Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021

(1)The functions of the Planning and Development Committee shall be to assist the Parishad in-
(a)the preparation and co-ordinated implementation of the Plan and the Projects;
(b)scrutinizing the projects of the Participating Department or an Implementing Agency to ensure that the same are in conformity with the Plan;
(c)makimg such recommendations to the Parishad as it may think necessary to amend or
modify any Plan;
(d)co-ordinating and Implementing different Project at the District level;
(e)Perform such other functions, in connection with the administration of this Act, as may be entrusted to it by the Parishad.