(1)The Government shall constitute in every District, Planning Committee to consolidate the plans prepared by the Zilla Parishad, the Panchayat Samitis, the Gram Panchayats, Notified area Authorities and Municipal Authorities or any other local authorities in the District and to prepare a draft development plan for the District as a whole.(2)The District Planning Committee shall consist of -(a)members of House of people who represent the whole or a part of the District ;(b)such number of members of the State Legislative Assembly whose constituencies lie within the District ;(c)Sabhadhipati of the Zilla Parishad ;(d)Chairman of the Panchayat Samitis of the District ;(e)Chairman of the Municipal Authorities and Notified area Authorities within the District ;(f)such number of representatives from other local authorities as may be prescribed ;(3)The Chief Executive Officer of the Zilla Parishad shall be the Secretary of the Committee.(4)The Committee shall be headed by a Minister of the State Government of cabinet rank as may be nominated by the Chief Minister.(5)Every District Planning Committee shall in preparing the draft development plan -(a)have regard to(i)the matters of common interest between the Zilla Parishad, the Panchayat Samitis, the Gram Panchayat, Notified Area authorities and Municipal anthorities and other local authorities in the District including special planning, sharing of water and other physical and natural resources integrated development of infrastructure and environmental conservation ; and(ii)the extent and type of available resources, whether financial or otherwise ; and(b)consult such institutions and organisations as the Government may by order specify.(6)The Chairman of every District Planning Committees shall forward development plans as recommended by such committee to the State Government.
