Section 4(b) in The Constitution of Bihar District Planning Committee and Conduct of Business Rules, 2006
(b)(i)Any member of the Committee shall not nominate any person as his/her representative to be present in the meeting of the Committee, on his/her behalf.(ii)If any elected member of the Committee ceases to be a member of Municipal Corporation/Municipal Council/Municipal Panchayat or District Board, as the case may be, he/she will not remain a member of the Committee.(iii)If a post of any elected member of the Committee falls vacant due to his/her death, resignation or by other reason, such vacancy will be filled up for his/her remaining tenure in the manner provided under Rule 6.
