Section 227(2) in The Manipur Municipalities Act,1994.
(2)The District Planning Committee shall consist of-(a)members of House of the People who represent the whole or part of the district;(b)all the members of the State Legislative Assembly Whose constituencies lie within the district;(c)Adhyaksha of the Zilla Parishad;(d)Mayor or the President of the Municipal Corpoaration or the Municipal Council respectively, having, jurisdiction over the head quarters of the District; and Explanation-For the purposes of this clause, "Mayor or the President" shall mean the Chairperson of the Municipal Council or, as the, case may be, of the Municipal Corporation;(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 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 th district.
