Section 5(2) in The Orissa District Planning Committees Act, 1998
(2)In preparing the draft development plan, the Committee shall -(a)have due regard to -(i)matters of common interest between the Panchayat and the Municipalities including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;(ii)the extent and type of available resources whether financial or otherwise; and(b)consult such institutions and organisations as the Governor may, by order, specify in that behalf.
