Section 3(3) in The Orissa District Planning Committees Act, 1998
(3)As nearly as, but not less than, eighty per centum of the members shall be elected in the prescribed manner by, and from amongst, the elected members of the Zilla Parishad and the elected Councillors of the Municipalities in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district, and the remaining twenty per centum of the members shall be as follows ;(i)a Minister in the Council of Minister of the State to be nominated by the Government, who shall be the Chairperson;(ii)the Collector of the district, who shall be the Member-Secretary; and(iii)the remaining members, if any, to be nominated by the Government from among the persons having knowledge in Planning, Agriculture, Economics, Irrigation, Industry, Education, Rural Development or Social Services :Provided that no person shall be qualified for nomination as a member under this clause, if he -(i)is, at the time of nomination, of unsound mind or a deaf-mute; or(ii)is an uncertified bankrupt or undischarged insolvent; or(iii)has been convicted of an offence involving moral turpitude.
