Section 10(2) in The Gujarat Metropolitan Planning Committees Act, 2008
(2)The Committee shall, in preparing the draft development plan under sub-section (1), -(a)have regard to -(i)the plans prepared by the Municipalities and the Panchayats in the Metropolitan area,(ii)matters of common interest between the Municipalities and the Panchayats, including co-coordinated spatial planning of the area, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;(iii)the overall objectives and priorities set by Government of India and the State Government;(iv)the extent and nature of investments likely to be made in Metropolitan area by agencies of the Government of India and of the State Government and other available resources whether financial or otherwise;(b)consult such institutions and organizations as the State Government may, by order, specify.
