Section 105 in Uttarakhand Panchayati Raj Act, 2016
105. Preparation of plans by Zila Panchayat.
(1)A Zila Panchayat shall prepare every year a development plan for the district after including the development plans of the Kshettra Panchayats of the district.(2)The plan referred to in sub-section (1) shall be prepared with the help of Zila Panchayat planning and Development and Administrative Committee by Chief Executive Officer, Additional Chief Executive Officer in the manner prescribed and the Chief Executive Officer Additional Chief Executive Officer shall lay such plan before the finance and planning committee of Zila Panchayat which may make such recommendation relating thereto, as it thinks fit.(3)Approved district plans by the plans and development committee of the Zila Panchayat shall be placed before the Chairman of the Zila Panchayat, the Chairman of the Zila Panchayat if necessary as per need may modify the plan submitted before him and shall forward in such form and procedure up to such date before the district planning committee to the final draft by the Chief Executive Officer, Additional Chief Executive Officer approved by the Chief Executive Officer by the Zila Panchayat.
