Section 5 in The Punjab District Planning Committees Act, 2005
5. Functions of the Committee.
(1)Subject to the provisions of this Act, the Committee shall exercise the powers and perform the functions as mentioned below:-(a)to prepare the draft district development plan keeping in view the matters of common interest between the urban and rural population including spatial planning sharing of water and other physical and natural resources, the integrated development of infrastructure and environment conservation, the plans prepared at the grassroot level by the concerned Panchayat and the extent and type of available resources whether financial or otherwise;(b)to prepare priority-wise list of schemes and programmes taking into account the resources available with the Committee and the resources provided by the State Government;(c)to take appropriate measures for proper implementation of the development schemes, programmes and projects;(d)to monitor the progress of projects;(e)to encourage the Panchayats and the Municipalities to take up and expedite the implementation of development projects;(f)to make efforts to generate additional resources for developmental works with the cooperation of people, non-Government Organizations and Non-Resident Indians and other agencies; and(g)to perform such other additional functions relating to district planning and coordination and monitoring of the activities of different departments of the State Government, as may be assigned to the Committee by the State Government.(2)While preparing the draft development plan, the Committee may consult such institutions and organisations, as may be specified by the State Government from time to time.(3)The Chairperson shall forward the district development plans prepared by the Committee under clause (a) of sub-section (1) of the State Government.
