Section 3 in Gujarat District Planning Committees Rules, 2016
3. Constitution of District Planning Committees.
(1)There shall be constituted a District Planning Committee for each District by the State Government in accordance with sub-section (1) of section 3 of the Act.(2)(i)The State Government shall, as spoil as may be and within one month from the date of commencement of these rules, specify, by notification, in the Official Gazette, the total number of members of the Committee for each District.(ii)While determining the number of elected members for each District,-(a)the State Government shall, take into consideration the figures of population of the rural area and of the urban area of a district in whole thousand, raising any such figures to next higher number in case of any residual figure of five hundred or more or ignoring any residual figure below five hundred, as the case may be;(b)for the purpose of any calculation, except that for final determination of the number, any upto the first place of decimal shall be ignored;(c)in order to arrive at the final determination, any digit of five or higher in the first place of d shall be rounded off to one and added to the whole number and any digit lower than five first place of decimal shall be ignored.
