Section 27B(2) in Chennai City Municipal Corporation Act, 1919
(2)The State Government may, by rules, provide for-(a)the composition of the Metropolitan Planning Committee;(b)the manner in which the seats in such Committee shall he filled;(c)the representation in such Committees of the Government of India and the State Government and of such organisations and institutions as may be deemed necessary for carrying out the functions assigned to such Committee;(d)the functions relating to planning and co-ordination for the Metropolitan area which may be assigned to such Committee;(e)the manner in which the Chairperson of such Committee shall be chosen.
