Section 7(4) in Sikkim Urban and Regional Planning and Development Act, 1998
(4)The duties and functions of the Chief Town Planner shall -(a)Advise and render technical assistance to the Government pertaining to spatial planning and development and implementation of relevant state progammes;(b)Render technical assistance to the Board in the formulation of State urbanization policy and State perspective plan;(c)Render technical guidance and assistance to the District Planning Committee constituted under section 184 of the Sikkim Municipalities Act, 1995 in the preparation of draft development plans of the districts in the States;(d)Prepare a Regional Development Plan for the regional planning area and follow the necessary procedure for this approval and revision as laid down in Chapter III of this Act;(e)Scrutinize the various plans submitted to the Government and the Board for approval under this Act;(f)Ensure that the development plans prepared by the authorities are within the framework of the approval perspective plan of the concerned area;(g)Prepare and publish plans, if so directed by the Government in the vent of default by a District Planning Committee or the Authority;(h)Render technical assistance and guidance to the authorities and other development agencies operating in the State;(i)Provide or organize necessary research inputs and other studies either himself or through the help of consultants for formulation of policies, strategies, norms, standards, laws, rules, regulations and guidelines pertaining to urban and regional planning and development;(j)Provide and promote manpower training facilities;(k)Establish an urban and regional planning information system and a network for dissemination of information among various development agencies; and(l)Perform any other function, as may be directed by the Government, from time to time.
