Section 5 in Puducherry Town and Country Planning Act, 1969
5. Functions and powers of the Board.
(1)Subject to the provisions of this Act and the rules made thereunder, the functions of the Board shall be to guide, direct and assist the Planning Authorities, to advice the Government in matters relating to Town and Country Planning development and use of rural and urban land in the Union territory and to perform such other functions as the Government may, from time to time, assign to it under this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, the Board may, and shall if required by the Government -(a)direct and supervise the preparation of development plans by Planning authorities;(b)undertake, assist and encourage the collection, maintenance and publication of statistics, bulletins and monographs on Town and Country Planning and its methodology;(c)prepare and furnish reports relating to the working of this Act;(d)perform any other functions which are supplemental, incidental or consequential to any of the functions aforesaid or which may be prescribed.(3)The Board may exercise all such powers as may be necessary or expedient for the purpose of carrying out its functions under this Act.
