Section 243P(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)The Metropolitan Planning Committee shall consist of thirty persons ofwhich,-(a)such number of persons, not being less than two-thirds of the members of theCommittee, as may be specified by the Government shall be elected in theprescribed manner by, and from amongst, the elected members of thecorporations, the Municipal Councils and town Panchayats, and the Adyakshasand Upadyakshas of Zilla Panchayats, Taluk Panchayats and Grama Panchayatsin the Metropolitan area in proportion to the ratio between the population of thecity and other municipal area and that of the areas in the jurisdiction of ZillaPanchayat, Taluk Panchayat and Grama Panchayat;(b)such number of representatives of,-(i)the Government of India and the State Government as may be determinedby the State Government, and nominated by the Government of India or as thecase may be, the State Government;(ii)such organisations and institutions as may be deemed necessary forcarrying out of functions assigned to the committee, nominated by the StateGovernment;
