Section 3(2) in The West Bengal District Planning Committee Act, 1994
(2)Subject to such rules as may be made by the State Government in this behalf, the State Government shall, by notification, determine the number of members of a Committee including-(a)the number of such members to be elected by, and from amongst, the elected members of the Zilla Parishad :Provided that no Sabhadhipati of a Zilla Parishad shall be elected under this clause,(b)the number of such members to be elected by, and from amongst, the elected members, by whatever name called, of all the Municipalities within the district or, in the case of the subdivision of Siliguri in the district of Darjeeling, of all the Municipalities within that sub-division :Provided that no Chairperson of a Municipality shall be elected under this clause, and(c)the number of such members, not exceeding one-fifth of the total number of members of the Committee, as may be appointed by the State Government under sub-section (3) :Provided that the ratio between the number of members of a Committee and the sum total of the rural population and the urban population in district, or, in the case of the sub-division of Siliguri, in the district of Darjeeling, in that sub-division shall, so far as practicable, be the same throughout West Bengal :Provided further that four-fifths of the total number of members of a Committee shall not exceed the total number of elected members of the Zilla Parishad :Provided also that the number of members referred to in clause (a) shall bear, as nearly as may be, the same proportion to the number of members, referred to in clause (b), as the population of the rural areas bear to the population of the urban areas in the district or, in the case of the sub-division of Siliguri in the district of Darjeeling, in that sub-division.
