Section 16(2) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
(2)The Plan shall indicate the manner in which the development activities in the Chitrakoot Region or conservation and such other matters, as are likely to have any important influence on the development of the tourism in Chitrakoot Region and conservation of Chitrakoot Heritage shall be undertaken. The Plan shall include the following elements needed to achieve objectives of the Plan, namely-(a)the policy to regulate land-use and the allocation of land for different uses;(b)the proposals for major Urban settlement pattern and architectural regulations;(c)the proposals for providing suitable economic base for future growth;(d)the proposals regarding transport and communication including railways and arterial roads serving the region including local transport;(e)the proposal for the supply of urban services like drinking water, sewerage and drainage;(f)indication of the areas which require immediate development as priority areas;(g)the proposals towards enhancing awareness and interest in intangible cultural heritage, and document, conserve, safeguard, promote, display and disseminate it systematically;(h)such other matter as may be included by the Parishad in consultation with the concerned participating departments for the proper planning for the growth and balanced development of the Chitrakoot Region 17. For the preparation of the Plan, the Parishad may cause such surveys and studies as it may consider necessary to be made by such participating Development or persons as it may appoint in this behalf and may also associate such experts orconsultants for carrying out studies in relation to such specific matters as may be determined by it.
