Section 9 in The Constitution of Bihar District Planning Committee and Conduct of Business Rules, 2006
9. Powers and functions of the Committee.
(1)To consolidate the plans prepared by District Board, Panchayat Committees, Gram Panchayat, Municipal Panchayats, Municipal Councils and Municipal Corporations of the district and to make draft of development plan for whole of the district.(2)To identify the local needs and objects within the framework of the National and the State Plan.(3)To collect, compile and update the information regarding the natural and human resources of the district for making solid data-base for decentralised planning and preparing details of the resources of district, town and block.(4)Enlisting the facilities of village, block, town and district level and its mapping.(5)To recommend the policies, programmes and priorities for the development of the district with a view to ensure maximum and justifiable use and exploitation of available natural and human resources.(6)To modify or amend and consolidate five year or Annual Development Plan prepared for rural and municipal areas, keeping in view the overall objectives and strategies of the plan.(7)To present the development plan to the State Government in such manner as may be prescribed.(8)To prepare employment scheme for the district.(9)To prepare estimates of financial resources for financing the district plan.(10)To recommend the regional and sub-regional outlay within the overall framework of the District Development Plan.(11)To identify such plans and programmes for which Institutional Finance is needed and to recommend, keeping in view the forward and backward linkage with the plan.(12)To recommend for ensuring the cooperation of voluntary organisations in the overall development process.(13)To suggest and recommend the State Government regarding such State Regional Plans which have an important relation with the process of the development of the district.(14)To recommend about the site selection for different work and plans.(15)Any such function which may be assigned by the State Government.(16)The issues of mutual general interest of the District Board, Panchayat Committees, Gram Panchayats, Municipal Panchayats, Municipal Corporations and Councils as mentioned in sub-section (7)(a)(i) of Section 167 of the Act as well as the local plan, water and other physical and natural resources, infrastructure, integrated development and environment conservation.(17)Every District Planning Committee shall keep in mind the following points at the time of preparing the draft of the development plan:-(i)Limitation and type of available resources, whether financial or otherwise.(ii)Consultation with the institutions and organisations as specified by the Government.
