Section 14 in Kerala Town and Country Planning Act, 2016
14. Powers and functions of District Planning Committee.
(1)The District Planning Committee, for the purposes of this Act, shall formulate development goals, objectives, policies and priorities in matters relating to planning, development and use of rural and urban land in the district and shall have due regard to the overall objectives and priorities set by the Government and the Government of India, all Plans prepared under this Act which have relevance to the district concerned, matters of common interest among the Local Self Government Institutions in the district, integrated development of infrastructure, environmental conservation and spatial development.(2)The District Planning Committee shall,-(a)prepare or get prepared for the District as a whole, in consultation with the Local Self Government Institutions in the district, the district level officer of the Department of Town and Country Planning of the Government and district level officers of other Departments and agencies in the district,-(i)a Perspective Plan for the district, taking into account the plans, if any, prepared by various Local Self Government Institutions and any other plans prepared under this Act which have relevance to the district;(ii)Execution Plans, taking into account the perspective plan prepared under sub-clause (i) and any other plans under this Act;(b)consult non-governmental institutions, organizations, and professional bodies if deemed necessary in the preparation of Plans for the district;(c)monitor continuously and evaluate the physical achievements of the investments made by the various Local Self Government Institutions and quasi-government agencies within the district in the context of Plans prepared under this Act and submit a consolidated report to the Board;(d)co-ordinate planning and development activities among the Government departments, Quasi-Government institutions within the district and/or otherwise in the context of Plans under this Act;(e)formulate policies and identify projects for integrated development of district level infrastructure and facilitate their implementation through public, private or joint sector participation and/or otherwise;(f)Give necessary guidelines to the Local Self Government Institutions on identification of probable location of major investment inputs which are likely to have substantial impact on the development scenario of the district or State;(g)resolve conflicts, if any, on the following, namely:-(i)issues regarding development of peripheral areas of urban centres;(ii)sharing of physical and natural resources among various Local Self Government Institutions in the district;(iii)sites for disposal of sewage and solid waste;(iv)overlapping functions of various agencies involved in planning and development; and(v)any other issue within the purview of the District Planning Committee;(h)perform any other incidental, supplemental or consequential function as may be necessary and required for the purposes of carrying out its functions under this Act.(3)For the purpose of assisting the District Planning Committee in exercising such of its powers, discharging such of its duties or performing such of its functions under this Act, the District Planning Committee may constitute one or more special committees:Provided that the District Planning Committee may also constitute working groups for various sectors for giving guidance and support to the special committees in the preparation of perspective plan and execution plan.
