Section 4 in Arunachal Pradesh Urban and Country Planning Act, 2007
4. Functions and powers of the State Urban and Country Planning Board.
(1)Subject to the provisions of this Act, and the rules framed there under, the functions of the State Urban and Country Planning Board shall be to guide, direct, and assist the Local Planning Authorities to frame policies in matters relating to Planning, Development and use of rural and urban land in the State, and to perform, such other functions as the State Government may, from time to time, assign to the State Urban and Country Planning Board :(2)In particular and without prejudice to the generality of the foregoing provisions, the State Urban and Country Planning Board may, if required by the State Government-(a)direct the Local Planning Authorities/ Sub-Divisional Planning Authorities as the case may be for the preparation of Development Plan;(b)undertake, assist and encourage the collection, maintenance, and publication of statistics, bulletins and monographs on planning and its methodology;(c)prepare and furnish reports relating to the working of this Act;(d)perform any other function which is supplemental, incidental or consequential to any of the functions aforesaid or which may be prescribed.(3)The State Urban and Country Planning Board may exercise all such powers as may be necessary or expedient for the purposes of carrying out its functions under this Act.(4)For carrying out the purposes of this Act, the State Urban and Country Planning Board on behalf of the State Government through the Secretary, shall supervise, guide and direct the Local Planning Authorities/ Sub-Divisional Planning Authorities as and when need arises.
