Section 7 in The National Capital Region Planning Board Act, 1985
7. Functions of the Board.
- The functions of the Board shall be-(a)to prepare the Regional Plan and the Functional Plans;(b)to arrange for the preparation of Sub-Regional Plans and Project Plans by each of the participating States and the Union territory;(c)to co-ordinate the enforcement and implementation of the Regional Plan, Functional Plans, Sub-Regional Plans and Project Plans through the participating States and the Union territory;(d)to ensure proper and systematic programming by the participating States and the Union territory in regard to project formulation, determination of priorities in the National Capital Region or sub-regions and phasing of development of the National Capital Region in accordance with stages indicated in the Regional Plan;(e)to arrange for, and oversee, the financing of selected development projects in the National Capital Region through Central and State plan funds and other sources of revenue.
