Section 310(7) in Karnataka Panchayat Raj Act, 1993
(7)Every District Planning Committee shall in preparing the draft development plan,-(a)have regard to,-(i)the matters of common interest between the Zilla Panchayats, Taluk Panchayats, Grama Panchayats, [Town Panchayats] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], Municipal Corporations and Municipal Councils in the district, including spatial planning, sharing of water and other physical and natural resource, the integrated development of infrastructures and environmental conservation;(ii)the extent and type of available resources whether financial or otherwise:[Provided that it shall not result in the alteration of the plans prepared by the local bodies referred to in item (i), but the recommendations of the District Planning Committee, if any, may be considered by such local bodies before finalising the plan.] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.](b)consult such institutions and organisations as the Governor may, by order, specify.
