Section 6(iii) in The Constitution of Bihar District Planning Committee and Conduct of Business Rules, 2006
(iii)In the direction, control and supervision of the State Election Commission the at least 4/5th members of the total number of members of the Committee specified by the Government shall be elected in prescribed manner from amongst members of the District Council, Councillors of Municipal Panchayat and Municipal Corporation and Municipal Council of the district in the ratio of the population of rural and municipal areas of the district.
