Section 45 in Jammu and Kashmir Panchayati Raj Act, 1989
45. Constitution of District Planning and Development Board.
(1)Each District shall have a District Planning and Development Board to be constituted by the Government by notification in the Government Gazette.(2)The District Planning and Development Board shall comprise the following : -(i)Chairman of the Block Development Councils of the District ;(ii)Members of Parliament representing the area ;(iii)Members of the State Legislature representing the areas within the District ;(iv)Chairman of the Town Area Committees at the District ;(v)President of the Municipal Council, if any.(3)The Chairman of the Board shall be nominated by the Government from amongst the members of the District Planning and Development Board.(4)The Vice-Chairman shall be elected by the members of the District Planning and Development Board from amongst themselves. No Government servant shall be elected as Vice-Chairman of the Board.(5)The District Development Commissioner shall be the Chief Executive of the District Planning and Development Board and he shall be assisted by the District Level Heads in discharge of functions as such.
