Section 68 in Uttarakhand Panchayati Raj Act, 2016
68. Preparation of plans by Kshettra Panchayat.
(1)Every Kshettra Panchayat shall prepare a development plan every year for their own Khand including the development plan of Gram Panchayats of Khand of Kshettra Panchayat.(2)The plan referred to in sub-section (1) shall be prepared by the Planning and Development Committee with the help of the Secretary/Khand Vikas Adhikari, in the manner prescribed and submit it to the Kshettra Panchayat.(3)The Secretary/Block Development Officer shall submit the plan as approved by the Kshettra Panchayat to the Zila Panchayat before such date as may be, prescribed.(4)The State Government shall constitute a District Planning Committee for collection of plans prepared by the Panchayats and Nagar palikas at the district level.
