(2)The State Government may, by Rule, make provision with respect to-(a)composition of the Metropolitan Planning Committee.(b)the manner in which the seats in such Committee shall be filled:Provided that not less than two-third of the members of such Committee shall be elected by, and from amongst, the elected members of the Municipality, and chairpersons of the Panchayats in the Metropolitan area in proportion to the ratio between the population of the Municipalities and of the Panchayats in that area;(c)the representation in such Committee of the Government of India and the State Government and of such organisations and institutions as may be deemed necessary for carrying out the functions assigned to such Committees;(d)the functions relating to planning and Co-ordination for the Metropolitan area which may be assigned to such Committees;(e)the manner in which Chairperson of such committee shall be chosen.
