Section 3(3) in The West Bengal District Planning Committee Act, 1994
(3)Subject to the provisions of clause (c) of sub-section (2), the State Government shall, by notification, appoint the members referred to therein, and such members shall include-(a)the Sabhadhipati of the Zilla Parishad,(b)the District Magistrate of the district, and(c)such other members as the State Government may think fit to choose from amongst-(i)the Sabhapatis of the Panchayat Samitis within the district;(ii)the members of the House of the People and the Legislative Assembly of the State elected thereto from a constituency comprising any part of the district, not being Ministers,(iii)the officers of the State Government or of any statutory body or corporation deemed by the State Government to have specialised knowledge,(iv)the Chairpersons of the Municipalities within the district or, in the case of the sub-division of Siliguri in the district of Darjeeling, within the sub-division, and(v)the economists and social and political workers of eminence.
