62B. Functions of the District Planning Committee.
(1)Every District Planning Committee shall in preparing the draft development plan,(a)have regard to -(i)matters of common interest between the Panchayats and the Municipalities including special planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;(ii)the extent and type of available resources whether financial or otherwise;(b)consult such institutions and organizations as the Government may, by order specify.(2)The Chairperson of every District Planning Committee shall forward the development plan, as recommended by such Committee, to the State Government.(3)Without prejudice to the generality of the foregoing provisions, a District Planning Committee shall have such other functions as the State Government may, by notification from time to time, assign.Chapter-VII Conduct of Business
