Section 3 in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
3. Constitution of a District Planning Committee.
(1)There shall be constituted at the level of every district a District Planning Committee to consolidate the plans prepared by the Panchayats and the Municipalities in the district and to prepare a draft development plan for the district as a whole.(2)The District Planning Committee of a district shall consist of such number of members as may be specified against that district in the Schedule.(3)As nearly as but not less than, eighty per cent of the members shall be elected in the prescribed manner by, and from amongst, the elected members of the Zilla Parishad and Anchal Samities, and Councilors of the Municipalities in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district, and remaining twenty per cent of the members shall be as follows(a)Deputy Commissioner of the district who shall be the Chairperson;(b)the Additional Deputy Commissioner headquarter cum District Panchayat Development Officer of the district, who shall be the Member-Secretary; and(c)five ex-officio members to be appointed by the Government as under:(i)District Economic and Statistical Officer.(ii)Project Director, DRDA.(iii)Town Planner.(iv)District Planning Officer.(v)Bank Officer.Provided that no person shall be qualified for nomination as a member under this clause, if he/she-(i)is at the time of nomination, of unsound mind or a deaf-mute; or(ii)is bankrupt or insolvent; or(iii)has been convicted earlier of an offence involving moral turpitude.(4)Notwithstanding anything contained in this section-(1)the members of Parliament, the members of the Legislative Assembly of the State representing constituencies which comprise wholly or partly any area of the district, Executive Engineer, PHE, Divisional Forest Officer, Executive Engineer, PWD, Deputy Director, Urban Development, District Horticulture Officer, District Agriculture Officer, District Health Officer, Deputy Director of School Education, Executive Engineer, Power, Executive Engineer, Water Resource, DLRSO, Executive Engineer, RWD shall be invited to attend the meetings of the Committee as permanent invitees; and(2)the Chairperson of the Committee shall have the powers to invite any person including an expert to attend any meeting of the Committee;Provided that the members of Parliament and the Legislative Assembly of the State referred to in clause (1) and any person invited under clause (2) shall not have the right to vote in the meetings of the Committee, but the views expressed by them shall be recorded in the proceedings of the meeting.Explanation. - For the purposes of this section-(a)"rural areas" means the territorial areas of Panchayats; and(b)"urban areas" means the territorial areas of Municipalities, Nagar Panchayat and notified towns,(3)In absence of the Chairperson, any member chosen by the members present from amongst themselves, shall preside over the meeting of the Committee.(4)The quorum for the meetings of the Committee shall be one-third of total number of members thereof.
