Section 10 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
10. Procedure for preparation of plan and submission of the same.
(1)Before preparing any master plan under section 8 or 9 finally, the Authority shall prepare a draft plan and publish a notice in such form and manner as may be prescribed, inviting objections and suggestions by such date being not less than thirty (30) days from the date of the publication of the notice, as may be specified in the notice.(2)The Authority shall also give reasonable opportunity to every local authority, within whose local limits any land touched by the plan is situated, to make any representation with respect to the plan.(3)After considering all such objections, suggestions and representations as may be received, the Authority shall finally prepare the plan in consultation with Bhagirathi River Basin Development Authority constituted under sub-section (1) of section 3 of the Uttarakhand River Valley (Development and Management) Act, 2005 for the area falling in the Command Area under clause (f) of section 2 of the aforesaid Act and submit it to the State Government for its approval.(4)The State Government may either approve the plan without modification or with such modifications as it may consider necessary or reject the plan with directions to the Authority to prepare a new plan according to such directions.(5)Upon notification of the master plan under section 11, such master plan shall be deemed to be finalized in accordance with this Act and also in accordance with the Uttaranchal River Valley (Development and Management) Act, 2005.
