Section 42 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
42. Preparation of District Plan.
(1)Whenever a development plan for the district is required to be prepared under Section 63, the Adhyaksha shall after laying down a time-schedule for the completion of the various stages thereof forthwith inform the [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] of the district about the same and require each [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to submit its final plan by a specified date.(2)The time-schedule determined by the Adhyaksha under sub-rule (1) shall have due regard to the time-schedule, if any which may have been fixed by the State Government, for the purpose.(3)Immediately upon the expiry of the date fixed for submission of their plans by the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] is, the Adhyaksha shall for the purpose of getting the required plan for the district prepared, call a meeting of the Katya Samiti. Such meeting may, if necessary, consist of more than one sitting held on consecutive dates or with such intervals as the Adhyaksha may in this behalf decide.(4)It shall be the duty of the Mukhya Adhikari to lay before the meeting of the Karya Samiti all the development plans relating to the Khands received from the respective [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] together with all relevant statistics and other information needed for formulating the required plan for the district. He shall also bring to its notice any defects in the plan received from any [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.].(5)The Karya Samiti shall after taking into account the plans for Khands prepared by the respective [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and such additional resources as may not have been taken into account in the plans prepared by the [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] and after including in it further requirements or items of works appropriate for inclusion in the district plan, prepare a plan for the district.(6)The plan for the district shall be prepared in such form as may from time to time be specified by order by the Government.(7)The vote of the Karya Samiti shall be taken on each chapter of the Plan separately. When all the chapters included therein have been so voted it shall be deemed that the Plan as a whole has been passed by the Kaiya Samiti.
