Section 42C in The Punjab Municipal Corporation Act, 1976
42C. Constitution of a Metropolitan Planning Committees.
(1)There shall be constituted in every Metropolitan Area, a Metropolitan Planning Committee to prepare a draft development plan of the Metropolitan Area as a whole.(2)The manner in which the seats in such Committee are to be filled, the functions which may be assigned to such Committee and the manner in which the Chairperson of such Committee is to be chosen, shall be as the Government may prescribe, subject, however, to the provisions of Article 243 ZE of the Constitution of India.(3)In preparing the draft development plan of a Metropolitan Area, the Metropolitan Planning Committee shall have regard to,-(i)the plans prepared by the Municipalities, Panchayats and Corporations, as the case may be, falling within the jurisdiction of the Metropolitan Area;(ii)the matters of common interest between the Corporations, Municipalities, Panchayats including co-ordinated spatial planning of the area, sharing of water and other physical and natural resources, the integrated development of infrastructural and environmental conservation;(iii)the overall objectives and priorities set forth by the Government of India and the State Government; and(iv)the extent and nature of investments likely to be made in the Metropolitan Area by agencies of the Government of India and of the State Government and other available resources whether financial or otherwise.(4)While preparing the draft development plan of the Metropolitan area, the Metropolitan Planning Commitee shall consult such institutions and organisations as the Government may, by order, specify.(5)The Chairperson of every Metropolitan Planning Committee shall forward the draft development plan, as recommended by the Commitee to the Government.]
