Section 185(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)The District Planning Committee shall consist of:-(a)A Minister or Speaker or Deputy Speaker to be chosen by the State Government who shall also be the Chairperson of the District Planning Committee;(aa)Members of the House of People who represent the whole or part of the district;(b)the Chairman of the Zila Parishad;(c)Mayor or the President of the Municipality having jurisdiction over the headquarters of the district;(d)such number of persons not less than four-fifth of the total number of members of the Committee as may be specified by the Government, elected by, in the prescribed manner from amongst, the elected members of the Zila Parishad and Municipalities in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district.
