241. [ District Planning Committee. [Substituted by Tamil Nadu Panchayat (Second Amendment) Act, 1997 (Tamil Nadu Act 37 of 1997).]
(1)The Government shall constitute in every district, a District Planning Committee (hereinafter in this section referred to as the Committee) to consolidate the plans prepared by the District Panchayats, Panchayat Union Councils, Village Panchayats, [Town Panchayats,] Municipal Councils and Municipal Corporations in the district and to prepare a draft development plan for the district as a whole.(2)[ (a) The Committee shall consist of, -(i)the Chairman of the District Panchayat;(ii)the Mayor of the City Municipal Corporation in the district;(iii)the Collector of the district;(iv)such number of persons, not less than four-fifth of the total number of members of the Committee [as may be specified by the Government], elected in the prescribed manner from amongst the members of the District Panchayats, Town Panchayats and Councillors of the Municipal Corporations and the Municipal Councils in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district.](b)The following persons shall be permanent special invitee of the Committee: -(i)members of the House of the People who represent the whole or part of the district;(ii)members of the Council of States who are registered as electors in the district;(iii)members of the Tamil Nadu State Legislative Assembly whose constituencies lie within the district;(iv)all the Chairmen of the Panchayat Union Councils in the district;(v)all the Chairmen of the Municipal Councils in the district;(vi)all the Chairmen of the Town Panchayats in the district.(c)The permanent special invitees referred to in clause (b) shall be entitled to take part in the proceedings in the meetings of the Committee.(3)The [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] of the District Panchayat shall be the Secretary to Committee.(4)[ The Chairman of the District Panchayat shall be the Chairperson of Committee and the Collector of the District shall be the Vice-Chairman of Committee.] [Substituted by Tamil Nadu Panchayats (Fifth Amendment) Act, 2000 (Tamil Nadu Act 24 of 2000).](5)The Committee shall meet at such place, at such interval and at such time and observe such rules of procedure in regard to transaction of business at its meetings (including the quorum at its meetings) [as may be prescribed] [See Rules issued in G.O. Ms. No. 100, Rural Development (C4), dated 8th June, 1999 and published in Part III, section 1 (a), of the Tamil Nadu Government Gazette Extraordinary, dated 7th July, 1999.].(6)The Committee shall consolidate the plans prepared by the District Panchayats, Panchayat Union Councils, Village Panchayats, Town Panchayats, Municipal Councils and the Municipal Corporations in the district and prepare a draft development plan for the district as a whole.(7)Every Committee shall, in preparing the draft development plan,-(a)have regard to, -(i)the matters of common interest between the District Panchayats, Panchayat Union Councils, Village Panchayats, Town Panchayats, Municipal Councils and Municipal Corporations in the district including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;(ii)the extent and type of available resources whether financial or otherwise;(b)consult such institutions and organisations as the Governor may, by order, specify.(8)The Chairperson of the Committee shall forward the development plan to the Government alongwith the recommendations of the Committee regarding the sources available and the resources required for the implementation of the plans proposed.(9)The Committee shall allocate funds to various schemes to the Panchayats and Panchayat Unions and shall monitor the implementations of the schemes.Explanation. - For the purposes of this section, "Town Panchayat" and "Municipal Council", shall mean the Town Panchayat and the Municipal Council constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), and "Municipal Corporation" means the Corporations constituted under the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), or the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), or the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994) or the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994) or any other Municipal Corporation that may be constituted under any law for the time being in force, as the case may be.] [Substituted by Tamil Nadu Panchayats (Sixth Amendment) Act, 2000 (Tamil Nadu Act 30 of 2000).]
