Section 3(2) in The Gujarat District Planning Committees Act, 2008
(2)The District Planning Committee shall consist of the following members, namely:-(i)the Chairperson of the committee to be nominated by the State Government;(ii)the President of the District Panchayat, who shall be the Vice-Chairperson;(iii)the District Collector, who shall be the Co-Vice-Chairperson;(iv)the District Development Officer;(v)the District Planning Officer, who shall be the Member-Secretary of the Committee;(vi)a person or persons, as determined by the State Government, having special knowledge in the fields of economics, planning, finance, engineering or administration;(vii)(a)such number of members as determined by the State Government, to be elected by and from amongst the elected members of the District Panchayat; and(b)such number of members as determined by the State Government, to be elected by and from amongst the elected members of the Municipalities within the District:Provided that not less than four-fifths of the total number of the members of the Committee shall be elected by and from amongst the elected members of the District Panchayat 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.
