Section 9 in Bhadohi Industrial Development Area (Preparation and Finalisation of Plan) Regulations, 2003
9. Finalisation/Approval of the draft plan by the Authority.
(a)The Authority may, after considering the report of the Chief Executive Officer and any other matter, issue directions for variations, modifications or amendments of the Draft Plan.(b)The Authority shall approve the plan with such variation, modification or amendments as are deemed to be necessary by the Authority.(c)The Plan approved under clause (b) shall be effective for a period specified by the Authority but such period shall not be less than 5 years.
