Section 42 in Kerala Town and Country Planning Act, 2016
42. Powers and functions of Joint Planning Committee.
- The functions of a Joint Planning Committee shall be the following:-(i)prepare or get prepared a Master Plan for the Joint Planning Area, in tune with the contents of Plans, if any, under this Act. The Joint Planning Committee shall, for the purposes of Plan preparation, publication and sanction, follow the procedure which a Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat has to follow in respect of a Local Planning Area under Chapter V of this Act;(ii)set up special Junction agencies, if required, and guide, direct and assist them on matters pertaining to their respective functions; and(iii)perform such other functions as are supplemental, incidental or consequential to items (i) and (ii) above or as may be directed by the Government, the District Planning Committee or the Metropolitan Planning Committee, as the case may be, from time to time.
