Section 127A(2) in The U.P. Municipalities Act, 1916
(2)The District Planning Committee shall consist of such persons as may be prescribed by rules :Provided that not less than four-fifths of the total number of members of such committee shall be elected by, and from amongst, the elected members of the Zila Panchayat and of the Municipal Corporation, Municipal Councils and Nagar Panchayats in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district :Provided further that the other members of such committee shall be nominated by the State Government by order notified in the Official Gazette :Provided also that any vacancy of members shall be no bar to the constitution or reconstitution of such committee.
