Section 10 in The Gujarat Metropolitan Planning Committees Act, 2008
10. Functions of Metropolitan Planning Committee.
(1)Every Metropolitan Planning Committee shall prepare a draft development plan for the Metropolitan area as a whole.(2)The Committee shall, in preparing the draft development plan under sub-section (1), -(a)have regard to -(i)the plans prepared by the Municipalities and the Panchayats in the Metropolitan area,(ii)matters of common interest between the Municipalities and the Panchayats, including co-coordinated spatial planning of the area, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;(iii)the overall objectives and priorities set by Government of India and the State Government;(iv)the extent and nature of investments likely to be made in Metropolitan area by agencies of the Government of India and of the State Government and other available resources whether financial or otherwise;(b)consult such institutions and organizations as the State Government may, by order, specify.(3)The Chairperson of a Metropolitan Planning Committee shall forward the draft development plan, as recommended by such Committee, to the State Government in the manner as may be prescribed.(4)The Chairperson of a Committee shall have powers to invite any expert of any field if necessary as a special invitee.
