Section 5 in The Orissa District Planning Committees Act, 1998
5. Powers and functions of the Committee.
(1)The Committee shall consolidate the plans prepared by the Panchayats and Municipalities in the district and shall prepare an integrated draft development plan for the district as a whole.(2)In preparing the draft development plan, the Committee shall -(a)have due regard to -(i)matters of common interest between the Panchayat 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; and(b)consult such institutions and organisations as the Governor may, by order, specify in that behalf.(3)The Chairperson of every Committee shall forward the development plan to the Government with the recommendation of the Committee.(4)The Committee shall, for the purpose of discharging its functions entrusted under this section, have powers to call for any information from Panchayat or Municipality in the district and shall also have the power to enter into such Panchayats and Municipalities and inspect the functioning thereof.(5)The Committee shall have power to review implementation of developmental programmes by the Panchayats and Municipalities and to make such recommendation as deemed appropriate.Chapter-III Miscellaneous
