Section 12 in The Maharashtra District Planning Committees (Constitution and Functions) Act, 1998
12. Directives by State Government.
- The State Government may issue directives, from time to time, to the District Planning Committees with regard to, the guidelines on functioning of, or resolution adopted by, the said Committees, or any matter that the State Government consider fit for taking up with the Committees. On receipt of the directions, the District Planning Committees shall comply with such directives.
