(2)The Legislature of a State may, by law, make provision with respect to-(a)the composition of the Metropolitan Planning Committees;(b)the manner in which the seats in such Committees shall be filled:Provided that not less than two-thirds of the members of such Committee shall be elected by, and from amongst, the elected members of the Municipalities and Chairpersons of the Panchayats in the Metropolitan area in proportion to the ratio between the population of the Municipalities and of the Panchayats in that area;(c)the representation in such Committees of the Government of India and the Government of the State and of such organisations and institutions as may be deemed necessary for carrying out the functions assigned to such Committees;(d)the functions relating to planning and co-ordination for the Metropolitan area which may be assigned to such Committees;(e)the manner in which the Chairpersons of such Committees shall be chosen.
