Section 185 in The Himachal Pradesh Panchayati Raj Act, 1994
185. District Planning Committee.
(1)The Government shall constitute in every district a District Planning Committee to consolidate the plans prepared by the Zila Parishad, Panchayat Samitis, Gram Panchayats, Municipalities in the district and to prepare a draft development plan for the district as a whole.(2)The District Planning Committee shall consist of:-(a)A Minister or Speaker or Deputy Speaker to be chosen by the State Government who shall also be the Chairperson of the District Planning Committee;(aa)Members of the House of People who represent the whole or part of the district;(b)the Chairman of the Zila Parishad;(c)Mayor or the President of the Municipality having jurisdiction over the headquarters of the district;(d)such number of persons not less than four-fifth of the total number of members of the Committee as may be specified by the Government, elected by, in the prescribed manner from amongst, the elected members of the Zila Parishad and Municipalities in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district.(3)All the members of the State Legislative Assembly whose constituencies lie within the district, and who are registered as electors in the district [***] [Words omitted vide Act No. 15 of 2007.] and the representatives of the Co-operative Bank and Land Development Bank shall be permanent invitees of the Committee.(4)The Deputy Commissioner of the District concerned shall be the Secretary of the Committee.(5)[***] [Sub-section (5) omitted vide Act No. 4 of 2001.](6)The District Planning Committee shall consolidate the plans prepared by the Zila Parishad, Panchayat Samitis, Gram Panchayats and Municipalities in the district and prepare a draft development plan for the district as a whole.(7)Every District Planning Committee shall in preparing the draft development plan-(a)have regard to-(i)the matters of common interest between the Zila Parishad, Panchayat Samitis, Gram Panchayats and Municipalities in the district including spatial planning, sharing of water and other physical and natural resource, 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 organizations as the Government may by order specify.(8)The Chairman of every District Planning Committee shall forward the development plan, as recommended by such Committee, to the Government.Chapter-XIII Rules And Bye-Laws
