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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(2)(a) in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011

(a)prepare a district development plan within two years from the date of constitution of the District Planning Committee for the district taking into account the State perspective plan, if any, and various plans of urban and rural areas and shall indicate long term, policies, strategies and priorities for spatio-economic development pertaining to:
(i)rural development including physical and natural resource utilization, poverty alleviation, employment generation in both the formal and informal sectors and integrated economic and social infrastructure development;
(ii)conservation of environment, forests, ecologically sensitive areas and heritage zones ;
(iii)development of trade, commerce and industries ;
(iv)District level transportation system,
(v)integrated, infrastructure development covering water, energy, sanitation, education, health, recreation, communication and other utilities, facilities and service ;
(vi)housing and shelter development;
(vii)population assignment and settlement pattern including rural service centers and small, medium and large urban centers with their functional specialization ; .
(viii)generalized land use pattern ;
(ix)development of special areas, if any, such as economically backward areas;
(x)mobilize the extent and type of available resources whether Financial or otherwise;
(xi)phasing of district perspective plan in periods of five years preferably co-terminus with the State Five Year Plan ; and
(xii)any other particulars and details as may be considered necessary by the District Planning Committee or as may be directed by the Government.