Section 4(1) in Andhra Pradesh District Planning Committees Act, 2005
(1)The Committee constituted under Section 3 shall consist of the following thirty members in each district, namely:-(i)the Chairperson, Zilla Parishad, shall be the Ex-officio Chairperson of the Committee.(ii)the District Collector shall be the Member Secretary.(iii)four members to be nominated by the Government of whom one member shall be from the Minorities and three members shall be nominated from the experts of the subject;(iv)twenty four members of the Committee shall be elected in the prescribed manner by and from amongst the elected members of the Zilla Parishad Territorial Constituencies and the Municipalities in the District by following the rule of reservation as specified in the Andhra Pradesh Panchayat Raj Act, 1994:Provided that the number of members to be elected from the rural and urban areas shall be as nearly as possible in proportion to the ratio between the population of the rural and urban areas of the district.
