Section 17 in The Gurugram Metropolitan Development Authority Act, 2017
17. Infrastructure development plan.
(1)The Chief Executive Officer shall, within a period of four months from the commencement of this Act and at such intervals thereafter, as may be prescribed, after such consultations as may be specified by regulations, prepare an infrastructure development plan for the notified area:Provided that such infrastructure development plan shall be in conformity with the final plans published under sub-section (7) of section 5 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963).(2)The infrastructure development plan shall -(a)describe and detail the infrastructure development work and urban amenities, including but not limited to roads, water supply, sewage disposal, storm water drainage, electricity, solid waste management, public transportation, parking and other urban amenities, required for the maintenance of a reasonable standard of livability in the notified area or part thereof:Provided that nothing in this clause shall apply to any internal development work under the control and management of the local authority or internal development work undertaken or intended to be undertaken, by any owner who has been granted a licence under sub-section (3) of section 3 of the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975):Provided further that the parameters for measuring the reasonable standard of livability of residents shall be such, as may be determined by the Authority;(b)specify the right of way requirements for infrastructure development work under, over, along, across or upon any road or public street or any property vested in or under the control or management of the Authority, including but not limited to electricity, telecommunications, piped natural gas, provided by entities under a licence issued by or under any State law:Provided that the right of way requirements shall make provision for prevention of frequent damage to road and related infrastructure standing thereon.(3)The Chief Executive Officer shall cause the infrastructure development plan to be published on the website of the Authority for the purpose of inviting objections or suggestions thereon.(4)Any person, including a member of the Residents Advisory Council nominated under clause (g) of sub-section (2) of section11, may within a period of thirty days from the date of publication of the plan under sub-section (3), send his objections or suggestions in writing, if any, in respect of such plan to the Chief Executive Officer and he shall submit, within a period of sixty days from the aforesaid date, the infrastructure development plan alongwith his recommendations to the Authority.(5)After considering the objections and suggestions, if any, and the recommendations of the Chief Executive Officer thereon, the Authority shall, subject to such modifications as it deems fit, prepare final infrastructure development plan and publish the same on the website of the Authority.
