Section 24 in Sikkim Urban and Regional Planning and Development Act, 1998
24. Functions and powers of development authority.
(1)Subject to the provisions of this Act and the rules framed thereunder and any directions which the Government may give, the functions of every development authority shall be to:-(a)Prepare an existing land use map;(b)Prepare and enforce a perspective plan;(c)Prepare and enforce a development plan;(d)Prepare and enforce an annual plan;(e)Prepare and enforce development schemes;(f)Set up special function agencies, if required and guide, direct and assist them on maters pertaining to their respective functions; and(g)Carry out or cause to be carried out execution of projects and schemes framed under the perspective plan, development plan or the annual plan and for these purposes, it may carry out or cause to be carried out, surveys of the development area and prepare report or reports of such surveys, and to perform such other functions, which are supplemental; incidental or consequential to any of the functions aforesaid or as may be prescribed.
