(1)The State Government shall constitute in every district a Committee called the District Planning Committee.(2)The District Planning Committee shall consist of the following Members,namely :-(a)Adhyaksha of the Zilla Panchayat;(b)Members of the Legislative Assembly of all the Assembly Constituencies comprised in the District;(c)Three members of the Zilla Panchayat besides the Adhakshya which shall include one from Nagar Panchayat;(d)An Economist/Senior Administrator appointed by the State Government;(e)District Collector;(f)The District Development Officer-cum-Panchayat Officer who shall be the Member Secretary.(3)The Adhakshya of the Zilla Panchayat shall be the Chairman of the District Planning Committee.(4)The District Planning Committee shall consolidate the plans prepared by the Gram Panchayat,the Zilla Panchayats and the Nagar Panchayats in the district and prepare draft development plans for the district as a whole.(5)Every District Planning Committee shall, in preparing the draft development plan:-(a)have regard to:-(i)matters of common interest between the Panchayat and Municipalities including spatial Planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environment conservation.(ii)the extent type of available resources whether financial or otherwise;(b)consult such institutions and organization as the Government may, be order, specify;(6)The Chairman of every District Planning Committee shall forward the development plan,as recommended by the District Planning Committee,to the State Government for consideration,approval and implementation.
