Section 4 in The M.P. Zila Yojana Samiti Adhiniyam, 1995
4. [ Composition of Committees. [Substituted by M.P. Act No. 3 of 2000.]
(1)The Committee shall consist of 10. 15 or 20 members in different districts, as specified in the Schedule.(2)(i)Four-fifths of the total number of members of the Committee shall be elected in the prescribed manner by and from amongst the elected members of the Zila Panchayat and of the Municipalities in the district or group of revenue districts, as the case may be.(ii)The number of members to be elected from the rural and urban areas shall be as nearly as is possible, in proportion to the ratio between the population of the rural and urban areas of the district or group of revenue districts, as the case may be.(3)The remaining members of the committee shall be ;-(a)a Minister of the State of Madhya Pradesh to be nominated by the State Government, who shall be the Chairperson of the Committee;(b)the District Collector who shall be the member-secretary;(c)where the number of members of the committee, as specified in the Schedule is :-(i)fifteen then one member; or(ii)twenty then two members, to be nominated by the State Government :Provided that the Collector of the district by which the Zila Panchayat is described shall be the member-secretary of the District Planning Committee.(4)The members nominated under clause (c) of sub-section (3) shall hold office for such term as may be notified by the State Government.]
