Section 19 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
19. Plan for sustainable management of urban environment.
(1)The Chief Executive Officer shall, in consultation with the Chief Conservator of Forests, the Deputy Commissioners of the districts falling in the Metropolitan Region, the Commissioner of the Municipal Corporation, Chief Engineer Urban Environmental Engineering Department concerned and such other persons as the Chief Executive Officer deems fit, prepare, from time to time, a plan for sustainable management of the urban environment of the Metropolitan Region.(2)The plan for sustainable management of the urban environment shall include-(i)provision for urban forestry, tree plantation and horticulture, so as to endeavor to achieve such international standards for green spaces, as the Authority may determine ; and(ii)measures for solid waste management and water conservation, as may be necessary and desirable.(3)The Chief Executive Officer shall cause the plan for sustainable management of the urban environment to be published for the purpose of inviting objections or suggestions thereon.(4)Any person may within a period of twenty-one days from the date of publication of the plan under sub-section (3) send to the Chief Executive Officer, his objections and suggestions, if any, in respect of such plan and the Chief Executive Officer shall submit, within a period of sixty days from the aforesaid date, the plan for sustainable management of the urban environment along with his recommendations to the Authority.(5)After considering the objections and suggestions, if any, and the recommendations of the Chief Executive Officer thereon, the Authority shall, subject to such modifications, as it deems fit, decide as to the final plan for sustainable management of the urban environment and the Chief Executive Officer shall cause the plan so approved to be published as soon as may be practicable.(6)The plan for sustainable management of the urban environment may, from time to time as may be required, be modified after following the process described in sub-sections (3) to (5), in so far as the modification is concerned.(7)On the approval of the plan for sustainable environment management, the relevant authorities, as the case may be, shall incorporate such of the measures, as may relate to the erection of buildings, including but not limited to water conservation, recycling of waste water, rain water harvesting, provision of roof-top solar energy, as the case may be, in the building bye-laws applicable in the Metropolitan Region.
