(2)The District Planning Committee shall consist of-(a)The members of the House of people who represent the whole or part of the district;(b)The members of the Assam Legislative Assembly whose major part of the constituencies fall within the District;(c)The President of the Zilla Parishad;(d)The Mayor or the Chairperson of the Municipal Corporation/Municipal Board/Town Committee as the case may be having Jurisdiction over the Head quarter of the District.(e)Such member of persons not less than four fifth of the total number of Members as may be specified by the Government, elected in the prescribed manner from amongst the members of the Zilla Parishad, Councillors of Municipal Corporation or the Municipalities as the case may be, and the members of the Town Committees in the Districts on rotation annually and in proportion to the ratio between the population of the rural areas and of the urban areas of the District.(f)Omitted.
