Section 4(a) in The Constitution of Bihar District Planning Committee and Conduct of Business Rules, 2006
(a)(i)The member of the Lok Sabha representing wholly or partially the territory of the district,(ii)The member of the Rajya Sabha registered as a voter in the district,(ii)All such members of the State Legislative Assembly whose constituencies fall under that district,(iv)The members of the State Legislative Council registered as a voter in that district,(v)The Chairman of the District Co-operative Bank/District Land Development Bank,(vi)The District Magistrate,
