Section 11 in THE DELHI URBAN ART COMMISSION ACT, 1973
11. Functions of the Commission.—(1) It shall be the general duty of the Commission to advise the
Central Government in the matter of preserving, developing and maintaining the aesthetic quality ofurban and environmental design within Delhi and to provide advice and guidance to any local body inrespect of any project of building operations or engineering operations or any development proposalwhich affects or is likely to affect the sky-line or the aesthetic quality of surroundings or any publicamenity provided therein.(2)Subject to the provisions of sub-section (1), it shall be the duty of the Commission to scrutinise,approve, reject or modify proposals in respect of the following matters, namely:—(a)development of district centres, civic centres, areas earmarked for Government administrativebuildings and for residential complexes, public parks and public gardens;(b)re-development of the area within the jurisdiction of New Delhi Municipal Committeeincluding Connaught Place Complex and its environs, Central Vista, the entire bungalow area ofLutyen’s New Delhi, and such other areas as the Central Government may, by notification in theOfficial Gazette, specify;(c)plans, architectural expressions and visual appearance of new buildings in the centres, areas,parks and gardens specified in clauses (a) and (b) including selections of models for statues andfountains therein;(d)re-development of areas in the vicinity of Jama Masjid, Red Fort, Qutab, Humayun’s Tomb,Old Fort, Tuglakabad and of such other places of historical importance as the Central Governmentmay, by notification in the Official Gazette, specify;(e)conservation, preservation and beautification of monumental buildings, public parks andpublic gardens including location or installation of statues or fountains therein;(f)under passes, over-passes and regulations of street furniture and hoardings;(g)location and plans of power houses, water towers, television and other communication towersand other allied structures;(h)any other projects or lay-out which is calculated to beautify Delhi or to add to its culturalvitality or to enhance the quality of the surroundings thereof;(i)such other matters as may be prescribed by rules.Explanation.—For the purposes of this sub-section,—(i)“civic centre” means the headquarters of a local body comprising therein its office buildingsand buildings intended for cultural activities;(ii)“Connaught Place Complex” means the area comprising Connaught Place and its extensionmeasuring approximately 140 hectares, being the area described as Zone D-I (Revised) in the DelhiMaster Plan;(iii)“district centre” means a self-contained unit created in the Delhi Master Plan comprisingareas for retail shopping, general business, commercial and professional offices, forwarding, bookingand Government offices, cinemas, restaurants and other places of entertainment.(3)Without prejudice to the provisions contained in sub-section (1) and sub-section (2), theCommission may suo motu promote and secure the development, re-development or beautification of anyareas in Delhi in respect of which no proposals in that behalf have been received from any local body.
