Section 3 in The West Bengal Metropolitan Planning Committee Act, 1994
3. Metropolitan Planning Committee. -
(1)There shall be constituted in every Metropolitan area a Metropolitan Planning Committee (hereinafter referred to in this Act as the Committee) consisting of such number of members, including a Chairperson and a Vice-Chairperson, as the State Government may determine, to prepare a draft development plan for the Metropolitan area as a whole:Provided that not less than two-thirds of the members of the Committee shall be elected by, and from amongst, the elected members of the Municipalities and Chairpersons of the Panchayats in the Metropolitan area in proportion to the ratio between the population of the Municipalities and of the Panchayats in that area.(2)The representation in the Committee of the Government of India and the State Government and of such organisations and institutions as may be deemed necessary for carrying out the functions assigned to the Committee shall be such as may be notified by the State Government from time to time.(3)The Committee shall perform such functions relating to planning and co-ordination for the Metropolitan area as the State Government may, by notification, assign to it.(4)The Committee shall, in preparing the draft development plan,-(a)have regard to-(i)the plans prepared by the Municipalities and the Panchayats in the Metropolitan area;(ii)matters of common interest between the Municipalities and the Panchayats. including co-ordinated spatial planning of the area, sharing of water and other physical natural resources, the integrated development of infrastructure and environmental conservation;(iii)the overall objectives and priorities set by the Government of India and the State Government; .(iv)the extent and nature of investments likely to be made in the Metropolitan area by agencies of the Government of India and of the State Government and other available resources, whether financial or otherwise;(b)consult such institutions and organisations as the Governor may, by order, specify.(5)The Chairpersons of every Committee shall forward the development plan, as recommended by the Committee, to the State Government.
