381. Preparation of development plans by municipalities.
(1)Every Ward Committee shall prepare every year in such form, as may be prescribed, a development plan for the Ward along with an estimate of the expenditure therefor, for the next year and after finalizing it in a meeting held three months before a financial year, submit the same to the municipality concerned.Provided that in case of Municipal Corporation, the Ward Committee after preparation of development plan shall submit the same to the Zonal Committee and the Zonal Committee after consolidating the development plans in the wards in its jurisdiction shall submit the same to the municipality concerned.(2)Every municipality shall prepare every year in such form as may be prescribed, a development plan for the municipal area for the next year having regard to the development plans submitted to it by the Ward Committees in the municipality, and submit the same before such date, as may be prescribed, to the District Planning Committee or the Metropolitan Planning Committee, as the case may be.Explanation. - For the purpose of this section 'development plan' means a development plan for economic development, social justice and improvement of living conditions in relation to matters enumerated in the Twelfth Schedule to the Constitution of India including the matters to which the administrative power vests in the municipality under the provisions of this Act or any other law.(3)Each municipality shall prepare perspective five-year plan for its development and furnish the same to the District Planning Committee or the Metropolitan Planning Committee, as the case may be.(4)While preparing the annual plan referred in sub-section (2), the municipality shall prioritise the projects on the basis of schemes beneficial to the municipality as a whole, those beneficial to a number of wards or for individual ward in that order.(5)The municipality shall also have power to prepare and implement detailed Town Planning Schemes subject to the master plan prepared by the Development Authorities.
