Section 11 in Kerala Town and Country Planning Act, 2016
11. Functions of the Chief Town Planner.
- The duties and functions of the Chief Town Planner shall include the following, namely:-(a)advise and render technical assistance to the Government pertaining to spatial development in urban and rural areas in the State and implementation of relevant State and Central Programmes pertaining to the same;(b)advise and render technical assistance to the Commission in exercising the functions assigned to the Commission as specified in section 4;(c)advise and render technical advice, guidance and support to the District Planning Committees, the Metropolitan Planning Committees, the Development Authorities, the Joint Planning Committees, the Municipal Corporations, the Municipal Councils, the Town Panchayats and the Village Panchayats in exercising the functions assigned to them under this Act;(d)advise and render technical assistance to Government in scrutinizing various Plans, prepared under this Act;(e)prepare or get prepared Master Plans and Detailed Town Planning Schemes, in the event of default by a Joint Planning Committee, Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat, as the case may be, and if so directed by the Government:Provided that the Joint Planning Committee, Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned shall publish the plan so prepared and get the same approved as per the procedure provided for in this Act, and the expenses in connection with preparation of such plans shall be met by them;(f)provide or organise necessary research inputs and other studies for formulation of policies, strategies, norms, standards, laws, rules, regulations and guidelines pertaining to spatial planning and development in urban and rural areas in the State, either through in-house facility and/or through outsourcing;(g)provide and promote man-power training facilities relating to spatial planning;(h)perform functions as the Ex-officio Member Secretary of the Kerala Urban Art Commission as provided under Chapter XII of the Act; and(i)perform any other function pertaining to spatial planning, as may appear to him to be necessary, and as may be directed by the Government, from time to time.
