Section 12 in The Constitution of Bihar District Planning Committee and Conduct of Business Rules, 2006
12. Scope of District Plan.
(1)Such subject shall be included in district plan which may be enumerated in the Bihar Panchayat Raj Act, 2006 for rural areas and Bihar Municipality Act, 1922; Bihar Regional Development Authority Act, 1981, Bihar Town Planning and Improvement Trust Act, 1951 and Patna Municipal Corporation Act, 1951 for municipal areas as the case may be.(2)Such matters may also be included in the district plan which are deemed fit or the State Government may direct by order.
