Section 503B in Karnataka Municipal Corporations Act, 1976
503B. Metropolitan Planning Committee.
(1)The Government shall constitute a Metropolitan Planning Committee for the Bangalore Metropolitan Area to prepare a draft development plan for such area as a whole.Explanation. - For the purpose of this section "Bangalore Metropolitan area" means an area specified by the Governor to be a metropolitan area under clause (c) of Article 243P of the Constitution of India.(2)The Metropolitan Planning Committee shall consist of thirty persons of which,-(a)such number of persons, not being less than two-thirds of the members of the Committee, as may be specified by the Government shall be elected in the prescribed manner by, and from amongst, the elected members of the corporations, the Municipal Councils and town Panchayats, and the Adyakshas and Upadyakshas of Zilla Panchayats, Taluk Panchayats and Grama Panchayats in the Metropolitan area in proportion to the ratio between the population of the city and other municipal area and that of the areas in the jurisdiction of Zilla Panchayat, Taluk Panchayat and Grama Panchayat;(b)such number of representatives of,-(i)the Government of India and the State Government as may be determined by the State Government, and nominated by the Government of India or as the case may be, the State Government;(ii)such organisations and institutions as may be deemed necessary for carrying out of functions assigned to the committee, nominated by the State Government;(3)All the members of the House of the People and the State Legislative Assembly whose constituencies lie within the Metropolitan area and the members of the Council of State and the State Legislative Council who are registered as electors in such area shall be permanent invites of the Committee.(4)The Commissioner, Bangalore Development Authority shall be the Secretary of the Committee.(5)The Chairman of the Metropolitan Planning Committee shall be chosen in such manner as may be prescribed.(6)The Metropolitan Planning Committee shall prepare a draft development plan for the Bangalore metropolitan area as a whole.(7)The Metropolitan Planning Committee shall, in preparing the draft development plan,-(a)have regard to,-(i)the plans prepared by the local authorities in the Metropolitan area;(ii)matters of common interest between the local authorities including co-ordinated spatial planning of the area, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;(iii)the overall objectives and priorities set by the Government of India and the State Government;(iv)the extent and nature of investments likely to be made in the Metropolitan area by agencies of the Government of India and of the State Government and other available resources whether financial or otherwise;(b)consult such institutions and orgainsations as the Governor may, by order, specify.(8)The Chairman of the Metropolitan Planning Committee shall forward the development plan, as recommended by such Committee, to the State Government.
