Section 22 in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
22.
(1)A participating department may, by itself or in collaboration with one or more of the participating departments, as the case may be, prepare Project Plans for one more elements of the Plan.(2)Various participating departments in the district receiving grants, loans or budget sanctioned by the State Government, shall ensure convergence/co-ordination of their departmental schemes with the schemes/projects under the Plan.
