(2)The Legislative of a State may, by law, make provision with respect to--(a)the composition of the District Planning Committees;(b)the manner in which the seats in such Committees shall be filled: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 Panchayat at the district level and of the Municipalities in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district;(c)the functions relating to district planning which may be assigned to such Committees;(d)the manner in which the Chairpersons of such Committees be chosen.
