Section 7(1) in Gujarat District Planning Committees Rules, 2016
(1)For the purpose of holding the election as required under sub-section (2) of section 3 of the Act, the Collector shall call upon District Development Officer of the and the Chief Officer of the concerned Municipality to furnish to him a list of the elected member/Councillors of the District Panchayat and of the concerned Municipality respectively, before the date specified by him in that behalf.
