(1)The Functions of the District Planning Committee shall include such matters in relation to District Planning as may be further assigned by the State Government.(2)Every District Planning Committee shall, in preparing the draft development plant, -(a)Have regard to -(i)Matters of common interest between the Village Councils and the Municipalities including spatial planning, sharing of water and other physical and natural resource, the integrated development of infrastructure and environmental conservation,(ii)The extent and type of available resources whether financial or otherwise,(b)Consult such institutions and organisations as the Governor may, by order, specify.(3)The Chairman of every District Planning Committee shall forward the development plan, as recommended by such Committee, to the Government of the State.Part - VIICommunity HealthChapter - I Disposal of the Dead
