Section 421 in Jammu and Kashmir Municipal Corporation Act, 2000
421. District Planning and Development Board.
(1)The Corporation shall prepare every a development plan for its area and submit it to the District Planning and Development Board.(2)The District Planning and Development Board, shall consolidate the Development plans prepared and submitted to it by the Corporation, under sub-section (1) and prepare a draft development plan for the district as a whole.(3)The persons to represent the municipalities in the District Planning and Development Board, under relevant section 45 of the Jammu and Kashmir Panchayati Raj Act, 1989 shall be chosen by the elected members of the municipalities in the District in the prescribed manner from amongst themselves.(4)Every District Planning and Development Board shall in preparing the draft development plan-(a)have regard to :-(i)matters of common interest between the municipalities and Panchayats 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 source whether financial or otherwise.(b)consult such institution and organizations as the State Government may specifies.(5)The Chairperson of every District Planning and Development Board shall forward the development plan, as recommended by such Committee, to the Government.
