Section 3(4) in The Orissa District Planning Committees Act, 1998
(4)Notwithstanding anything contained in this section, -(a)members of Parliament and the members of the Legislative Assembly of the State representing constituencies which comprise wholly or partly any area of the district shall be invited to attend the meeting of the Committee as permanent invitees; and(b)it shall be competent for the Chairperson of the Committee 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 (a) and any person invited under clause (b) 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 sections, -(a)"rural areas" means the territorial areas of Panchayats; and(b)"urban areas" means the territorial areas of Municipalities.
