THE UTTAR PRADESH DISTRICT PLANNING COMMITTEE ACT, 1999
(U. P. Act No. 32 of 1999)
-------------------- ARRANGEMENT OF SECTIONS
SECTIONS
1- Short title and commencement 2- Definitions
3- Constitution of District Planning Committee 4- Composition of District Planning Committee 5- Vacancies etc. not to invalidate proceedings of the Committee 6- Permanent invitees to the Committee
7- Secretary of the Committee
8- Election of members of the Committee
9- Functions of the Committee
10- Scope of the district plan
11- District Plan Ceilling
12- Finalization of the district plan
13- Allocation of money to districts
14- Resolution of Dispute
15- Meetings of the Committee
16- Sub-Committees
17- Power of the State Government to assign functions to the committee 18- Protection of action taken in good faith
19- Power to make rules
20- Committee to regulate its procedure
21- Power to remove difficulties
22- Overriding effect
23- Repeal and savings
1
mRrj inz s'k ftyk ;kstuk lfefr vf/kfu;e] 1999 ¼mRrj izn's k vf/kfu;e la[;k 32] 1999½
THE UTTAR PRADESH DISTRICT PLANNING
COMMITTEE ACT, 1999
(U.P. Act No. 32 of 1999)
2
THE UTTAR PRADESH DISTRICT PLANNING COMMITTEE
ACT, 19991
(U. P. Act No. 32 of 1999) Amended by U. P. Act No. 48 of 2007 [As passed by Uttar Pradesh Legislature and assented to by the Governor on July 29, 1999 and published in Uttar Pradesh Gazette Extraordinary on July 29, 1999.]
to provide for the constitution of District Planning Committee at the district level for consolidation of plans prepared by the panchayats and the Municipalities in the district and preparation of draft development plan for the district as a whole and for matters connected therewith or incidental thereto. AN
ACT
IT IS HEREBY enacted in the Fiftieth Year of the Republic of India as follows :—
Short title and 1. (1) This Act may be called the Uttar Pradesh District commencement Planning Committee Act, 1999.
(2) It shall be deemed to have come into force on May 19,
1999.
Definitions 2. In this Act, —
(a) "Assembly rolls" means the electoral rolls of any constituency of the Legislative Assembly prepared under and according to the provisions of the Representation of the People Act, 1950 ;
(b) "Committee" means the District Planning Committee constituted under section 3 ;
(c) "District level officer" means such officer of the district as the State Government may, by notification, specify ;
(d) "Kshettra Panchayat" means a Kshettra Panchayat established under section 5 of the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961 ;
(e) "Minister" means a member of the Council of Ministers of the Government of Uttar Pradesh and includes a Minister of State and a Deputy Minister ;
(f) "Municipality" means a Municipal Corporation, a Municipal Council or a Nagar Panchayat constituted under the Uttar Pradesh Municipalities Act, 1916 or the Uttar Pradesh Municipal Co-operation Act, 1959, as the case may be ;
(g) "Population" means the population as ascertained at the last preceding census of which the relevant figures have been published ;
(h) "rural area" means an area other than urban area ; ——————————————————————————————————————————
3
mRrj çns"k ftyk ;kstuk lfefr vf/kfu;e] 1999 1 [ mRrj izns'k vf/kfu;e la[;k 32] 1999 ] m0 iz0 vf/kfu;e l[a ;k 48] 2007
}kjk la'kksf/kr [ tlS k mÙkj izn's k fo/kku e.My }kjk ikfjr gqvk] ^^Hkkjr dk lfa o/kku** d s vuqPNsn 200 ds v/khu jkT;iky egksn; us fnukad 29 tyq kbZ] 1999 dks vuqefr inz ku dh ,oa mRrj izns"k xtV vlk/kkj.k esa fnukad 29 tqykbZ] 1999 dks izdkf"kr gqvkA ] ftys esa iapk;rksa vkSj uxjikfydkvksa }kjk rS;kj dh x;h ;kstukvksa dk lesdu djus vkSj lEiw.kZ ftys ds fy;s fodkl ;kstuk dk izk:i rS;kj djus ds fy, ftyk Lrj ij] ftyk ;kstuk lfefr dk xBu djus vkSj mlls lEcfU/kr ;k vkuq'kafxd fo'k;ksa dh O;oLFkk djus d s fy;]s vf/kfu;e
Hkkjr x.kra= d s ipklo asa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&& 1- ¼1½ ;g vf/kfu;e mRrj izns'k ftyk ;kstuk lfefr vf/kfu;e] 1999 dgk laf{kIr uke vkSj çkjEHk
tk;xkA
¼2½ ;g 19 ebZ] 1999 l s izòRr le>k tk,xk A
2- bl vf/kfu;e e sa %&& ifjHkk"kk;sa
¼d½ Þfo/kku lHkk dh fuokZpd ukekoyhß dk rkRi;Z jkT; fo/kku lHkk d s fdlh fuokZpu {k=s dh ,ls h fuokZpd ukekoyh ls gS tks ykds izfrfuf/kRo vf/kfu;e] 1950 d s micU/kksa ds vuqlkj vkSj mld s v/khu rS;kj dh xbZ gk s A ¼[k½ Þlfefrß dk rkRi;Z /kkjk 3 ds v/khu xfBr ftyk ;kstuk lfefr l s gS ( ¼x½ Þftyk Lrj ds vf/kdkjhß dk rkRi;Z ftys ds ,sl s vf/kdkjh ls gS ftls jkT; ljdkj vf/klwpuk }kjk fofufnZ'V djs (
¼?k½ Þ{ks= ipa k;rß dk rkRi;Z mRrj inz 's k {ks= iapk;r rFkk ftyk iapk;r vf/kfu;e] 1961 dh /kkjk 5 d s v/khu LFkkfir {ks= iapk;r ls gS ( ¼³½ Þe=a hß dk rkRi; Z mRrj izns'k ljdkj ds eaf=&ifj'kn~ d s lnL; ls
gS vkSj blds vUrxZr jkT; ea=h vkSj mi eU=h Hkh lfEefyr gaS (
¼p½ Þuxj ikfydkß dk rkRi;Z] ;FkkfLFkfr] mRrj izn's k uxjikfydk vf/kfu;e] 1916 ;k mRrj izns'k uxj fuxe vf/kfu;e] 1959 d s v/khu xfBr fdlh uxj fuxe] fdlh uxj ikfydk ifj'kn~ dk fdlh uxj iapk;r l s g S A
¼N½ Þtula[;k** dk rkRi;Z ,ls h vfa re iow ZorhZ tux.kuk eas vf/kfuf'pr dh x;h tul[a ;k l s gS ftlds lqlaxr vkda Ms + idz kf'kr gks x; s gksa ( ¼t½ Þxzkeh.k {ks=ß dk rkRi;Z uxjh; {k=s ls fHkUu fdlh {k=s ls gS (
——————————————————————————————————————————
1- mn~ns"; vkSj dkj.k ds fy;s bl vf/kfu;e ds var esa n[s ksAa
4
[The Uttar Pradesh District Planning Committee Act, 1999]
(i) "urban area" means the territorial area of a Municipal Corporation, Municipal Council or Nagar Panchayat, as the case may be ;
(j) "Zila Panchayat" means a Zila Panchayat established under section 17 of the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961.
Constitution 3. (1) There shall be constituted in every district a District of District
Planning Planning Committee, to consolidate the plans prepared by the Committee Panchayats and Municipalities in the district and to prepare a draft development plan for the district as a whole.
(2) The Committee shall in preparing the draft development plan,—
(a) have regard to ,—
(i) matters of common interest between the Panchayats and Municipalities including spatial 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 Governor may, by order, specify.
Composition 4. (1) Every Committee shall consist of such number of of District
Planning members as may be prescribed :
Committee Provided that the number of members [shall not be more than forty]1.
(2) Four-fifths of the total number of members of the Committee shall be elected in the prescribed manner by, and from amongst, the elected members of the Zila Panchayat and of the Municipalities in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district.
(3) Where the urban area of the district comprises more than one Municipality, the number of members of the committee from amongst the elected members such Municipalities shall be described amongst such Municipalities in such manner as may be prescribed.
(4) The remaining one-fifth members of the Committee shall be,—
(a) a Minister nominated by the State Government, who shall be the Chairperson of the Committee ;
(b) the Adhyaksha of the Zila Panchayat ;
(c) [ x x x ]2
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5
[mRrj izns"k ftyk ;kstuk lfefr vf/kfu;e] 1999] ¼>½ Þuxjh; {k=s ß dk rkRi;Z] ;FkkfLFkfr] fdlh uxj fuxe] uxj ikfydk ifj'kn~ ;k uxj iapk;r d s ikz nsf'kd {ks= ls gS (
¼´½ Þftyk iapk;rß dk rkRi;Z mRrj izn's k {ks= iapk;r rFkk ftyk
iapk;r vf/kfu;e] 1961 dh /kkjk 17 ds v/khu LFkkfir fdlh ftyk iapk;r
l s gSA
3-¼1½ izR;ds fty s e]sa ,d ftyk ;kstuk lfefr dk] fty s es a iapk;rk sa vkSj ftyk ;ktsuk uxjikfydkvkas }kjk rS;kj dh x;h ;kts ukvka s dk leds u dju s vkSj lEi.w kZ ftys d s fy, lfefr dk xBu fodkl ;kstuk dk izk:i rS;kj djus d s fy;s] xBu fd;k tk;xk A
¼2½ lfefr fodkl ;kstuk ikz :i rS;kj djus e]sa && ¼d½ fuEufyf[kr dk /;ku j[ksxh %&&
¼,d½ iapk;rksa vkSj uxjikfydkvksa d s lkekU; fgr ds fo'k;] ftld s vUrxZr
LFkkfud ;kstuk] ty vkSj vU; HkkSfrd vkSj izkdf̀rd lalk/kuksa esa fgLlk cVkuk]
volajpuk dk ,dhdr̀ fodkl vkSj i;kZoj.k laj{k.k gS (
¼nk½s miyC/k foRrh; ;k vU; lla k/kuka s dh ek=k vkSj idz kj ( ¼[k½ ,slh laLFkkvksa vkSj laxBuksa ls ijke"kZ djsxh ftUgsa jkT;iky] vkns"k }kjk fofufnZ'V djsa A
4-¼1½ izR;sd lfefr ds lnL;ks a dh l[a ;k mruh gksxh ftruh fofgr dh tk; ( ftyk ;ktsuk
lfefr dh lajpuk izfrcU/k ;g gS fd lnL;ks a dh l[a ;k [pkyhl ls vf/kd ugh a gkxs h] 1 A
¼2½ lfefr d s lnL;kas dh dyq la[;k ds pkj cVk ikpa lnL; ftyk ipa k;r vkSj fty s eas uxjikfydkvk as d s fuokZfpr lnL;ksa }kjk vius esa ls ftys esa xzkeh.k {ks=ksa vkSj uxjh; {ks=ksa dh tula[;k ds vuqikr ds vuqlkj fofgr jhfr ls fuokZfpr fd;s
tk;sxa As
¼3½ tgka fty s ds uxjh; {k=s e as ,d ls vf/kd uxjikfydk lekfo'V gk]as ogka ,slh uxjikfydkvksa ds fuokZfpr lnL;ksa esa l s lfefr ds lnL;ksa dh la[;k dk s ,slh uxjikfydkvksa esa ] ,slh jhfr ls] tSlh fofgr dh tk;sa] forfjr fd;k tk;xkA
¼4½ lfefr d s "ks'k ,d cVk ikap lnL; fuEufyf[kr gksxa s %&& ¼d½ jkT; ljdkj }kjk uke&fufnZ'V] ,d eU=h] tks lfefr dk v/;{k
gksxk (
¼[k½ v/;{k] ftyk ipa k;r A ¼x½ [x x x] 2
——————————————————————————————————————————
1- mRrj inz s'k vf/kfu;e la[;k 48] 2007 dh /kkjk 4 ¼1½ }kjk izfrLFkkfirA( दनाकं 10-12-2007 से वृ
) 2- mRrj inz s'k vf/kfu;e la[;k 48] 2007 dh /kkjk 2¼[k½ }kjk fudkyk x;kA( दनाकं 10-12-2007 से वृ
)
6
[The Uttar Pradesh District Planning Committee Act, 1999] (d) District Magistrate-ex-officio ;
(e) such other members as may be nominated by the State
Government subject to the condition that the number of members under this sub-section shall not exceed one-fifth of the total members of the Committee.
(5) A member nominated under clause (e) of section 4 shall hold office during the pleasure of the Governor.
(6) No member of the Committee shall nominate any person as his representative to attend a meeting of the Committee on his behalf.
(7) An elected member of the Committee shall cease to be member thereof if he ceases to be member of the Municipality or Zila Panchayat, as the case may be.
(8) If the office of an elected member of the Committee falls vacant owing to his death, resignation or otherwise, the vacancy shall be filled for the residue of his term in the manner provided under sub- section (2).
Vacancies 5. No act or proceeding of the Committee shall be invalid merely etc. not to
invalidate on the ground of the existence of any vacancy or defect in the proceedings constitution of the Committee.
of the
Committee
Permanent 6. (1) Members of the House of the People and members of the invitees to
the Legislative Assembly of the State representing constituencies which are Committee comprised wholly or partly in the district shall be permanent invitees to the meetings of the Committee.
(2) Members of the Legislative Council of the State representing graduate or teachers or local bodies constituencies which are comprised wholly or partly in the district shall also be permanent invitees to the meetings of the Committee.
(3) Members of the Legislative Council of the State elected by the member of Legislative Assembly of the State or nominated by the Governor shall also be permanent invitees to the meetings of the Committee of a district of their choice.
(4) Members of Council of States representing the State shall also be permanent invitees to the meetings of the Committee of a district of their choice.
(5) No permanent invitee shall nominate a person as his representative to attend a meeting of the committee on his behalf :
Provided that where a permanent invitee, who is not a member of the Council of Ministers of the Government of India or the Government of Uttar Pradesh has been required to attend such meeting in two or more district on the same day, he may nominate a person as his representative to attend the meeting of the committee of a district in which he is not in a position to attend such meeting :
7
[mRrj izns"k ftyk ;kstuk lfefr vf/kfu;e] 1999] ¼?k½ ftyk eftLVVªs &insu ( ¼³½ ,sls vU; lnL; ftUgs]a bl "krZ ds v/;/khu jgrs gq, fd bl mi/kkjk ds v/khu lnL;ksa dh la[;k ( lfefr ds dqy lnL;k as ds ,d cVk ikap Hkkx l s vf/kd u gksxh ( jkT; ljdkj }kjk uke&fufnZ'V fd;k tk;A ¼5½ mi/kkjk ¼4½ ds [k.M ¼M½+ ds v/khu uke&fufnZ'V lnL; jkT;iky d s izlkn i;ZUr in /kkj.k djsxk A
¼6½ lfefr dk dksbZ lnL;] lfefr dk s fdlh cSBd esa mifLFkr gksus ds fy;s viuh vksj ls vius izfrfuf/k d s :i esa fdlh O;fDr dks uke&fufnZ'V ugh a djsxk A ¼7½ ;fn lfefr dk dkbs Z fuokZfpr lnL; ;FkkfLFkr uxjikfydk ;k ftyk iapk;r dk lnL;] ugh jg tkrk gS] rk s og lfefr dk lnL; ugha jgsxk A ¼8½ ;fn lfefr d s fdlh fuokZfpr lnL; dk in mldh eR̀;q] R;kx&i= ;k vU; dkj.k ls fjDr gkrs k gS rks fjfDr dh mi/kkjk ¼2½ ds v/khu micaf/kr jhfr ls mlds
"k's k inkof/k ds fy; s Hkjk tk;xk A
5- lfefr dk dkbs Z dk;Z ;k dk;Zokgh dos y fdlh fjfDr ds fo|eku gksus ;k fjfDr;k a bR;kfn lfefr dh lfefr d s xBu e as =qfV ds vk/kkj ij vfof/kekU; ugh a gkxs h A dk;Zokgh;ksa dk s vfof/kekU; ugh a
djsxa h 6- ¼1½ yksd lHkk d s lnL; vkSj jkT; dh fo/kku lHkk ds lnL; tks ,ls s lfefr ds LFkk;h fuokZpu {ks=ksa dk izfrfuf/kRo djr s gS ( tks iw.kZr% ;k Hkkxr% fty s esa lekfo'V gS] lfefr vkefa =r dh cSBdka s ds fy; s LFkk;h vkefa =r gkasxAs ¼2½ jkT; dh fo/kku ifj'kn~ ds lnL; tks ,sls Lukrd ;k f"k{kd ;k LFkkuh; fudk; ds fuokZpu {ks=ks a dk izfrfuf/kRo djrs gS] tks i.w kZr% ;k Hkkxr% ftys esa lekfo'V
gS] lfefr dh cSBdka s ds fy;s LFkk;h vkefa =r gksaxAs
¼3½ jkT; dh fo/kku lHkk d s lnL;k as }kjk fuokfZ pr ;k jkT;iky }kjk Ukke fufnZ'V jkT; dh fo/kku ifj'kn~ d s lnL; Hkh viu s fodYi ds ftys dh lfefr dh
cSBdksa d s fy;s LFkk;h vkefa =r gkasxAs
¼4½ jkT; lHkk d s lnL; Hkh tk s jkT; dk izfrfuf/kRo dj jgs gSa] vius fodYi ds ftys dh lfefr dh cSBdksa ds fy;s LFkk;h vkefa =r gksaxAs
¼5½ dkbs Z Hkh LFkk;h vkefa =r] lfefr dh fdlh cSBd e as mifLFkr gksu s ds fy;s
viuh vksj ls vius izfrfuf/k d s :i esa fdlh O;fDr dks uke&fufnZ'V ugh djsxk %
izfrcU/k ;g g S fd tgka ,ls s fdlh LFkk;h vkefa =r l]s tks Hkkjr ljdkj ;k mRrj inz "s k ljdkj dh eaf=&ifj'kn~ dk lnL; u gks] nks ;k vf/kd ftyks a esa ,d gh
fnu ,slh cBS d esa mifLFkr gksu s dh vis{kk dh x;h gks] ogka og ml fty s dk]s ftlesa
og ,ls h cSBd esa mifLFkr gkus s dh fLFkfr e as ugha gS] lfefr dh cBS d es a mifLFkr gksus
ds fy;s vius izfrfuf/k ds :i eas fdlh O;fDr dks uke&fufnZ'V dj ldsxk %
8
[The Uttar Pradesh District Planning Committee Act, 1999] Provided further that where a permanent invitee, who is a member of the Council of Minister of the Government of India or the
Government of Uttar Pradesh, has been required to attend such
meeting, he may nominate a person as his representative to attend the
meeting of the committee if he is not in a position to attend such
meeting.
Secretary of 7. (1) The Chief Development Officer of the district shall be the
the
Committee ex-officio secretary of the Committee and shall be responsible for
maintaining records of the Committee, preparing minutes of meetings
of the Committee, and communication of decision and all other
incidental or ancillary matters and shall make available to the
Committee such assistance as may be necessary for the discharge of
its functions.
Explanation :— For the purpose of this sub-section, the
expression "Chief Development Officer" includes Chief Executive
Officer.
(2) The Economic and Statistics Officer of the district shall be
the ex-officio Joint Secretary of the Committee to assist the Committee in such manner as may be directed by the Committee. Election of 8. The State Election Commission shall have superintendence, members of
the direction and control of the preparation of electoral rolls for, and the Committee conduct of, elections of the members of the Committee in such manner as may be prescribed.
Functions of 9. The Committee shall perform the following functions, the
Committee namely:—
(a) to identify local needs and objectives within the frame work of national and state plan objectives ;
(b) to collect, compile and update information relating to natural and human resources of the district to create a sound data base for decentralized 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 utilization 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 over-all 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 ;
9
[mRrj izns"k ftyk ;kstuk lfefr vf/kfu;e] 1999] vxrz j ifz rcU/k ;g gS fd tgk a ,ls s fdlh LFkk;h vkefa =r e]as tk s Hkkjr ljdkj ;k mRrj izns"k ljdkj dh efa =&ifj'kn~ dk lnL; gks] ,slh cSBd esa mifLFkr gksus dh
vis{kk dh x;h gks vkSj og ,slh cSBd esa mifLFkr gksus dh fLFkfr esa u gksa] ogh a og
lfefr dh cSBd es a mifLFkr gksus ds fy;s vius izfrfuf/k ds :i esa fdlh O;fDr dk s
uke&fufnZ'V dj ldsxk A
7- ¼1½ fty s dk eq[; fodkl vf/kdkjh lfefr dk inus lfpo gksxk vkSj og lfefr dk lfpo lfefr ds vfHky[s kk as dk vuqj{k.k dju]s lfefr dh cSBdka s dk dk;Zò̀Rr rS;kj dju s vkjS fofu'p;ka s vkSj vU; vkuq'kfa xd ;k ikz lfa xd fo'k;ksa dh lalpw uk nsus ds fy; s mRrjnk;h
gksxk vkSj lfefr dk s ,ls h lgk;rk miyC/k djk;sxk tks mld s d̀R;ksa ds fuoZgu d s fy;s
vko";d gk s A
Li"Vhdj.k %& bl mi/kkjk d s iz;kstuk sa ds fy, in Þeq[; fodkl vf/kdkjhß ds vUrxZr eq[; dk;iZ kyd vf/kdkjh Hkh lfEefyr gSaA ¼2½ ftys dk vFkZ ,oa la[;k vf/kdkjh lfefr dk ,slh jhfr ls] tSlh lfefr
}kjk funZsf"kr dh tk;] lfefr dh lgk;rk djus ds fy, insu la;Dq r lfpo gksxk A
8-jkT; fuokZpu vk;kxs dks] ,ls h jhfr l s tSlh fofgr dh tk;] lfefr ds lfefr ds lnL;ks a lnL;ksa ds fuokZpu ds fy;s fuokZpd ukekoyh rS;kj djkus dk] vkSj ml fuokpZ u ds dk fuokZpu lapkyu dk v/kh{k.k] fun"s ku vkSj fu;a=.k dk vf/kdkj gksxk A 9-lfefr fuEufyf[kr —R;ks a dk ikyu djxs h] vFkkrZ ~ %&& lfefr ds —R; ¼d½ jk'Vªh; vkSj jkT; ;kstuk d s mn~ns";ksa ds
vko";drkvksa vkSj mn~ns";ka s dk vfHkKku djuk (
¼[k½ fodsUnzh—r ;kts uk d s fy; s vkSj ftyk vkSj Cykd lalk/ku dh ikf"Zodk rS;kj djus ds fy;s vkadM+s dk Bkls vk/kkj rS;kj djus gsrq fty s dh
izkd̀frd vkSj ekuo lalk/ku ls lEcfU/kr lwpuk dks ,d=] ladfyr vkSj
v|ru djukA
¼x½ xzke] Cykd vkSj ftyk Lrj ij lqfo/kkvksa dk s lpw hc) djuk vkSj
mudk ekufp=.k djuk(
¼?k½ miyC/k ikz —frd vkSj ekuo lla k/kuka s ds vf/kdre vkSj U;k;lEer mi;ksx vkSj leqi;kstu dks lqfuf"pr djus ds mn~ns"; ls ftys d s fodkl d s
fy, uhfr;ksa] dk;ZØeksa vkSj izkFkfedrkvksa dks vo/kkfjr djuk (
¼³½ xzkeh.k vkSj uxjh; {k=s k sa d s fy, rS;kj dh x;h iapo'khZ; ;k okf'kdZ fodkl ;kstuk ds izk:i dks] lexz ;kstuk d s mn~ns";ksa vkSj j.kuhfr;kas dk s
n`f'Vxr j[krs gq,] mikUrfjr ;k la"kksf/kr vkSj lesafdr djuk (
¼p½ jkT; ljdkj dh fodkl ;kts uk ,ls h jhfr l]s tSlh fofgr dh tk;] izLrqr djuk (
¼N½ ftyk ds fy, jkstxkj ;kts uk rS;kj djuk (
¼t½ ftyk ;kstuk ds foRr ik's k.k d s fy;s foRrh; lalk/kuksa dk ikz Ddyu rS;kj djuk (
10
[The Uttar Pradesh District Planning Committee Act, 1999] (i) to allocate sectoral and sub-sectoral outlays within the overall frame work of the district development plan ;
(j) to monitor, evaluate and review progress under the
schemes and programmes being implemented in the district under the decentralized planning framework including central sector 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 organizations in the overall development process ;
(n) to make suggestions and recommendations to the State Government with regard to the State sector schemes having significant bearing on the process of development of the district to finalize site selection for different works and schemes ;
(o) any other functions which may be entrusted by the State Government.
Scope of the 10. (1) The District Plan shall include subjects enumerated in district plan the United Provinces Panchayat Raj Act, 1947, and the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961 for the rural area, or the Uttar Pradesh Municipalities Act, 1916 or the Uttar Pradesh Municipal Corporation Act, 1959 for urban areas, as the case may be.
(2) The district plan may also include such other matters as may be considered necessary by the Committee or as the State Government may, by order, direct.
District Plan 11. (1) The State Government shall enquire into an estimate Ceilling the financial resources for financing the District Plan and shall decide the district plan outlay ceiling accordingly.
(2) The District Plan outlay ceiling fixed under section (1) may be revised or altered at any time during the financial year by the State Government.
Finalization 12. The Committee shall finalize the draft development plan of the
district plan for the district.
Allocation of 13. (1) For the purposes of the implementation of district plan. money to
districts The State Government may, subject to District Plan outlay ceiling, makes district-wise provisions for money in its annual financial statement and after due appropriation thereof shall allocate in lump-sum to the district.
11
[mRrj izns"k ftyk ;kstuk lfefr vf/kfu;e] 1999] ¼>½ ftyk fodkl ;kts uk dh lexz :ij[s kk ds Hkhrj lDs Vj vkSj lc&lsDVj ds ifjO;;ksa dk vkoaVu djuk (
¼´½ ftys es a fodUs nzhd̀r ;kts uk dh :ijs[kk ds v/khu dk;kfZ Uor dh tk jgh ;kstukvksa vkSj dk;ØZ eksa] ftud s vUrxZr dsUnzh; lDs Vj vkSj dsUn z iqjksfu/kkfur ;kstuk, a vkSj lalnh; fuokZpu&{ks=ksa vkSj fo/kku lHkk&fuokZpu
{ks=ksa dh LFkkuh; {ks=h; fodkl ;kstuk,a Hkh gS] ds v/khu izxfr dk vuqJo.k]
eYw ;kadu vkSj leh{kk djuk (
¼V½ ftyk ;kstuk esa lfEefyr dh xbZ ;kts ukvka s d s lEcU/k eas jkT; ljdkj dk s fu;fer izxfr izfrosnu izLrqr djuk ( ¼B½ ,slh ;kstukvks a vkSj dk;ØZ eksa dk vfHkKku djuk ftuds fy;s
lLa Fkkxr foRr dh vko";drk gks vkSj ;kstuk ds lkFk i"pxkeh vkSj vxzorh Z
l;a kstu dk leqfpr mik; djuk vkSj ,ls s fuos"k ds visf{kr izokg dk s
lqfuf"pr djuk (
¼M½ lexz fodkl izfØ;k e as Lo;la soh laxBuk sa dk lg;kxs lqfuf"pr djuk (
¼<½ jkT; ljdkj dks] ,slh jkT; {k=s h; ;kstukvks a ds lEcU/k esa ftudk
ftys d s fodkl dh izfØ;k ls egRoiw.kZ lca U/k gks] lq>ko vkSj lLa rqfr;ka nsuk (
¼.k½ fofHkUu dk;ksZ a mvkSj ;kts ukvk as d s fy, LFky p;u dk s vfUre :i nsuk(
¼r½ dksbZ vU; —R; tks jkT; ljdkj }kjk lkSais tk;sa A
10-¼1½ ftyk ;kts uk d s vUrxZr ,ls s fo'k; lekfo'V gkxas s] tks ;FkkfLFkfr] ftyk ;kts uk dk
dk;Z{k=s xzkeh.k {k=s k as ds fy; s la;qDr izkUr ipa k;r jkt vf/kfu;e] 1947 vkSj mRrj izns"k {ks=
iapk;r rFkk ftyk ipa k;r vf/kfu;e] 1961 vkSj uxjh; {k=s d s fy, mRrj izns"k
uxjikfydk vf/kfu;e] 1916 ;k mRrj izn"s k uxj fuxe vf/kfu;e] 1959 esa izxf.kr
fd;s x;s gkasA
¼2½ ftyk ;kstuk ds vUrxZr ,sls ekey s Hkh yk ldxsa s] ftUg sa lfefr }kjk vko";d le>k tk; ;k jkT; ljdkj] vkn"s k }kjk] funsZf"kr djsA 11-¼1½ jkT; ljdkj] ftyk ;kts uk ds foRr iks'k.k d s fy, foRrh; lla k/kuks a
ftyk ;kts uk dh vf/kdre lhek dk irk yxk;xs h vkSj mudk ikz Ddyu djsxh vkSj rn~uqlkj ftyk ;kstuk ifjO;; dh vf/kdre lhek dk fofu"p; djxs hA
¼2½ mi/kkjk ¼1½ ds iz;kxs fu;r dh xbZ ftyk ;kstuk ifjO;; dk s vf/kdre lhek jkT; ljdkj }kjk foRrh; o'kZ ds nkSjku fdlh Hkh le; iuq jhf{kr ;k ifjofrZr dh tk ldsxhA
12-lfefr] fty s d s fy, fodkl ;kts uk ds ikz :i dks vfUre :i nsxh A ftyk ;kts uk dk s
vafre :i fn;k
tkuk 13-¼1½ ftyk ;kts uk dks dk;kZfUor dju s ds iz;kstukFk]Z jkT; ljdkj ftyk ftyksa dk s /ku dk
vkoVa u ;kts uk ifjO;; dh vf/kdre lhek d s v/;/khu jgr s gq;s] vius okf'kdZ foRrh; fooj.k e sa
ftyos kj /ku d s fy;s micU/k dj ldxs h vkSj mlds lE;d~ fofu;kxs ds i"pkr~ ,d
eq"r /kujkf"k ftyksa dks vkoafVr djxs hA
12
[The Uttar Pradesh District Planning Committee Act, 1999] (2) Subject to the supervision and control of the State Government. The District Magistrate shall have power to accord
financial sanctions for the District Plan Finalized under section 12.
(3) Subject to the District Plan outlay ceiling fixed by the State
Government, the committee may after, revised or modified outlay of the schemes and programmes of the District Plan and the District Magistrate may reallocate the money in the manner prescribed. Resolution of 14. If any dispute or question arisen in relation to function, Dispute powers or jurisdiction of the committee or in relation to any other matter, the dispute or question shall be referred to the State Planning Commission whose decision thereon shall be final.
Meetings of 15. (1) The meeting of the Committee shall be held at least the
Committee once in every quarter at the District Headquarter on such date and time as may be fixed by the Chairperson.
(2) The Committee may invite experts to attend its meeting on such terms and conditions as may be prescribed.
(3) In the absence of the chairperson, such other member of the committee as may be chosen by the members of the committee present in the meetings shall preside over the meeting of the committee. Sub-
16. The Committee may constitute sub-committees to Committees discharge any of its functions under this Act. Power of the 17. The State Government may, by order, assign to the State
Government Committee such functions relating to the district planning, co- to assign ordination and monitoring covering the activities of different functions to
the departments of the State Government as may be deemed necessary. committee
Protection of 18. No suit, prosecution or other legal proceeding shall lie action taken
in good faith against any person for anything which is in good faith done or intended to be done, in pursuance of this Act or the rules made thereunder.
Power to 19. The State Government may by notification, make rules for make rules carrying out the purpose of this Act.
Committee 20. Subject to any rule made by the State Government, the to regulate
its procedure committee shall regulate its own procedure. Power to 21. (1) If any difficulty arises in giving effect to the provisions of remove
difficulties this Act, the State Government may, by a notified order, make such provisions not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty.
(2) No order under sub-section (1) shall be made after the expiry of the period of two years from the date of the commencement of this Act.
(3) Every order made under sub-section (1) shall, as soon as may be after it is made, be laid before both Houses of the State
13
[mRrj izns"k ftyk ;kstuk lfefr vf/kfu;e] 1999] ¼2½ jkT; ljdkj d s i;Zo{s k.k vkSj fu;U=.k ds v/;/khu jgrs gq;]s ftyk eftLVªsV dks /kkjk 12 d s v/khu vfUre :i ls Lohd̀r ftyk ;kts uk d s fy; s foRrh; eatwjh nus s dh "kfDr gkxs hA
¼3½ jkT; ljdkj }kjk fu/kkZfjr ftyk ;kts uk ifjO;; dh vf/kdre lhek d s v/;/khu jgrs gq;]s lfefr] ;kts ukvksa vkSj dk;ZØek sa d s ifjO;; dk s ifjofrZr] iqujhf{kr ;k mikUrfjr dj ldsxh vkSj ftyk eftLVªsV /ku dk iqu% vkoaVu fofgr jhfr ls dj
ldsxkA
14- ;fn lfefr ds d`R;] mldh "kfDr ;k vf/kdkfjrk d s lEcU/k es a ;k fdlh fookn dk lek/kku vU; ekeys d s lEcU/k e as dkbs Z fookn ;k iz"u mRiUu gksrk gks] rk s fookn ;k iz"u dks jkT; ;kstuk vk;ksx dk s fufnZ'V fd;k tk;xk ftl ij mldk fofu"p; vfUre gksxkA
15-¼1½ lfefr dh cSBd izR;ds frekgh eas de ls de ,d ckj ftyk e[q ;ky; lfefr dh cSBd ij ,ls s fnukda dks vkSj ,ls s le; ij vk;kfs tr dh tk;sxh tks v/;{k }kjk fu;r fd; s tk;Aas
¼2½ lfefr viuh cSBd e sa mifLFkr gksus ds fy; s fo"k's kKk sa dk]s ,sls fucU/ku vkSj "krksZ] ij tk s fofgr fd;s tk;sa] vkeaf=r dj ldsxhA
¼3½ v/;{k dh vuqifLFkfr eas] lfefr dk ,slk lnL; ftl s cBS d esa mifLFkr
lfefr ds lnL;ks a }kjk pquk tk;] lfefr dh cSBd dh v/;{krk djsxkA
16-lfefr bl vf/kfu;e d s v/khu viu s fdUgh d̀R;kas ds fuoZgu d s fy; s
mi lfefr;ka milfefr;ka s dk xBu dj ldsxhA 17-jkT; ljdkj] vkns"k }kjk] ftyk ;kts uk] leUo; vkSj vuqJo.k l s
lfefr ds dR̀; leunq fs "kr djus lEcfU/kr ,ls s dR̀; ftuls jkT; ljdkj ds fofHkUu foHkkxka s d s fØ;kdyki vkPNkfnr dh jkT; ljdkj gkrs s gkas vkSj tks vko";d le> s tk;]as lfefr dk s leuqnsf"kr dj ldsxhA dh 'kfDr 18-bl vf/kfu;e ;k mld s v/khu cuk;s x; s fu;eka s d s vulq j.k es a
lnH~ kkoiwoZd dh xbZ dk;oZ kgh dk lnH~ kkoiwodZ dh xb Z ;k dh tku s ds fy; s vk"kf;r fdlh ckr ds fy;s fdlh O;fDr d s lja {k.k fo:) dkbs Z okn] vfHk;kts u ;k vU; fof/kd dk;oZ kgh ugh dh tk;xhA 19- jkT; ljdkj] vf/klpw uk }kjk bl vf/kfu;e d s i;z kstukas dks dk;kZfUor fu;e cuku sdh
'kfDr djus ds fy; s fu;e cuk ldxs hA
20-jkT; ljdkj }kjk cuk; s x; s fdlh fu;e d s v/;/khu jgr s gq;]s lfefr lfefr viuh
çfØ;k dks viuh Lo; a dh izfØ;k dk s fofu;fer djsxhA fofu;fer djxs h 21-¼1½ ;fn bl vf/kfu;e ds micU/kks a ds dk;kUZ o;u eas dkbs Z dfBukbZ mRiUu dfBukb;ka s dks nwj djus dh 'kfDr gksrh gS rk]s jkT; ljdkj] vf/klfw pr vkns"k }kjk] ,sls micU/k tks bl vf/kfu;e d s
micU/kkas ls vlaxr u gk]s dj ldrh gS] tks dfBukb;ksa dk s njw dju s d s fy; s mls
vko";d ;k lehphu izrhr gksaA
¼2½ mi/kkjk ¼1½ ds v/khu dkbs Z vkns"k bl vf/kfu;e ds izkjEHk d s fnukda ls nks o'kZ dh vof/k dh lekfIr d s i'pkr~ ugha fd;k tk;xkA ¼3½ mi/kkjk ¼1½ ds v/khu fd;k x;k iRz ;ds vkns"k] mlls fd;s tku s ds i"pkr~
;Fkk"kD; "kh?kz jkT; fo/kku e.My ds nkasuks a lnukas ds le{k j[kk tk;sxk vkSj mRrj
izns"k lk/kkj.k [k.M vf/kfu;e] 1904 dh /kkjk 23&d dh mi/kkjk ¼1½ ds micU/k mlh
14
[The Uttar Pradesh District Planning Committee Act, 1999] Legislature and the provisions of sub-section (1) of section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in
respect of rules made by the State Government under any Uttar
Pradesh Act.
Overriding 22. Notwithstanding anything contained to the contrary in any
effect other law for the time being in force the provisions of this Act shall
apply in all matters including constitution of the committee and
election of members thereof, formulation of plan and other matters
incidental or consequential thereto.
Repeal and 23. (1) The Uttar Pradesh District Planning U.P.
savings Committee Ordinance, 1999 is hereby repealed. Ordinance
no. 9 of (2) Notwithstanding such repeal, anything done or 1999 any action taken under the provisions of the Ordinance referred to in sub-section (1) shall be deemed to have been
done or taken under the corresponding provisions of this
Act as if the provisions of this Act were in force at all
material times.
————
STATEMENT OF OBJECTS AND REASONS
In order to activate the District Planning Committees in the State it has been decided to amend the Uttar Pradesh District Planning Committee Act, 1999 (U.P. Act no. 32 of 1999) to provide for omitting the restriction of minimum number of members in constitution of Committees and abolishing the membership of Nagar Pramukh or President of the Municipality from the Committee situated at the Headquarter of a district.
The Uttar Pradesh District Planning Committee (Amendment) Bill, 2007 is introduced accordingly.
15
[mRrj izns"k ftyk ;kstuk lfefr vf/kfu;e] 1999] idz kj izòRr gkxsa s tSl s o s fdlh mRrj inz "s k vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk; s x;s fu;eks a d s lEcU/k es a izòRr gksrs gSA 22- rRle; iòz Rr fdlh vU; fof/k eas fdlh ifz rdyw ckr ds gksrs g,q Hkh] bl v/;kjkgs h çHkko vf/kfu;e ds micU/k lfefr ds xBu vkSj mlds lnL;ks a ds fuokZpu] ;kstuk dh lja puk vkSj mll s vkuq'kfa xd ;k ikfj.kkfed vU; ekeyka s dk s lfEefyr djrs gq, lHkh ekeyks a esa
ykxw gkaxs s A
m0iz0 v/;kns"k 23-¼1½ mRrj izns"k ftyk ;kstuk lfefr v/;kns"k] 1999 fujlu vkjS
l0a 9] 1999 ,rn~}kjk fujflr fd;k tkrk gSA viokn ¼2½ ,ls s fujlu d s gksrs g;q s Hkh mi/kkjk ¼1½ ea s fofufnZ'V v/;kn"s k
d s v/khu d̀r dksbZ dk; Z ;k dk;oZ kgh bl vf/kfu;e ds rRleku micU/kksa
d s v/khu d̀r dk;Z ;k dk;Zokgh le>h tk;sxh ekuk s bl vf/kfu;e d s
micU/k lHkh lkjoku le; ij iòz Rr FksA
&&&&&&&&
mn~n"s ; vkSj dkj.k
jkT; es a ftyk ;kstuk lfefr;k sa dk s dk;Z"khy fd;s tkus ds mn~ns"; ls ;g
fofu"p; fd;k x;k gS fd mÙkj izn"s k ftyk ;kstuk lfefr vf/kfu;e] 1999 ¼mÙkj inz s"k
vf/kfu;e la[;k 32 lu~ 1999½ dks l"a kksf/kr djd s lfefr;ks a ds xBu esa lnL;ks a dh
U;uw re l[a ;k ds izfrcU/k dk s gVku s vkSj fty s ds eq[;ky; ij fLFkr lfefr ls ikfydk ds
uxj izeq[k ;k v/;{k dh lnL;rk dks lekIr djus dh O;oLFkk dh tk;sA
rn~uqlkj mÙkj izns"k ftyk ;kstuk lfefr ¼la"kk/s ku½ fo/k;s d] 2007 iqj%LFkkfir
fd;k tkrk gSA
16