Section 4 in The Constitution of Bihar District Planning Committee and Conduct of Business Rules, 2006
4. The following shall be invited permanently in the Committee.
(a)(i)The member of the Lok Sabha representing wholly or partially the territory of the district,(ii)The member of the Rajya Sabha registered as a voter in the district,(ii)All such members of the State Legislative Assembly whose constituencies fall under that district,(iv)The members of the State Legislative Council registered as a voter in that district,(v)The Chairman of the District Co-operative Bank/District Land Development Bank,(vi)The District Magistrate,(b)(i)Any member of the Committee shall not nominate any person as his/her representative to be present in the meeting of the Committee, on his/her behalf.(ii)If any elected member of the Committee ceases to be a member of Municipal Corporation/Municipal Council/Municipal Panchayat or District Board, as the case may be, he/she will not remain a member of the Committee.(iii)If a post of any elected member of the Committee falls vacant due to his/her death, resignation or by other reason, such vacancy will be filled up for his/her remaining tenure in the manner provided under Rule 6.
