Section 11(2) in The Delhi Urban Art Commission Act, 1973
(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 administrative buildings and for residential complexes, public parks and public gardens;(b)re-development of the area within the jurisdiction of New Delhi Municipal Committee including Connaught Place Complex and its environs, Central Vista, the entire bungalow area of Lutyen's New Delhi, and such other areas as the Central Government may, by notification in the Official 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 and fountains 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 Government may, by notification in the Official Gazette, specify;(e)conservation, preservation and beautification of monumental buildings, public parks and public 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 towers and other allied structures;(h)any other projects or lay-out which is calculated to beautify Delhi or to add to its cultural vitality 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 buildings and buildings intended for cultural activities;(ii)"Connaught Place Complex" means the area comprising Connaught Place and its extension measuring approximately 140 hectares, being the area described as Zone D-I (Revised) in the Delhi Master Plan;(iii)"district centre" means a self-contained unit created in the Delhi Master Plan comprising areas for retail shopping, general business, commercial and professional offices, forwarding, booking and Government offices, cinemas, restaurants and other places of entertainment.
