Section 22 in Kerala Town and Country Planning Act, 2016
22. Powers and functions of Metropolitan Planning Committee in respect of spatial planning.
(1)The Metropolitan Planning Committee, for the purposes of this Act, shall formulate development goals, objectives, policies and priorities in matters relating to planning, development and use of rural and urban land in the Metropolitan Area and shall have due regard to the overall objectives and priorities set by the Government and the Government of India, all Plans prepared under this Act which have relevance to the Metropolitan Area concerned, matters of common interest among the Local Self Government Institutions in the Metropolitan Area, integrated development of infrastructure, environmental conservation spatial development.(2)The Metropolitan Planning Committee shall,-(a)prepare or get prepared, in consultation with the Local Self Government Institutions in the metropolitan area, the district level officer of the Department of Town and Country Planning of the Government, and other Government Departments and agencies in the Metropolitan Area,-(i)a Perspective Plan for the Metropolitan Area, taking into account the Plans, if any, prepared by various Local Self Government Institutions in the Metropolitan Area and any other plan prepared under this Act which have relevance to the Metropolitan Area;(ii)execution plans, taking into account the perspective plan prepared under sub-clause (i) and any other plans under this Act which have relevance to the Metropolitan Area;(b)consult non-governmental institutions, organizations and professional bodies if deemed necessary, in the preparation of Perspective Plan and Execution Plan for the Metropolitan Area;(c)continuously monitor and evaluate continuously the physical achievements of the investments made by the various Local Self Government Institutions and quasi Government agencies within the metropolitan area in the context of plans prepared under this Act and submit a consolidated report to the Board;(d)co-ordinate planning and development activities among the Government departments, Quasi Government Institutions within the Metropolitan Area or otherwise in the context of plans under this Act;(e)resolve conflicts, if any, on the following, namely:-(i)issues regarding development of peripheral areas of urban centres;(ii)sites for disposal of sewage and solid waste;(iii)overlapping functions of various agencies involved in planning and development; and(iv)any other issue within the purview of the Metropolitan Planning Committee;(f)advise Government and Local Self Government Institutions in the Metropolitan Area on identification of probable location of major investment inputs which are likely to have substantial impact on the development scenario of the Metropolitan Area/State;(g)formulate policies and identify projects for integrated development of metropolitan area level infrastructure and facilitate their implementation through public, private or joint sector participation and/or otherwise;(h)sort out matters relating to sharing of physical and natural resources within the Metropolitan Area;(i)perform any other incidental, supplemental or consequential function as may be necessary and required for the purposes of carrying out its functions under this Act.(3)For the purpose of assisting the Metropolitan Planning Committee in exercising such of its powers, discharging such of its duties or performing such of its functions under this Act, the Metropolitan Planning Committee may constitute one or more special committees:Provided that the Metropolitan Planning Committee may also constitute working groups for various sectors for giving guidance and support to the special committees in the preparation of perspective plan and execution plan.
