Section 10 in The Maharashtra District Planning Committees (Constitution and Functions) Act, 1998
10. Functions of District Planning Committee.
- The State Government shall, by order, from the date specified in such order entrust to the District Planning Committee all or any of the functions mentioned below-(a)to consider and consolidate the District Annual Plans prepared by the Panchayats and Municipalities in the district and to prepare draft Development plan for the district as a whole;(b)to consider the Five-Year Plan and perspective plans prepared Panchayats and the Municipalities and co-ordinate and prepare draft Five Year Plan and perspective development plan for the entire district;(c)to review and monitor the progress of District Annual Plan and suggest reappropriation of approved provision of the District Annual Plan in accordance with the guidelines issued by the State Government;(d)to recommend through the Chairperson the approved draft development plan to the State Government; and(e)to ensure compliance of the provisions of clause (3) of article 243-ZD of the Constitution.
