Section 5(2) in Puducherry Town and Country Planning Act, 1969
(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.
