Section 7 in Bhadohi Industrial Development Area (Preparation and Finalisation of Plan) Regulations, 2003
7. Inquiry and hearing.
(a)After the expiry of the period specified in the notice for making objections and suggestions, the same will be placed before a Committee to consider the objections and suggestions. The Committee shall be constituted by the Chief Executive Officer and shall consist of three members one of whom shall be Town Planner. The Committee shall fix date for disposal of objections and suggestions received and shall serve on the affected person/ body who has filed objections and suggestions and may allow a personal hearing to the affected person/body in connection with his/their objections and suggestions after intimating the time, date and place of hearing.Explanation. - The identification of affected persons/body shall be done by the Committee and its decision in this regard shall be final and conclusive.(b)The Committee shall after conclusion of the hearing submit its report/ recommendation to the Chief Executive Officer of the Authority.
