Section 19 in The National Capital Region Planning Board Act, 1985
19. Submission of Sub-Regional Plans to the Board.
(1)Before publishing any Sub-Regional, each participating, State or as the case may be, the Union territory, shall refer such Plan, to the Board to enable the Board to ensure that such Plan, is in conformity with the Regional Plan.(2)The Board shall, after examining a Sub-Regional Plan, communicate, within sixty days from the date of receipt of such Plan, its observations with regard to the Sub-Regional Plan to the participating State or the Union territory by which such Plan was referred to it.(3)The participating State, or as the case may, be the Union territory, shall after due consideration of the observations made by the Board, finalise the Sub-Regional Plan after ensuring that it is in conformity with the Regional Plan.
