(1)The Government shall constitute in every district, a District Planning Committee at the district level to consolidate the plans prepared by the panchayats and the municipalities in a district and to prepare a draft development plan for the district as a whole in which number of members from ULBs shall be notified by the State Government for the purpose.(2)The Committee shall consolidate the plans prepared by the panchayats and the municipalities in the district and prepare a draft development plan for the district as a whole and perform such other functions relating to district planning, as may be assigned to it by the State Government, from time to time, by notification in the official Gazette.(3)The Committee shall, in preparing the draft development plan,-(a)have regard to-(i)matters of common interest between the panchayats and the municipalities including spatial planning, sharing of water and other physical and natural resources, the integrated development of the infrastructure and environmental conservation; and(ii)the extent and type of available resources, whether financial or otherwise;(b)consult such institutions and organizations as the State Government may, by order specify.
