Section 57A in Uttar Pradesh Municipal Corporation Act, 1959
57A. [ Metropolitan Planning Committee. - (1) There shall be constituted in every Metropolitan area a Metropolitan Planning Committee to prepare a draft development plan for the Metropolitan area as a whole.
(2)The Metropolitan Planning Committee, referred to in sub-section (1), shall consist of a Chairperson who shall be chosen in such manner as may be prescribed by rules and such number of members not less than twenty-one and not more than thirty, as the State Government may, by order, specify.(3)Out of the total number of members specified under sub-section (2) -(a)two-thirds of the members shall be elected by, and from amongst, the elected members of the municipalities and chairpersons of the Panchayats in the Metropolitan area in proportion to the ratio between the population of the municipalities and of the Panchayats in that area; and(b)one-third of the members shall be nominated by the State Government from amongst -(i)an officer, not below the rank of Deputy Secretary to the Central Government in the Ministry of Urban Development;(ii)an officer, not below the rank of Joint Secretary to the State Government in the Urban Development Department;(iii)an officer not below the rank of Joint Secretary to the State Government in the Forest Department;(iv)the Chief Town and Country Planner, Uttar Pradesh;(v)Director, Environment, Uttar Pradesh;(vi)the Managing Director of Jal Nigam established under the Uttar Pradesh Water Supply and Sewerage Act, 1975;(vii)the General Manager of Jal Sansthan established under the Uttar Pradesh Water Supply and Sewerage Act, 1975 situated in the Metropolitan area;(viii)a Superintending Engineer of the Public Works Department;(ix)a Superintending Engineer of the Uttar Pradesh State Electricity Board;(x)Vice-Chairman of the Development Authority in the Metropolitan area.(4)The elected member of the Metropolitan Planning Committee referred to in clause (a) of sub-section (3) shall cease to hold office as soon as he ceases to hold the office by virtue of which he became such member.(5)A member referred to in sub-clause (i) of clause (b) of sub-section (3) shall be nominated on the recommendation of the Secretary to the Government of India in the Urban Development Department.(6)Any vacancy of members shall be no bar to the constitution or reconstitution of the Metropolitan Planning Committee.(7)The Metropolitan Planning Committee shall, in preparing the draft development plan,(a)have regard to,-(i)the plans prepared by the Municipalities and the Panchayats in the Metropolitan area;(ii)matters of common interest between the Municipalities and the Panchayats including coordinated spatial planning of the area, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;(iii)the overall objectives and priorities set by the Government of India and the State Government;(iv)the extent and nature of investment likely to be made in the Metropolitan area by agencies of the Government of India and other available resources whether financial or otherwise.(b)consult such institutions and organisations as the Governor may, by order, specify.(8)The Chairperson of a Metropolitan Planning Committee shall forward the development plan, as recommended by such Committee, to the State Government.Explanation. - For the purposes of this section "Municipalities" means the Municipal Corporation, Municipal Council and Nagar Panchayat.] [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]Municipal Commissioner
