Section 214 in The Punjab Panchayati Raj Act, 1994
214. District Planning Committees.
(1)The District Planning Committee constituted in terms of the provisions of Article 243 ZD of the Constitution of India shall consolidate the plans prepared by the Panchayats, in every district, and shall also prepare draft development plan for the district as a whole.(2)Every District Planning Committee, referred to in sub-section (1) shall in preparing the draft development plan -(a)having regard to -(i)matters of common interest between the Panchayats and the municipalities including special planning, and sharing of water and other physical and natural resources, integrated development of infrastrutual and environmental conservation ;(ii)the extent and type of available resources whether financial or otherwise ; and(b)consult such institutions and organisations as the State Government may, by order, specify.
