Section 10A in The U.P. (Regulation Of Building Operations) Directions, 1960
10A. Preparation of Master Plan. -
(1)If in the opinion of the State Government any-regulated area requires to be developed according to a Master Plan, it may cause such a plan to be prepared either through the Controlling Authority or through such other agency as the State Government may think fit.(2)The Master Plan shall be a comprehensive plan showing therein the existing and proposed location and general layout of -(a)Arterial streets and transportation lines;(b)Residential sections;(c)Business areas;(d)Industrial areas;(e)Educational institutions;(f)Public Parks, play-grounds and other recreational facilities;(g)Public and semi-public buildings; and(h)Other land-uses which are necessary.(3)On receipt of the orders of the State Government, the Controlling Authority or the agency, as the case may be, shall prepare the draft Master Plan and thereafter publish notice in at least one newspaper having circulation in that area, indicating the place or places where copies of the plan may be inspected and inviting objections in writing from the public with respect to the Master Plan within a period of not less than thirty days from the date the notice is published in the newspaper.(4)After expiry of the aforesaid period, the Controlling Authority or the agency, as the case may be, if it deems necessary, shall appoint with the prior approval of State Government a committee consisting of three members, one of whom shall be a Town Planner, to consider the objections and submit its report within such time as may be fixed in this behalf.(5)The Controlling Authority or the agency or the committee referred to above, as the case may be, shall allow reasonable opportunity of being heard to any person including representatives of Government Departments or Local Authorities, who have filed any objections and who have made a request for being so heard.(6)The Controlling Authority or the agency, as the case may be, shall after considering the objections and the report of the committee, if any finalize the Master Plan and submit the Master Plan along with its comments to the State Government for approval.(7)The State Government may either approve the Master Plan without modifications, or with such modifications as it may consider necessary, or reject the plan with directions to the Controlling Authority or the agency, as the case may be, to prepare a fresh plan according to such directions.(8)Immediately after a plan has been approved by the State Government the Controlling Authority or the agency, as the case may be, shall publish it in such manner as the State Government may specify stating that the plan has been approved and naming a place where a copy of the plan may be inspected at all reasonable hours and upon the date of the first publication of the aforesaid notice the plan shall come into operation.[10B. Amendment of the Master Plan. - (1) If in the opinion of the State Government the Master Plan of any regulated area requires to be amended, the State Government may cause the draft of such an amendment to be prepared either by the Controlling Authority or by such other agency as the State Government may think fit.(2)On receipt of the orders of the State Government, the Controlling Authority or the agency, as the case may be, shall prepare the draft amendment of the Master Plan and thereafter publish a notice for the information of the public in at least one newspaper having circulation in that area, indicating the place or places where copies of the draft may be inspected and invite objections in writing from the public with respect to the draft within a period of not less than thirty days from the day the notice is published in the newspaper.(3)After expiry of the aforesaid period the Controlling Authority or the agency as the case may be, if it deems necessary, appoint with the prior approval of the State Government a committee consisting of three members, one of whom shall be a Town Planner, to consider the objections and submit its reports within such time as may be fixed in this behalf.(4)The Controlling Authority or the agency, or the Committee referred to above, as the case may be, shall allow reasonable opportunity of being heard to any person including representatives of the Government Departments or Local Authorities who have filed any objections and who have made a request for being so heard.(5)The Controlling Authority or the agency, as the case may be, shall after considering the objections and the report of the committee, if any, finalize the draft and shall submit along with its comments to the State Government for approval.(6)The State Government may either approve the draft without modifications, or with such modifications as it may consider necessary, or reject the draft with directions to the Controlling Authority or the Agency, as the case may be, to prepare a fresh draft according to such directions.(7)Immediately after the draft amendment of the Master Plan the Controlling Authority or the agency, as the case may be, shall publish it in such manner as the State Government may specify that the Amendment of the Master Plan has been approved and name a place where a copy of the Amendment of the Master Plan may be inspected at all reasonable hours and upon the date of the first publication of the aforesaid notice the amendment of the Master Plan shall come into operation.] [Substituted by Notification No. 4740/37 - 3-371-NKV-72, dated 27.8.1973.]
