Section 3(2) in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999
(2)Every Metropolitan Planning Committee shall consist of the following members, namely :-I. Ex officio Members-(a)Principal Secretary or Secretary to Government, Urban Development Department ;(b)Divisional Commissioner of the concerned Revenue Division.II. Nominated Members-(a)A person nominated by the State Government as the Chairperson ;(b)Six members nominated by the State Government from amongst the Municipal Commissioners, Chief Officers of the Municipal Councils, the Chief Executive Officers of the Special Planning Authorities or New Town Development Authorities constituted under the Maharashtra Maharashtra Regional and Town Planning Act, 1966, and members of XXXVII any other local authority, operating in the Metropolitan area ;(c)Two members nominated by the State Government from amongst the Members of the Legislative Assembly and the Members of the Legislative Council, elected from the Metropolitan area ;(d)Four members nominated by the State Government who have experience and expertise in urban development, urban infrastructure, finance, urban transport, environment, industry and trade and urban community development.III. Elected Members-(a)Of the total number of members of the Metropolitan Planning Committee not less than two-thirds shall be elected by, and from amongst, the elected members of the Municipalities 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 ;(b)Members to be elected under clause (a) to the Metropolitan Planning Committee shall be elected by single transferable vote from amongst the voters in the electoral college earmarked, for the purpose ;(c)The election of members shall be conducted in accordance with the system specified in clause (b), by such authority or officer and in such manner as may be prescribed ;(d)If the validity of any election of a member of the Metropolitan Planning Committee is brought in question by any other member qualified to vote at the election to which such question refers, it may be decided by such authority within such period and, after following such procedure, as may be prescribed.IV. Special invitees-The following shall be special permanent invitees at all the meetings of the Metropolitan Planning Committee and shall have a right to take part in the deliberations of the meetings of the Committee,-(a)Five persons to be appointed by the State Government from amongst the Members of Parliament and the Members of the Maharashtra State Legislature, elected from, or ordinarily resident of, the Metropolitan area ;(b)Chief Executive Officers of the Maharashtra Jeevan Pradhikaran, Maharashtra Industrial Development Corporation,Maharashtra Housing and Area Development Authority, Maharashtra Pollution Control Board, Maharashtra State Electricity Board, Maharashtra State Road Transport Corporation ;(c)Director of Town Planning or the Deputy Director of Town Planning of the respective region ;(d)Representatives of Government of India organisations such as Railways, Telephones or Port Trusts, as the case may be.
