Section 17A in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
17A. [ Constitution of Committee. [Inserted by M.P. Act No. 8 of 1996 (w.e.f. 17-4-1996).]
(1)The State Government shall constitute a committee consisting of the following, namely :-(a)Mayor of the Municipal Corporation or President of the Municipal Council or Nagar Panchayat, as the case may be, which wholly or partly fall within the planning area;(b)President of the Zila Panchayat which wholly or partly fall within the planning area;(c)Members of Parliament representing constituencies which wholly or partly fall within the planning area;(d)All Members of the State Legislative Assembly representing the constituencies which wholly or partly fall within the planning area;(e)Chairman of the Town and Country Development Authority, or Special Area Development Authority, if any, which wholly or partly fall within the planning area;(f)President of the Janpad Panchayat which wholly or partly fall within the planning area;(g)Sarpanchas of the Gram Panchayats which wholly or partly fall within the planning area;(h)other persons not exceeding seven to represent specific interests to be nominated by the State Government;(i)an officer not below the rank of [Deputy Director], Town and Country Planning to he nominated by the Director, who shall be the Convenor of the Committee.(2)[ The Committee constituted under sub-section (1) shall hear the objections alter publication of the draft development plan under Section 18 and suggest modifications or alterations, if any, to the Director,] [[Substituted by M.P. Act No. 22 of 2005. Prior to substitution is was as under :'(2) The Committee constituted under sub-section (1), shall, -(a)consider and suggest modifications and alterations in the draft development plan prepared by the Director under Section 4;(b)hear the objections after publication of the draft development plan under Section 18 and suggest modifications or alterations if any, to the Director.]](3)The Convenor of the Committee shall record in writing all the suggestions, modifications and alterations recommended by the committee under sub-section (2) and thereafter, forward his report to the Director.]
