Section 417 in Haryana Municipal Corporation Act, 1994
417. Committee for Metropolitan planning.
(1)There shall be constituted for the metropolitan area, a metropolitan planning committee, to prepare a draft development plan for the area as a whole.(2)The Government, through rules to be framed in this regard make provision with respect to -(a)the composition of the Metropolitan Planning Committee;(b)the manner in which the seats in the Committee shall be filled:Provided that not less than two-thirds of the members of the Committee shall be elected by and from amongst the elected members of the Corporation and municipalities and Chairpersons of the panchayats in the Metropolitan area in proportion to the ratio between the population of the Corporation, the municipalities and the panchayats in the area;(c)the representation in such Committees of the members of the Government of India and of the Government and of such organisations and institutions as may be deemed necessary for carrying out the functions assigned to such committees;(d)the functions relating to planning and coordination for the metropolitan area which may be assigned to the Committees;(e)the manner in which the Chairpersons of the Committees shall be chosen;(3)The Metropolitan Planning Committee shall, in preparing the draft development plan,-(a)have regard to -(i)the plans prepared by the Corporation, municipalities and the Panchayats in the Metropolitan area;(ii)matters of common interest between the Corporation, municipalities and the panchayats, including coordinated special 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 the Government of India and the Government ;(iv)the extent and nature of investments likely to be made in the Metropolitan area by agencies of the Government of India and of the Government and other available resources whether financial or otherwise;(b)consult such institutions and organisations as the Government may prescribe.
