(3) in The Maharashtra District Planning Committee (Election) Rules, 1999
(3)The Collector shall, in consultation with the State Government, allot the seats to be reserved in each constituency in the manner provided in section 4 of the Act.Explanation. - For the purpose of this rule, the fraction of one-half or more of a seat shall be counted as one and the fraction of less than one-half shall be ignored.
