Section 4(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)In particular and without prejudice to the generality of the foregoing provisions, the Board shall, with the advice of the Chief Town Planner of the State, formulate perspective plan within three years from the date of commencement of this Act, for achieving spatio-economic development and social justice. Such a plan shall contain policies and strategies regarding any or all of the following matters as may be considered necessary, namely:-(a)Physical and natural resource potentials and their utilization and fiscal resource mobilization;(b)Natural disaster prone areas;(c)Poverty alleviation and employment in both formal and informal sectors;(d)Development of trade, commerce, and industries;(e)Agriculture and rural development;(f)National and state level transportation network;(g)Infrastructure development;(h)Urbanization trends, urbanization policy, settlement pattern of large and medium towns and their functional specialization;(i)Protection of environmentally and ecologically sensitive areas and conservation of national and state level heritage areas;(j)Generalized land use;(k)Phasing of the plan in periods of five years coterminus with the State Five Year Plan; and(l)Any other particulars and details as may be prescribed or as may be directed by the Government.
