(1)The Government shall, by notification in the Gazette, constitute a State Development Council and it shall consist of the following members,-(a)the Chief Minister who shall be its Chairman;(b)members of the Council of Ministers of the State, the Leader of Opposition of the State Legislative Assembly, who shall be its Vice-Chairman;(c)the Chairmen of the District Planning Committees;(d)the Mayors of the Municipal Corporations;(e)two Chairpersons of the Municipal Council, two Chairpersons of the Town Panchayat two Presidents of the Block Panchayat and two presidents of the Grama Panchayat, nominated by the Government;(f)the Vice-chairman of the State Planning Board; and(g)the Chief Secretary who shall be its Member-Secretary.
