Section 4 in Kerala Town and Country Planning Act, 2016
4. Powers and functions of the Board.
- The Board shall,-(a)advise the Government on matters relating to policy formulation for spatial planning, development and use of rural and urban land in the State;(b)guide and advise the District Planning Committees and the Metropolitan Planning Committees if any, on matters relating to spatial planning and development of their respective areas;(c)co-ordinate, monitor and evaluate the spatial planning and development activities under various Government Departments, quasi-Government agencies and Local Self Government Institutions, in the context of the Perspective Plan for the State and other Plans under this Act;(d)prepare or get prepared the Perspective Plan for the State , under this Act;(e)prepare or get prepared plans for any area within the State falling in more than one district;(f)evaluate and review the operations made by various Local Self Government Institutions, in the context of implementation of the Plans prepared under this Act, based on the consolidated reports forwarded by the District Planning Committees, the Metropolitan Planning Committees and the Development Authorities and submit reports thereon to the Government; '(g)advise the Government on,-(i)resolving issues, if any, pertaining to inter-district spatial planning and infrastructure development;(ii)identification of probable location of major investment inputs which are likely to have substantial impact on the development scenario of the State; and(h)perform such other functions as may be prescribed.
