Section 23 in The Gurugram Metropolitan Development Authority Act, 2017
23. Plan for sustainable environment management.
(1)The Chief Executive Officer shall, in consultation with the Chief Conservator of Forests, the Deputy Commissioner of Gurugram, the Commissioner of the Municipal Corporation, Gurugram and such other persons, as the Chief Executive Officer deems fit, prepare, from time to time, a plan for sustainable management of the urban environment of the notified area.(2)The plan for sustainable management of the urban environment shall include -(i)provision for urban forestry, tree plantation and horticulture so as to endeavour to achieve such international standards for green spaces, as the Authority may determine;(ii)measures for solid waste management and water conservation, as may be necessary and desirable.(3)The Chief Executive Officer shall cause the plan for sustainable management of the urban environment to be published on the website of the Authority for the purpose of inviting objections or suggestions thereon.(4)Any person, including a member of the Residents Advisory Council nominated under clause (g) of sub-section (2) of section 11, within a period of twenty-one days from the date of publication of the plan under sub-section (3) send to the Chief Executive Officer, his objections and suggestions, if any, in respect of such plan and the Chief Executive Officer shall submit, within a period of sixty days from the aforesaid date, the plan for sustainable management of the urban environment alongwith his recommendations to the Authority.(5)After considering the objections and suggestions, if any, and the recommendations of the Chief Executive Officer thereon, the Authority shall, subject to such modifications, as it deems fit, decide as to the final plan for sustainable management of the urban environment and publish the same on the website of the Authority.(6)The plan for sustainable management of the urban environment may, from time to time as may be required, be modified after following the process described in sub-section (3) to (5), in so far as the modification is concerned.(7)On the approval of the plan for sustainable environment management, the Municipal Corporation, Gurugram or the Haryana Urban Development Authority, as the case may be, shall incorporate such of the measures, as it may relate to the erection of buildings, including but not limited to water conservation, recycling of waste water, rain water harvesting, provision of roof-top solar energy, as the case may be, in the building bye-laws of the Municipal Corporation or the Haryana Urban Development Authority, as the case may be, applicable in the notified area.
