Section 3(3) in The Gujarat District Planning Committees Act, 2008
(3)(i)The members of the House of the People and the members of the Gujarat Legislative Assembly elected from any constituency in the District or a part thereof shall be permanent invitees to the District Planning Committee;(ii)Such Officer or officers of the State Government or of any statutory' Board, Corporation or Authority having knowledge in the field of economics, planning, engineering, finance or administration, as decided by the State Government, shall be the permanent invitees to the District Planning Committee.
