Section 10(2) in The West Bengal District Planning Committee Act, 1994
(2)The Committee shall, in preparing the draft development plan under clause (b) of sub-section (1),-(a)have regard to-(i)matters of common interest between the Panchayats and the Municipalities including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;(ii)the extent and type of available resources, whether financial or otherwise;(b)consult such institutions and organisations as the Governor may, by order, specify.
