Section 16 in Kerala Town and Country Planning Act, 2016
16. Execution Plan for the district and matters that may be dealt within the Execution Plan.
- The District Planning Committee shall prepare Execution Plan for the district for a period of five years taking into account the Perspective Plan prepared under sub-section (1) of section 15 and any other Plans under this Act, development goals, objectives and priorities identified for the five year plan period, sectoral requirements and their spatial implications, which shall be the implementation plan and shall inter alia deal with all or some of the following matters, namely:-(a)such matters contained in clauses (a) to (k) of section 15 as may be considered, necessary;(b)development issues;(c)strategies for the integrated development;(d)sectoral development policies, strategies and proposals of sectors like agriculture, fisheries, animal husbandry, forest, industries, transportation, infrastructure, water, health, education, energy, tourism, etc.;(e)identification of projects and programmes;(f)phasing of district development plan into five annual plans by sectoral programmes, projects and schemes indicating physical targets and fiscal requirements;(g)financial resource planning; and(h)any other particulars and details as may be considered necessary by the District Planning Committee or as may be directed by the Government.
