Section 33(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)The perspective plan prepared under sub-section (1) shall incorporate socio-economic and developmental issues, goals, objectives, potentials, policies, strategies, and priorities pertaining to the following as far as may be relevant-(a)Physical characteristics and natural resources;(b)Demography;(c)Existing and proposed land uses;(d)Economic development in primary, secondary and tertiary sectors as may be applicable;(e)Poverty alleviation and employment generation in formal and informal sectors;(f)Housing and shelter development;(g)Transportation network including intercity and intra city mass transportation system and its interface with location of major activity nodes and land use pattern;(h)Integrated infrastructure development covering -(i)Water harvesting and its utilization;(ii)Energy;(iii)Drainage;(iv)Sanitation;(v)Refuse disposal;(vi)Education;(vii)Health;(viii)Recreation;(ix)Communication; and(x)Other utilities and services such as police protection, fire protection, etc.(i)Protection of environmentally sensitive areas and conservation of heritage;(j)Provision of land stability and slope linked controls;(k)Spatial development indicating direction of growth of settlement and is components such as residential, commercial, and industrial areas, open spaces, roads, etc;(l)Renewal and upgradation of old or dilapidated areas and slums;(m)Fiscal resource mobilization;(n)Implementation mechanism and process;(o)Phasing of the plan in periods of five years preferably co-terminus with the State five year plans; and(p)Any other particulars and details as may be considered necessary by the Authority.
