Section 3(3) in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
(3)As nearly as but not less than, eighty per cent of the members shall be elected in the prescribed manner by, and from amongst, the elected members of the Zilla Parishad and Anchal Samities, and Councilors of the Municipalities in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district, and remaining twenty per cent of the members shall be as follows(a)Deputy Commissioner of the district who shall be the Chairperson;(b)the Additional Deputy Commissioner headquarter cum District Panchayat Development Officer of the district, who shall be the Member-Secretary; and(c)five ex-officio members to be appointed by the Government as under:(i)District Economic and Statistical Officer.(ii)Project Director, DRDA.(iii)Town Planner.(iv)District Planning Officer.(v)Bank Officer.Provided that no person shall be qualified for nomination as a member under this clause, if he/she-(i)is at the time of nomination, of unsound mind or a deaf-mute; or(ii)is bankrupt or insolvent; or(iii)has been convicted earlier of an offence involving moral turpitude.
