Section 5 in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
5. Powers and functions of the committee.
(1)The Committee shall, formulate the development goals, objectives, policies and priorities in matters relating to planning, development and use of rural and urban land in the district having due regard to social justice.(2)In particular and without prejudice to the generality of the foregoing provisions the district planning committee shall consolidate the plans prepared by the Pachayats and Municipalities and shall prepare an integrated draft development plan for the district as a whole and with the assistance of the Urban and Regional Planning (Town Planner) Member shall(a)prepare a district development plan within two years from the date of constitution of the District Planning Committee for the district taking into account the State perspective plan, if any, and various plans of urban and rural areas and shall indicate long term, policies, strategies and priorities for spatio-economic development pertaining to:(i)rural development including physical and natural resource utilization, poverty alleviation, employment generation in both the formal and informal sectors and integrated economic and social infrastructure development;(ii)conservation of environment, forests, ecologically sensitive areas and heritage zones ;(iii)development of trade, commerce and industries ;(iv)District level transportation system,(v)integrated, infrastructure development covering water, energy, sanitation, education, health, recreation, communication and other utilities, facilities and service ;(vi)housing and shelter development;(vii)population assignment and settlement pattern including rural service centers and small, medium and large urban centers with their functional specialization ; .(viii)generalized land use pattern ;(ix)development of special areas, if any, such as economically backward areas;(x)mobilize the extent and type of available resources whether Financial or otherwise;(xi)phasing of district perspective plan in periods of five years preferably co-terminus with the State Five Year Plan ; and(xii)any other particulars and details as may be considered necessary by the District Planning Committee or as may be directed by the Government.(b)formulate annual plan of the District Development plan having regard to:(i)finding of the review of fiscal and physical performance of the previous year;(ii)annual plan proposal of the rural panchayat and the urban area; and(iii)sector-wise programmes and projects for rural and urban areas including fiscal requirement and physical targets to be achieved during the year.(c)consult such institutions and organizations as Chamber of Commerce and Industry; non-Government Organization including professional bodies as Institute of Town Planner of India in formulation of district level Plans as Government may, by order, specify in that behalf;(d)resolve conflicts on ;(i)issues regarding development of peripheral areas of urban centers;(ii)sharing of water and other physical and natural resources among various rural and urban areas ;(iii)sites for disposal of sewage and solid waste ; and(iv)overlapping functions;(e)monitor the physical achievements of the investments made by the various Planning and Development agencies and Panchayat within the district on annual basis and submission of report thereon to the State urban and country Planning Board and Government;(f)advise the municipal bodies and panchayat on upgradation of their status and alteration of boundaries ;(g)formulate policies and identify projects for integrated development of district level infrastructure and facilitate their implementation through an agency in public or private sector including non-Governmental and community based organization etc;(h)serve as a nodal agency for disbursement of such funds, as may be determined by the Government, to the panchayat, and Planning and Development Authorities in the district;(i)formulate various guidelines, manuals, norms and standards for promotion of planning and development; and(j)perform any other incidental, supplemental or consequential function or as prescribed or as may be directed by the Government or as may be necessary and required for the purposes of carrying out its functions under this Act.(3)The Chairperson of every Committee shall forward the development plan to the Government and the State Urban and Country Planning Board with the recommendation of the Committee.(4)The Committee shall, for the purpose of discharging its functions entrusted under this section, shall have the powers to call for any information from any Panchayat or Municipality in the district and shall also have the power to enter into such Panchayats and Municipalities and inspect the functioning thereof.(5)The Committee shall have the power to review implementation by the Municipalities and to make such recommendation as deemed appropriate.
