Section 3 in The Constitution of Bihar District Planning Committee and Conduct of Business Rules, 2006
3. [ Numbers of Members of the Committee. [Substituted by Bihar Notification No. 8P/VI-05-111/2016/8970, dated 23.10.2017 (w.e.f. 29.8.2008).]
(1)The total number of members of each District Planning Committee shall be specified by the Government (Panchayati Raj Department) on the basis of total population of the district as per the latest census.(2)At least 4/5 of such specified total number of the members of a District Planning Committee shall be elected from amongst the members of Zila Parishad and Municipalities in the district, in proportion to the population of the rural areas and of the urban areas in the district under the direction, control and supervision of the State Election Commission.(3)Fifty percent of the seats, as far as may be, out of the members to be elected from Zila Parishad and urban local bodies for each District Planning Committee shall remain reserved for women representatives. Where the number of the members to be elected from a local body will be only one, that seat shall be kept open, this is to say that both male and female representatives may present their candidature for being elected from such seat.(4)If no member of Scheduled Castes, Scheduled Tribes or Backward Classes categories from Zila Parishad or urban local bodies is elected as member to the District Planning Committee of a district, the Government shall nominate such number of members from Scheduled Castes, Scheduled Tribes or Backward Classes categories as it deems fit from amongst the members of the Panchayats and Municipalities in the district.(5)The Adhyaksha of Zila Parishad and the Mayor or President of Municipal Corporation or Municipal Council or Nagar Panchayat, as the case may be, having jurisdiction over the headquarters of the districts, shall be ex-officio members of the District Planning Committee.(6)If the number of total elected members of Zila Parishad of the said District for the District Planning Committee is less than the total elected members of Zila Parishad (excluding the Adhyaksha) in the said district, on the basis of percentage of rural population then the number of total elected members of the Zila Parishad shall be treated as the numbers of the members to be elected from that Zila Parishad in the said District Planning Committee:Provided that if number of members specified to be elected from any local body is less than one, one member from that body must be elected for the concerned District Planning Committee.]
