(2)[ (a) The Committee shall consist of, -(i)the Chairman of the District Panchayat;(ii)the Mayor of the City Municipal Corporation in the district;(iii)the Collector of the district;(iv)such number of persons, not less than four-fifth of the total number of members of the Committee [as may be specified by the Government], elected in the prescribed manner from amongst the members of the District Panchayats, Town Panchayats and Councillors of the Municipal Corporations and the Municipal Councils in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district.](b)The following persons shall be permanent special invitee of the Committee: -(i)members of the House of the People who represent the whole or part of the district;(ii)members of the Council of States who are registered as electors in the district;(iii)members of the Tamil Nadu State Legislative Assembly whose constituencies lie within the district;(iv)all the Chairmen of the Panchayat Union Councils in the district;(v)all the Chairmen of the Municipal Councils in the district;(vi)all the Chairmen of the Town Panchayats in the district.(c)The permanent special invitees referred to in clause (b) shall be entitled to take part in the proceedings in the meetings of the Committee.
