Section 10 in The West Bengal District Planning Committee Act, 1994
10. Powers and functions of Committee, constitution of subcommittees, etc. -
(1)The Committee shall-(a)consolidate the plans prepared by the Panchayats and the Municipalities in the district, and(b)prepare a draft development plan for the district as a whole.(2)The Committee shall, in preparing the draft development plan under clause (b) of sub-section (1),-(a)have regard to-(i)matters of common interest between the Panchayats and the Municipalities including spatial planning, sharing of water and other physical and natural resources, 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 State Government may, by order, assign to the Committee such functions relating to district planning and co-ordination and monitoring of the activities of different departments of the State Government as may be deemed necessary.(4)Subject to such rules as may be made by the State Government in this behalf, the State Government may, by notification, constitute an Urban Development Sub-Committee and such other sub-committees as may be deemed necessary for carrying out the purposes of this Act :Provided that each such Sub-Committee shall consist of not less than seven members selected from amongst the members of the Committee or such economists, economic planners, administrators, or social and political workers of eminence, as the State Government may think fit.(5)The Chairperson of a Committee shall forward the development plan, as recommended by such Committee, to the State Government in such manner as may be prescribed.
