(1)There shall be constituted in every district a District Planning Committee to consolidate the plans prepared by the Panchayats and the Municipal Corporations, Municipal Councils and Nagar Panchayats in the district and to prepare a draft development plan for the district as a whole.(2)The District Planning Committee shall consist of such persons as may be prescribed by rules :Provided that not less than four-fifths of the total number of members of such committee shall be elected by, and from amongst, the elected members of the Zila Panchayat and of the Municipal Corporation, Municipal Councils and Nagar Panchayats in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district :Provided further that the other members of such committee shall be nominated by the State Government by order notified in the Official Gazette :Provided also that any vacancy of members shall be no bar to the constitution or reconstitution of such committee.(3)The Chairperson of the District Planning Committee shall be chosen in such manner as may be prescribed by rules.(4)The District Planning Committee, shall, in preparing the draft development plan, -(a)have regard to -(i)matters of common interest between the Panchayats and the Municipal Corporations, Municipal Councils and Nagar Panchayats including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservations;(ii)the extent and type of available resources whether financial or otherwise;(b)consult such institutions and organizations as the Governor may, by order specify.(5)The Chairperson of a District Planning Committee shall forward the development plan, as recommended by such committee, to the State Government.
