Section 503B(2) in Karnataka Municipal Corporations Act, 1976
(2)The Metropolitan Planning Committee shall consist of thirty persons of which,-(a)such number of persons, not being less than two-thirds of the members of the Committee, as may be specified by the Government shall be elected in the prescribed manner by, and from amongst, the elected members of the corporations, the Municipal Councils and town Panchayats, and the Adyakshas and Upadyakshas of Zilla Panchayats, Taluk Panchayats and Grama Panchayats in the Metropolitan area in proportion to the ratio between the population of the city and other municipal area and that of the areas in the jurisdiction of Zilla Panchayat, Taluk Panchayat and Grama Panchayat;(b)such number of representatives of,-(i)the Government of India and the State Government as may be determined by the State Government, and nominated by the Government of India or as the case may be, the State Government;(ii)such organisations and institutions as may be deemed necessary for carrying out of functions assigned to the committee, nominated by the State Government;
