Section 167(7) in The Bihar Panchayat Raj Act, 2006
(7)Every District Planning Committee shall in preparing the draft development plan-(a)have regard to,(i)the matters of common interest between the Zila Parishad, Panchayat Samitis, Gram Panchayats, Nagar Panchayats, Municipal Councils and the Municipal Corporations in the district including local plannihg, sharing of water and other physical and natural resource, the integrated development of infrastructure and environmental conservation.(ii)the extent and type of available resources whether financial or otherwise.(b)consult such institutions and organizations as the Government may by order specify.
