Section 4 in Sikkim Urban and Regional Planning and Development Act, 1998
4. Functions and powers of the Board.
(1)Subject to the provisions of this Act and the rules framed thereunder, the functions of the Board shall be to advise the Government in matters relating to policy formulations for planning, development and implementation of State programmes and use of rural and urban land in the State, and to guide, direct, and assist the District Planning Committee constituted under section 184 of the Sikkim Municipalities Act, 1995.(2)In particular and without prejudice to the generality of the foregoing provisions, the Board shall, with the advice of the Chief Town Planner of the State, formulate perspective plan within three years from the date of commencement of this Act, for achieving spatio-economic development and social justice. Such a plan shall contain policies and strategies regarding any or all of the following matters as may be considered necessary, namely:-(a)Physical and natural resource potentials and their utilization and fiscal resource mobilization;(b)Natural disaster prone areas;(c)Poverty alleviation and employment in both formal and informal sectors;(d)Development of trade, commerce, and industries;(e)Agriculture and rural development;(f)National and state level transportation network;(g)Infrastructure development;(h)Urbanization trends, urbanization policy, settlement pattern of large and medium towns and their functional specialization;(i)Protection of environmentally and ecologically sensitive areas and conservation of national and state level heritage areas;(j)Generalized land use;(k)Phasing of the plan in periods of five years coterminus with the State Five Year Plan; and(l)Any other particulars and details as may be prescribed or as may be directed by the Government.(3)Annual review of the physical achievements of the investments made by the various Authorities and agencies for the last preceding year and submission of a report thereon to the Government;(4)Advising the Government on resolving inter-district spatial development resource utilization and infrastructure development issues.(5)Resolution of conflicts arising out of overlapping functions between the District Planning Committees and the municipal bodies constituted under the Sikkim Municipalities Act, 1995 and the Development authorities set up under this Act;(6)Any other matter as may be prescribed or as may be directed by the Government.
