Section 27B in Chennai City Municipal Corporation Act, 1919
27B. [ Metropolitan Planning Committee. [Inserted by Tamil Nadu Act 26 of 1994.]
(1)There shall be constituted a Metropolitan Planning Committee to prepare a draft development plan for the Metropolitan area as a whole.(2)The State Government may, by rules, provide for-(a)the composition of the Metropolitan Planning Committee;(b)the manner in which the seats in such Committee shall he filled;(c)the representation in such Committees 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 such Committee;(d)the functions relating to planning and co-ordination for the Metropolitan area which may be assigned to such Committee;(e)the manner in which the Chairperson of such Committee shall be chosen.(3)The Metropolitan Planning Committee shall, in preparing the draft development plan -(a)have regard to-(i)the plans prepared by the City Municipal Corporation of [Chennai] for the city of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1994.] as a whole;(ii)the spatial plan prepared by the [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1994.] Metropolitan Development Authority constituted under the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), for the city of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1994.];(iii)matters of common interest pertaining to the city of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1994.] including co-ordinated spatial planning of the area, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;(iv)the overall objectives and priorities set by the Government of India and the State Government;(v)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 organizations as the Governor may, by order specify.(4)The Chairperson of the Metropolitan Planning Committee, shall forward the development plan, as recommended by the Committee, to the State Government;]Provisions Common to the Council and the Committees
