(4)Every District Planning Committee shall , in preparing the draft development plan,-(a)have regard to-(i)matters of common interest between the Panchayats and the Municipalities including the special planning, sharing of water and other physical and natural resource, the integrated development of infrastructural and environmental conservation;(ii)the extent and type of variable resources whether financial or otherwise ;(b)consult such institutions and organisation as the Governor may, by order, specify.
