(1)The Government shall, by notification in the Gazette, constitute a Metropolitan Planning Committee in a Metropolitan area to prepare a draft development plan for such area as a whole.(2)The Metropolitan Planning Committee shall consist of fifteen members of whom.-(a)ten shall be elected, in such manner as may be prescribed, by and from amongst, the elected members of the Municipalities and the Presidents of the Village Panchayats in the Metropolitan area in proportion to the ratio between the population of the Municipalities and Village Panchayats in that area;(b)five shall be nominated by the Government of whom-(i)one shall be an officer of the rank of a Secretary to Government or an eminent person having experience in local administration or public administration;(ii)one shall be an officer not below the rank of Senior Town Planner of the Town Planning Department;(iii)one shall be an officer not below the rank of Superintending Engineer of the Public Works Department;(iv)one shall be an officer of any Government Department not below the rank of a Deputy Secretary to Government; and(v)one shall be the Collector of the district in which the metropolitan area is comprised or where more than one district is comprised in the metropolitan area one of the Collector of such districts as the Government may determine.(3)The members mentioned under clause (a) to sub-section (2) shall he elected under the guidelines, supervision and control of the State Election Commission and one among them shall be elected as the Chairman.(4)The officer nominated under item (iv) of clause (b) of sub-section (2) shall be appointed as the Member Secretary of the Committee.(5)Where the Government are of opinion that representation of the Central or Slate Government and of any organisation or institution is necessary for carrying out the functions assigned to the Metropolitan Planning Committee, they may provide for the inclusion [as invitees] [Inserted by Act 8 of 1995.] of the representatives of the Government, either of the Central or the State, and of such organisation or institution in the Committee for the limited purpose of carrying out the functions so assigned to it.(6)The Metropolitan Planning Committee shall prepare draft development plan for the Metropolitan area as a whole and perform such other functions relating to planning and co ordination for the Metropolitan area as may be assigned to it by the Government, from time to time.(7)The Metropolitan Planning Committee shall, in preparing the draft development plan-(a)have regard to -(i)the plans prepared by the Municipalities and the Panchayats in the Metropolitan area;(ii)matters of common interest between the Municipalities and Panchayats including the 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 out by the Central or the State Government;(iv)the extent and the nature of investments likely to be made in the Metropolitan area by agencies of the Central and the State Governments and other available resources, whether financial or otherwise;(b)consult such institutions and organisations as the Governor may, by order, specify.(8)The Secretary shall forward the development plan, as recommended by the Metropolitan Planning Committee, to the Government for approval.(9)The procedure to be followed in the meeting including the quorum for such meeting shall be governed by such rules as may be prescribed.
