Section 3 in The M.P. Zila Yojana Samiti Adhiniyam, 1995
3. District Planning Committee.
- [(1) There shall be constituted for a revenue district or a group of revenue districts and parts thereof having a common Zila Panchayat, a District Planning Committee to consolidate the plans prepared by the Panchayats and Municipalities in the district and to prepare a draft development plan for the district as a whole.] [Substituted by M.P Act No. 3 of 2004.](2)Every Committee shall, preparing the draft development plan :-(a)have regard to :-(i)Matters of common interest between the Panchayats and Municipalities including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;(ii)the extent and type of available resources whether financial or otherwise;(b)Consult such institutions and organisations as the Slate Government may, by order, specify.(3)[ Where the term of the existing members of the Municipality/Zila Panchayat has expired and the elected members cease to be members of the committee then the committee with remaining members shall continue to discharge the functions till new elections are held.] [Inserted by M.P. Act No. 3 of 2000.]
