Section 45(2) in Jammu and Kashmir Panchayati Raj Act, 1989
(2)The District Planning and Development Board shall comprise the following : -(i)Chairman of the Block Development Councils of the District ;(ii)Members of Parliament representing the area ;(iii)Members of the State Legislature representing the areas within the District ;(iv)Chairman of the Town Area Committees at the District ;(v)President of the Municipal Council, if any.
