Section 4(2) in Gujarat Metropolitan Planning Committees Rules, 2016
(2)While determining the number of elected members in the metropolitan area, the State Government shall, take into consideration the. proportion of population between urban area and rural area i.e. area of every Municipality / Nagarpalika and Gram Panchayat falling within the Metropolitan Area and keep parity between them while fixing the number of member to be elected from urban area and rural area separately.
