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State of Madhya Pradesh - Section

Section 7 in The M.P. Zila Yojana Samiti Adhiniyam, 1995

7. functions of Committee.

- The Committee shall perform the following functions :-
(1)Identification of local needs and objectives within the frame work of national and slate level objectives;
(2)Collection, compilation and updation of information relating to natural and human resources of the district to create a sound data base for decentralised planning, preparation of district and block resource profiles;
(3)Listing and mapping of amenities at village, block and district levels;
(4)Determination of policies, programmes and priorities for development of the district, in order to ensure maximum and judicious utilisation and exploitation of available natural and human resources;
(5)Formulation of draft Five-year and Annual Development plans of the district in their Socio-economic, temporal and spatial dimensions, consolidating the plans prepared by the Panchayats and Urban bodies and submission thereof to the State Government for incorporation in the Slate Plan;
(6)Preparation of an employment plan for the district;
(7)Estimation of financial resources for financing the district plan;
(8)Allocation of sectorial and sub-sectorial outlays within the overall framework of the district development plan;
(9)Monitoring, evaluation and review of progress under the schemes and programmes being implemented in the district under the decentralised planning framework including central sector and centrally-sponsored schemes, anil the Local Area Development Schemes of Parliamentary Constituencies and Assembly Constituencies.
(10)Submission of regular progress reports to the State Government in respect of schemes included in the District Plans;
(11)Identifying schemes and programmes which require institutional finance, devising appropriate linkages with the district plans and ensuring requisite flow of such investment;
(12)Ensuring participation of voluntary organisations in the overall development process;
(13)Making suggestions to the State Government with regard to the State Sector Schemes having significant bearing on the process of development of the district;
(14)Any other functions which may be entrusted by the State Government.