Section 3(4) in The Constitution of Bihar District Planning Committee and Conduct of Business Rules, 2006
(4)If no member of Scheduled Castes, Scheduled Tribes or Backward Classes categories from Zila Parishad or urban local bodies is elected as member to the District Planning Committee of a district, the Government shall 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.
