Section 15 in Kerala Town and Country Planning Act, 2016
15. Perspective Plan for the district and mutters that may be dealt with in the Perspective Plan.
- The District Planning Committee constituted by the Government under section 53 of the Kerala Municipality Act, 1994 shall prepare the Perspective Plan for the district and it shall contain long term policies and strategies for spatial development, approximately for a plan period of twenty years and shall inter alia deal with all or some of the following matters, namely:-(a)physical and natural resource potentials and their utilisation;(b)population assignment and settlement pattern including rural as well as urban centres and their hierarchy, and functional specialization;(c)district level transportation system;(d)generalized land utilisation pattern;(e)housing and shelter development;(f)conservation of environment, forests, ecologically sensitive areas and heritage zones;(g)integrated infrastructure development covering water, energy, sanitation, education, health, recreation, communication and other utilities, facilities and services;(h)development of special areas, if any, such as tribal areas, coastal areas, economically backward areas, areas for establishment of new towns, etc;(i)natural hazard prone areas;(j)development of various sectors, namely:-(i)agriculture and rural development;(ii)trade, commerce and industries;(iii)human resources;(iv)district tourism promotion;(k)mobilization of fiscal resources for Plan implementation;(l)any other particulars and details as may be considered necessary for ensuring planned development of the State and as may be directed by the Government.(m)integrated development vision of the district; and(n)development strategies and policies for integrated development.
