Section 4(4) in The U.P. District Planning Committee Act, 1999
(4)The remaining one-fifth members of the Committee shall be, -(a)a Minister nominated by the State Government, who shall be the Chairperson of the Committee;(b)the Adhyaksha of the Zila Panchayat;(c)[* * *] [Omitted by U.P. Act No. 48 of 2007.](d)District Magistrate ex officio;(e)such other members as may be nominated by the State Government subject to the condition that the number of members under this sub Section ion shall not exceed one-fifth of the total members of the Committee.
