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State of Rajasthan - Section

Section 350 in Rajasthan Panchayati Raj Rules, 1996

350. Members of District Planning Committee.

(1)The District Planning Committee as envisaged in Section 121 of the Act, shall have in all 25 members, out of whom 20 members shall be elected from amongst and by the elected representatives of Zila Parishad and Municipal bodies in proportion to ratio of population of rural areas and urban areas in the district.
(2)Five nominated members shall be as under -
(a)Collector of the district
(b)Additional Collector, District Rural Development Agency
(c)Chief Executive Officer Zila Parishad
(d)Two persons from M.Ps. MLAs or persons representing Voluntary agencies nominated by the State Government.