(1)Every Gram Panchayat shall prepare every year a development plan and submit it to the Panchayat Samiti before such date and in such form as may be prescribed.(2)Every Panchayat Samiti shall prepare every year a development plan for its area after including the development plans, of the concerned Gram Panchayats and submit it to the Zila Parishad before such date and in such form as may be prescribed.(3)Every Zila Parishad shall prepare every year a development plan of the district after including the development plans of the concerned Panchayat Samitis and submit it to the District Planning Committee constituted under this Act.
