(2)The Committee shall consist of fifteen members of whom-(a)twelve members shall be elected, in such manner as may be prescribed, by and from amongst the elected members of the Panchayats at the district level and 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:(b)the President of the District Panchayat in that district;(c)one shall be a person having considerable experience in administration and planning, nominated by the Government;(d)the District Collector concerned, ex-officio.
