(1)Government shall constitute in every district, a District Planning Committee to consolidate the plans prepared by the Zilla Panchayat, Panchayats, and Municipal Councils in the district as a whole.(2)The District Planning Committee shall consist of,-(a)members of the House of the People who represent the whole or part of the district;(b)the members of the Council of States who are registered as electors in the district;(c)Adhyaksha of the Zilla Panchayat;(d)the President of the Municipal Council having jurisdiction over the headquarters of the district;(e)such number of persons, not less than four-fifth of the total number of members of the Committee as may be specified by the Government, elected in the prescribed manner from amongst the members of the Zilla Panchayat and Councillors of the Municipal Councils in the district, in proportion to the ratio between the population of the rural areas and of the urban areas in the district.(3)All the members of the State Legislative Assembly whose constituencies lie within the district shall be permanent invitees of the Committee.(4)The Chief Executive Officer shall be the Secretary of the Committee.(5)The Adhyaksha of Zilla Panchayat shall be the ex officio Chairman of the District Planning Committee.(6)The District Planning Committee shall consolidate the plans prepared by the Zilla Panchayats, Panchayats, Municipal Council in the district and prepare a draft development plan for the district as a whole.(7)Every District Planning Committee shall in preparing the draft development plan,-(a)have regard to,(i)the matters of common interest between the Zilla Panchayats, Panchayats and Municipal Councils in the district including special planning, sharing of water and other physical and natural resources, the integrated development of infrastructures and environmental conservation;(ii)the extent and type of available resources whether financial or otherwise;(b)consult such institutions and organisations as the Government may, by order, specify.(8)The Chairpersons of every District Planning Committee shall forward the development plan, as recommended by such Committee to the Government.
