(1)The City/Urban Area Slum Redevelopment Committee shall prepare schemes as per the rules prescribed, covering provision of dwelling space, basic civic and infrastructure services for in situ redevelopment or up- gradation or relocation and resettlement of slums and for such other matters as it deems fit and necessary for the implementation of the provisions of the Act.(2)For the purpose of planning and land development under the slum redevelopment/ up-gradation/ resettlement schemes, the State Government may on the recommendation of the City/ Urban Area Slum Redevelopment Committee make regulations under the relevant Act.(3)The slum dwellers or their representatives shall be involved by the City/ Urban Area Slum Redevelopment Committee in the preparation of the schemes and no such scheme shall be implemented without the consent of the majority of the adult slum dweller living in that slum.Chapter - IV State Slum Redevelopment Authority
