Section 3 in The U.P. District Planning Committee Act, 1999
3. Constitution of District Planning Committee. -
(1)There shall be constituted in every district a District Planning Committee, to consolidated the plans prepared by the Panchayats and Municipalities in the District and to prepare a draft development plan for the district as a whole.(2)The Committee shall in preparing the draft development plan, -(a)have regard to, -(i)matters of common interest between the Panchayats and 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;(b)consult such institutions and organisations as the Governor may, by order, specify.
