Section 156(1) in Rajasthan Municipalities Act, 2009
(1)Every Municipality shall prepare a City Development Plan for such periodicity, and containing such Chapters, material and schemes, as may be prescribed by the rules framed by the Government in this behalf. The City Development Plan shall be prepared in consultation with the District Collector and other district level officials of the following departments of the Government, namely:(i)Public Works Department;(ii)Public Health Engineering Department;(iii)Irrigation Department;(iv)Medical and Health Department;(v)Education Department;(vi)Local Self Government Department;(vii)Planning Department;(viii)Urban Improvement Trust/City Development Authority, if any; and(ix)any other department or Agency which the Municipality may consider necessary to consult.
