Section 18 in The Gurugram Metropolitan Development Authority Act, 2017
18. Annual infrastructure development plan.
(1)The Chief Executive Officer shall, based on the infrastructure development plan published under sub-section (5) of section 17 and an assessment of the availability of resources, prepare an annual plan of action for infrastructure development and provision of urban amenities in the ensuing financial year.(2)The annual plan of action for infrastructure development and provision of urban amenities referred to in sub-section (1) shall contain schemes or projects for infrastructure development work or urban amenities proposed in the ensuing financial year alongwith an estimate of funds required for its implementation and source of funding.(3)The annual plan of action for infrastructure development under sub-section (1) shall include a statement of infrastructure development work and urban amenities -(a)included in the annual plan of action of the current financial year that have not started alongwith reasons thereof;(b)that have been started, either in the current financial year or in the financial years preceding the current financial year, but not completed alongwith reasons thereof;(c)that have been completed or are likely to be completed in the current financial year.(4)The annual plan of action for infrastructure development shall include an assessment by the Chief Executive Officer, after obtaining information required for the purpose, of infrastructure development and provision of urban amenities proposed or under implementation by any person, board, company or other agency in the notified area.(5)The Chief Executive Officer shall submit, at least one month before the end of the financial year, the annual plan of action for infrastructure development and provision of urban amenities referred to in sub-section (2) and the statement referred to in sub-section (3) to the Authority.(6)The Authority shall, before the commencement of the ensuing financial year and after consideration of the annual plan of action for infrastructure development and provision of urban amenities, approve the plan with such amendments or modifications, if any, as it deems fit:Provided that any amendment or modification to such annual plan of action shall be made only after an estimate of funds required for its implementation is assessed and the source of funding is identified.(7)The Chief Executive Officer shall cause the annual plan of action for infrastructure development and provision of urban amenities, alongwith such amendments or modifications as the Authority may direct, to be published on the website of the Authority, immediately as soon as may be practicable, on approval of such annual plan.
