Section 3 in The Maharashtra District Planning Committee (Election) Rules, 1999
3. Constituencies of the District Planning Committee.
(1)For the purpose of electing the members of the District Planning Committee, the area of the District shall be divided into the following constituencies(a)rural area constituency;(b)transitional area constituency;(c)smaller urban area constituency; and(d)larger urban area constituency.(2)The total number of members to be elected from each constituency shall be determined by the Collector in proportion of the rural as well as the urban population in the District as a whole and in each constituency.(3)The Collector shall, in consultation with the State Government, allot the seats to be reserved in each constituency in the manner provided in section 4 of the Act.Explanation. - For the purpose of this rule, the fraction of one-half or more of a seat shall be counted as one and the fraction of less than one-half shall be ignored.
