Section 167(2) in The Bihar Panchayat Raj Act, 2006
(2)The District Planning Committee shall consist of:(a)Adhyaksha of the Zila Parishad-,(b)Mayor or President of the Municipality having jurisdiction over the headquarters of the District;(c)[ Such number of persons, not less than four-fifth of the total number of member of Committee as may be specified by the Government, elected in the prescribed manner from amongst the members of the Zila Parishad, Nagar Panchayat and Councillors of the Municipal Corporation and the Municipal Councils in the district, in proportion to the ratio between the population of the rural areas and of the urban areas in the district under the direction, supervision and control of the State Election Commission:] [Substituted vide Section 3 of Amdt. Act 21 of 2006.]Provided that as nearly as practicable, fifty percent of such elected members shall be women:Provided further that if there is no elected member from the Scheduled Castes, Scheduled Tribes or Backward Classes categories, the Government may nominate such number of members from Scheduled Castes, Scheduled Tribes or Backward Classes categories as it deems fit from amongst the members of the Panchayats and Municipalities in the district.
