Section 9 in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
9. Preparation and approval of district development plan.
(1)The District Planning Committee shall prepare a development plan for a period of five year preferably coterminous with the State Five Year Plan, and a report thereon and shall publish the same by a notice in at least one local newspaper indicating the place or places where the district development plan shall be available for inspection by the public inviting objections and suggestions in writing from any person in respect of the said plan within a period of thirty days from the date of publication of the aforesaid notice.(2)The District Planning Committee shall appoint a Hearing Committee consisting of not more than five of its members including the District Urban and Regional Planning Member who will give hearing to all such persons who have made a request, in writing for being so heard and submit their report to the District Planning Committee.(3)The District Planning Committee shall within thirty days from the date of receipt of the report of the Hearing Committee under sub- section (2) resolve to give effect to such modifications, as may be considered necessary and thereafter the District Development Plan would be submitted to the Government with a copy to the Urban and Country Planning Board.(4)The Government shall, within sixty days of the receipt of the district development plan under sub- section (3), approves the same with or without modifications.(5)As soon as may be, but not later than thirty days after the District Development Plan has been approved by the State Government, the District Planning Committee shall publish a notification in Official Gazette and at least in two local newspapers, one of which must be in English, of the approval of District Development Plan. The notice shall also state the name of the place or places where a copy of the District Development Plan may be inspected at all reasonable hours and also those copies thereof or extracts therefrom certified to be correct shall be available for sale to the public at reasonable price.(6)The District Development Plan shall come into operation from the date of publication of the notification in the Official Gazette published in terms of sub- section (5).(7)Simultaneously with the publication of notification in the Official Gazette under sub- section (5) the District Planning Committee shall forward a copy thereof to each of the concerned authority, Planning and Development authorities, municipality, panchayat at the District level and also publish the salient features of such approved plan in atleast two newspapers circulating in the district of which one must be in English language for information of the public specifying the place or places where a full copy of such plan may be inspectedProvided that in case the District Development Plan has been approved by the State Government with modifications, the District Planning Committee shall incorporate the necessary modifications before forwarding it to above bodies and publication in the Official Gazette or newspapers.(8)On receipt of the copy of the approved district development plan each concerned Planning and Development Authority and panchayat at the district level shall take steps to obtain such sums of money as allocated to it under Centre or State sector and proceed to execute the concerned projects through the process of formulation of annual plan and schemes/ projects within the respective approved development plan.
