Section 25 in Kerala Town and Country Planning Act, 2016
25. Procedure for preparation, publication and sanctioning of Perspective Plan for the Metropolitan Area.
(1)As soon as may be, after its constitution, the Metropolitan Planning Committee, shall take a decision to prepare a Perspective Plan for the Metropolitan Area.(2)The Metropolitan Planning Committee shall, not later than two years from the date of decision taken to prepare a Perspective Plan in the Official Gazette as per sub-section (1), prepare or get prepared and publish draft Perspective Plan for the Metropolitan Area in the website and the notice of publication shall be notified in the Official Gazette and in at least two newspapers having wide circulation in the metropolitan area, of which one must be in the regional language, specifying the place or places where a copy of the draft Perspective Plan for the Metropolitan Area may be inspected, and also inviting objections and suggestions to be filed within a period of sixty days from the date of publication of notice in the Official Gazette. The Metropolitan Planning Committee shall forward a copy of the draft Perspective Plan for the Metropolitan Area or relevant extracts thereof to the Local Self Government Institutions within their jurisdiction. The Metropolitan Planning Committee shall forward a copy of the draft Perspective Plan for the Metropolitan Area to the District Planning Committee concerned and the District Planning Committee, as far as possible, within a period of sixty days from the date of receipt of the said plan shall submit their suggestions, if any, to the Government.(3)The Metropolitan Planning Committee shall as far as possible within sixty days from the time limit prescribed for receiving objections . and suggestions under sub-section (2) shall consider all the objections and suggestions received and give effect to such modifications as may be considered necessary and the Perspective Plan for the Metropolitan Area as recommended by the Metropolitan Planning Committee shall be submitted to the Government for sanction:Provided that the Metropolitan Planning Committee may appoint temporarily a special committee consisting of not more than five of its members and the district level officer of the Department of Town and Country Planning of the Government for processing the objections and suggestions and to submit its report to the Metropolitan Planning Committee.(4)The Government may, in consultation with the Board, within sixty days from the date of receipt of the Perspective Plan for the Metropolitan Area forwarded to it under sub-section (3) and after ensuring that the Perspective Plan for the Metropolitan Area is within the framework of the Perspective Plan for the State and any other Plans under this Act, priorities and objectives set by the Government and the Government of India, sanction the same with or without modifications:Provided that if the Perspective Plan for the Metropolitan Area is returned for incorporating modifications, if any, suggested by the Government, the modified plan shall be resubmitted within sixty days and the Government may sanction the plan as if the Plan is submitted for sanction afresh.(5)As soon as may be, after the Perspective Plan for the Metropolitan Area has been sanctioned by the Government, the Metropolitan Planning Committee shall forward a copy thereof each to the District Planning Committee concerned and the Local Self Government Institutions in the Metropolitan area, and also publish the fact of sanction of the Perspective Plan for the Metropolitan Area by the Government, in the Official Gazette and in at least one newspaper having wide circulation in the Metropolitan area, for information of the public and also specifying the place or places where a copy of the Plan may be available for reference or for sale.(6)The Government shall have the power to extend the time limit prescribed in sub-sections (2) (other than the time limit prescribed for preparation of the Plan). (3) and (4) above up to a period not exceeding six months.
