Section 96(2) in The Manipur Panchayati Raj Act, 1994
(2)The District Planning Committee shall consist of-(a)members of the House of the People who represent the whole or part of the district;(b)all the members or the State Legislative Assembly whose constituencies lie within the district;(c)Adhyaksha of the Zilla Parishad;(d)Mayor or the President of the Municipal Corporation or the Municipal Council respectively, having jurisdiction over the headquarters of the district; and(e)such number of persons not less than four-fifth of the total number of members of the Committee as may be specified by the Government elected in the prescribed manner from amongst the members of the Zilla Parishad, Nagar Panchayat and Councillors of the Municipal Corporation and the Municipal Councils in the district, in proportion to the ratio between the population of the rural areas and of the urban areas in the district.
