Section 214(2) in The Punjab Panchayati Raj Act, 1994
(2)Every District Planning Committee, referred to in sub-section (1) shall in preparing the draft development plan -(a)having regard to -(i)matters of common interest between the Panchayats and the municipalities including special planning, and sharing of water and other physical and natural resources, integrated development of infrastrutual and environmental conservation ;(ii)the extent and type of available resources whether financial or otherwise ; and(b)consult such institutions and organisations as the State Government may, by order, specify.
