Section 10 in The Gujarat District Planning Committees Act, 2008
10. Powers and functions of Committees.
(1)The Committee shall-(a)consolidate the plans prepared by the Panchayats and the Municipalities in the district, and(b)prepare a draft development plan for the district as a whole.(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 special 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 organsiations as the State Government may, by order, specify.(3)The State Government may, by order, assign to the Committee such other functions relating to district planning.(4)The State Government may constitute Sub-Committees as may be deemed necessary for carrying out the purposes of this Act in the manner as may be prescribed.(5)The Chairperson of a Committee shall forward the draft development plan, as recommended by such Committee, to the State Government in the manner as may be prescribed.
