407A. Constitution of District Planning Committee.
(1)There shall be constituted at the District level a District Planning Committee to consolidate the plans prepared by the village councils and the municipalities in the district and to prepare a draft plan for the district as a whole.(2)The District Planning Committee shall compose of the members of the existing institution of the District Planning and Development Board of the District.Provided that wherever the municipalities are established under the provisions of this Act, the words chairman of Town Committee appearing in the constitution of the said District Planning and Development Board shall be read as to include the Chairperson of a Municipal Council or Town Council as the case may be.(3)Notwithstanding the provision of the said sub-section (2), the State Government may further prescribe, by notification, the composition of the District Planning Committee in this behalf(4)The Deputy Commissioner, in his absence the Additional Deputy Commissioner, shall discharge the functions of the Chairman of the District Planning Committee.
