Section 41F in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994
41F. Constitution of District Planning Committees.―
(1)There shall be constituted in the district, a District Planning Committee to consolidate the plans prepared by the Corporation and the Panchayats in the District, and to prepare a draft development plan for the district as a whole.(2)The manner in which the seats in the District Planning Committee constituted under sub-section (1) shall be filled, the functions which may be assigned to such Committee and the manner in which the Chairperson of such Committee shall be chosen, shall be as prescribed by the Government, subject, however, to the provisions of article 243ZD of the Constitution.(3)In preparing the draft development plan of the district, the District Planning Committee shall have regard to―(i)the matter of common interest between the Panchayats and Municipalities in the district including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environment conservation; and(ii)the extent and type of available resources whether financial or otherwise.(4)While preparing the draft development plan of the district, the District Planning Committee shall consult such institutions and organizations as the Government may, by order, specify.(5)The Chairperson of District Planning Committee shall forward the draft development plan as recommended by such Committee to the Government.(6)Any matter relating to a Committee constituted under section 41A or this section, not expressly provided in this Act, the same may be provided in the rules made in this behalf.”.Section 42,―(a)omit sub-sections (1), (2), (4) and proviso to sub-section (5);(b)in sub-section (3), omit “a Building and”.Section 44,―(a)in clause (q), add at the end “except such important parks and stadia as may be specified by the Administrator by an order issued in this behalf”;(b)after clause (t), insert―“(tt) the preparation of plans for economic development and social justice;”.Section 45.―In the opening portion, for “The Corporation”, substitute―“Subject to any general or special orders of the Administrator from time to time, the Corporation”.Section 47,―(i)for sub-section (1), substitute―“(1) The Administrator shall, by notification in the Official Gazette, appoint a suitable officer as the Commissioner of the Corporation.(1A)The reporting authority on the work and conduct of the Commissioner shall be the Adviser to the Administrator and reviewing and accepting authority shall be the Administrator.”;(ii)after second proviso to sub-section (2), add―“Provided also that where the Commissioner holds a lien on any service under any Government, the Administrator may at any time replace his services at the disposal of that Government.”;(iii)in sub-section (3),―(a)omit clause (a);(b)omit “by giving a notice of at least one month to the Corporation”.Section 50.―Omit “for a term not exceeding two months”.Sections 65 and 66.―Omit “ad hoc” wherever it occurs.For section 71, substitute―“71. Appointment of certain officers.―(1)The Administrator shall appoint suitable officers to be respectively, the Municipal Engineer, the Municipal Health Officer, the Municipal Chief Accountant, the Municipal Secretary and the Municipal Chief Auditor and may appoint one or more Assistant Commissioners and such other officer or officers of a status equivalent to or higher than the status of any of the officers specified earlier in this sub-section as the Administrator may deem fit on such monthly salaries and allowances, if any, as may be fixed by the Administrator.(2)The Municipal Chief Auditor shall not be eligible for any office under the Corporation after he has ceased to hold his office.
