Section 3(2) in The Gujarat Metropolitan Planning Committees Act, 2008
(2)The Metropolitan Planning Committee shall consist of following members, namely:-(i)The Chairperson of the committee shall be the Minister nominated by the Government;(ii)the President of the District Panchayat having largest population in the Metropolitan area if there are more than one district, within the Metropolitan area, shall be a member;(iii)the Chairman of the concerned Urban Development Authority in Metropolitan area, ex-officio;(iv)the Mayor of Municipal Corporation shall be member;(v)the Municipal Commissioner, ex-officio;(vi)the District Collector, ex-officio;(vii)the District Development Officer of the District Panchayat having largest population in the Metropolitan area if there are more than one district, within the Metropolitan area, ex-officio;(viii)the Chief Executive Authority of concerned Urban Development Authority shall be Member-Secretary of the Committee and his office will be the Secretariat of the Committee;(ix)a person or persons, as determined by the State Government having special knowledge in the fields of economics, planning, finance, engineering or administration, may be appointed as member or members;(x)Such number of members as determined by the State Government, to be elected by and from amongst the elected members of Municipalities and Chairpersons of Panchayats falling in the Metropolitan area ;Provided that not less than two-thirds of the total number of the members of the Committee shall be elected by and from amongst the elected members of the Municipalities and Chairpersons of the Panchayats in proportion to the ratio between the population of the Municipalities and of the Panchayats in the Metropolitan area.
