Section 4 in Gujarat Metropolitan Planning Committees Rules, 2016
4. Determination of number of members of Committee.
(1)The State Government shall, as soon as may be and within one month from the date of commencement of these rules, specify, by notification, in the Official Gazette, the total number of members of the Committee of each Metropolitan area.(2)While determining the number of elected members in the metropolitan area, the State Government shall, take into consideration the. proportion of population between urban area and rural area i.e. area of every Municipality / Nagarpalika and Gram Panchayat falling within the Metropolitan Area and keep parity between them while fixing the number of member to be elected from urban area and rural area separately.
