Section 4 in Tripura Town and Country Planning Act, 1975
4. Functions and powers of the Board.
(1)Subject to the provisions of this Act, and the rules framed thereunder, the functions of the Board shall be to guide, direct and assist the Planning Authorities, to advise the State Government in matters relating to the planning, development and use of rural and urban land in the State of Tripura, and to perform such other functions as the State Government may, from time to time, assign to the Board.(2)In particular and without prejudice to the generality of the foregoing provisions, the Board may, and shall, if required by the State Government-(a)prepare and supervise the Master Plan;(b)give general supervision and guidance for the implementation of the projects;(c)direct the preparation of Development Plans by Local Planning Authorities;(d)undertake, assist and encourage the collection, maintenance and publication of statistics, bulletins and monographs on planning and its methodology;(e)prepare and furnish reports relating to the working of this Act;(f)undertake, assist and advise on the co-ordination in the planning and implementation of physical development programmers;(g)perform any other function which is supplemental, incidental or consequential to any of the functions aforesaid or which may be prescribed.(3)The Board may exercise all such powers as may be necessary or expedient for the purpose of carrying out its functions under this Act.
