Section 14 in The Pepsu Townships Development Board Act, 1954
14. Preparation of a township scheme.
(1)The Board shall, as soon as may be, after the area of its operation has been specified in relation to a township under sub-section (1) of Section 13, prepare a scheme in the prescribed manner for the construction and development of the township for the purpose of rehabilitating displaced persons and take all such measures as may appear to it to be necessary for carrying out such rehabilitation.(2)A scheme to be prepared by the Board under sub-section (1) shall, among other things, provide for, -(a)the laying out of the locality to be developed;(b)the purposes for which particular portions of such locality are to be utilized;(c)the laying out of streets and buildings;(d)roads, drainage, sewerage and water-supply, lighting of streets, and public health, sanitation and social welfare;(e)construction of residential or other buildings;(f)such other matters as may appear necessary to the Board for carrying out the purposes of this Act;(3)The Board may at any time alter or vary a scheme prepared by it under sub-section (2).(4)Any scheme for the construction and development of a township prepared by the Board under sub-section (2) or any alteration in or modification of, such scheme under sub-section (3) shall, if so required by the State Government, be submitted by the Board to the State Government for approval.
