(1)The Government shall constitute in every district a District Planning Committee to consolidate the plans prepared by the Zilla Panchayats, Taluk Panchayats, Grama Panchayats, [Town Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], Municipal Council and Municipal Corporations 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 the House of People who represent the whole or part of the district;(b)members of the Council of State who are registered as electors in the district;(c)Adhyaksha of the Zilla Panchayat;(d)Mayor or the President of the Municipal Corporation or the Municipal Council respectively, having jurisdiction over the head quarters of the district;(e)such number of persons, not less than four-fifth of the total number of members of the Committee as may be specified by the Government, elected in the prescribed manner from amongst the members of the Zilla Panchayat, [Town Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], and Councillors of the Municipal Corporation and Municipal Councils in the district, in proportion to the ratio between the population of the rural areas and of the urban areas in the district.(3)All the members of the State Legislative Assembly whose constituencies lie within the district, the members of the State Legislative Council who are registered as electors in the district and the Deputy Commissioner shall be permanent invitees of the committee.(4)The Chief Executive officer shall be the Secretary of the committee.(5)[ The Adhyaksha of the Zilla Panchayat shall be the Chairman of the District Planning Committee, and the Mayor or President of the Municipal Corporation or the Municipal Council respectively having jurisdiction over the headquarters of the district, shall be the Vice-Chairman.] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.](6)The District Planning Committee shall consolidate the plans prepared by the Zilla Panchayats, Taluk Panchayats, Grama Panchayats, [Town Panchayats] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] Municipal Councils and the Municipal Corporations in the district and prepare a draft development plan for the district as a whole.(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.(8)The Chairpersons of every District Planning Committee shall forward the development plan, [for being integrated into the State plan] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.] as recommended by such committee to the Government.
