(1)The Government shall constitute in every district a District Planning Committee to consolidate the plans prepared by Zilla Parishad, Anchalik Panchayats, Gaon Panchayats, Town Committees, Municipalities and Municipal Corporations. In the District and to prepare a draft development plan for the district as a whole.(2)The District Planning Committee shall consist of-(a)The members of the House of people who represent the whole or part of the district;(b)The members of the Assam Legislative Assembly whose major part of the constituencies fall within the District;(c)The President of the Zilla Parishad;(d)The Mayor or the Chairperson of the Municipal Corporation/Municipal Board/Town Committee as the case may be having Jurisdiction over the Head quarter of the District.(e)Such member of persons not less than four fifth of the total number of Members as may be specified by the Government, elected in the prescribed manner from amongst the members of the Zilla Parishad, Councillors of Municipal Corporation or the Municipalities as the case may be, and the members of the Town Committees in the Districts on rotation annually and in proportion to the ratio between the population of the rural areas and of the urban areas of the District.(f)Omitted.(3)The Deputy Commissioner shall be a permanent invitee of the Committee as an Ex-Officio Member.(4)The Chief Executive Officer of the Zilla Parishad shall be the Ex-Officio Secretary of the Committee.(5)The President of the Zilla Parishad shall be Ex-Officio Chairman of the District Planning Committee.(6)The District Planning Committee shall consolidate the plan prepared by the Zilla Parishad, Anchalik Panchayats and Gaon Panchayats, Town Committees, Municipalities and Municipal Corporation in the District and prepare a draft development plan for the District as a whole.(7)Every District Planning Committee shall in preparing the draft development plan;(a)Have regarded to -(i)the matter o common interest between Zilla Parishad, Anchalik Panchayats, Gaon Panchayats, Municipalities or Municipal Corporation as the case may be, and the Town Committee in the District including Sect oral Planning sharing of water and other physical and natural resources, the integrated development of infrastructures and environmental conservation;(ii)the extent and type of available resources whether financial or otherwise;(iii)consult such instructions and organizations as the Governor may by order, specify.(8)The Chairperson of every District Planning Committee shall forward the District plan as recommended by such committee, to the Government for approval within a specified period as may be prescribed by the State Government.Chapter - III Gaon Sabha
