Section 9 in The U.P. District Planning Committee Act, 1999
9. Functions of the Committee. -
The Committee shall perform the following functions, namely :-(a)to identify local needs and objectives within the framework of national and State plan objectives;(b)to collect, compile and up dated information relating to natural and human resources of the district to create a sound data base for decentralised planning and preparation of district and block resources profiles;(c)to list and map amenities at village, block and district levels;(d)to determine policies, programmes and priorities for development of the district, in order to ensure maximum and judicious utilisation and exploitation of available natural and human resources;(e)to modify or amend and consolidate the draft Five Year or Annual Development Plan prepared for the rural and urban areas; keeping in view the overall plan objectives and strategies;(f)to submit development plan to the State Government in such manner as may be prescribed;(g)to prepare employment plan for the district;(h)to prepare estimate of financial resources for financing the district plan;(i)to allocate Section oral and sub- Section oral outlays within the overall framework of the district development plan;(j)to monitor, evaluate and review progress under the schemes and programmes being implemented in the district under the decentralised planning framework including central Section or and centrally-sponsored schemes, and the Local Area Development Schemes of Parliamentary Constituencies and Assembly Constituencies;(k)to submit regular progress reports to the State Government in respect of schemes included in the district plans;(l)to identify schemes and programmes which require institutional finance, device appropriate forward and backward linkages with the plans and ensure requisite flow of such investment;(m)to ensure participation of voluntary organisations in the overall development process;(n)to make suggestions and recommendations to the State Government with regard to the State Section or schemes having significant bearing on the process of development of the district to finalise site selection for different works and schemes;(o)any other functions which may be entrusted by the State Government.
