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State of Punjab - Section

Section 3 in The Punjab District Planning Committees Act, 2005

3. Constitution of a District Planning Committee.

(1)There shall be constituted a Committee to be called the District Planning Committee by the State Government for every district in the State to consolidate the plans prepared by the Panchayats and the Municipalities in the district and to prepare a draft development plan for the district as a whole.
(2)The number of members of a District Planning Committee constituted under sub-section (1), shall be calculated as per population of the district concerned according to the following criteria, namely :-
(a) Districts having population not exceeding ten lacs; Fifteen members
(b) Districts having population exceeding ten lacs, but notexceeding twenty lacs; and Twenty four members
(c) Districts having population exceeding twenty lacs Forty members
(3)The Chairperson of the Committee shall be chosen from amongst the members of the Committee by the State Government by nomination.
(4)The seats of the members of the Committee shall be filled by election, from amongst the elected members of the Panchayat at the district level and of the Municipalities in the district, and by nomination.
(5)Not less than four-fifths of the total number of members of the Committee shall be elected by, and from amongst the elected members of the Panchayat at the district level and of the Municipalities in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district.
(6)One-fifth of the total number of members of the Committee, which may include the Members of Legislative Assembly and other persons also, shall be nominated by the State Government.
(7)The Deputy Commissioner of the district shall be the ex officio Secretary of the Committee.
(8)The Additional Deputy Commissioner (Development) of the district shall be the ex officio Additional Secretary of the Committee.
(9)The Deputy Economics and Statistical Advisor of the district shall be the ex officio Joint Secretary of the Committee.