Section 46 in Jammu and Kashmir Panchayati Raj Act, 1989
46. Powers and functions of the District Planning and Development Board.
(1)The District Planning and Development Board shall exercise and perform the following powers and functions : -(i)to consider and guide the formulation of development programmes for the District and indicate priorities for various schemes and consider issues relating to the speedy development and economic upliftment of the District ;(ii)[ to review periodically progress and achievements of developmental plans and schemes and make recommendations to the Government and Halqa Panchayats as it considers appropriate. [Substituted by Act No. 20 of 2018, dated 16.10.2018.](ii-a) to receive all Block Level Plans and Consolidated Panchayat Plans from Block Development Council; compile, consolidate and integrate all plans into the District Plan and forward to the State Finance and Planning Department which shall form the basis for the State Plan.](iii)to function as a working group for formulation of periodic and annual plans for the District ;(iv)to formulate and finalize the plan and non-plan budget for the District ;(v)to lay down the policy guidelines for the Block Development Council and Halqa Panchayat ;(vi)to approve the budget of the Block Development Council and supervise and co-ordinate their work ;(vii)to undertake special measures for alleviating poverty and employment generation and extending assistance to Halqa Panchayats in this behalf ;(viii)to promote and assist co-operative institutions ;(ix)to perform such other functions and duties as may be assigned or entrusted to it by the Government from time to time.
