LexThe Telangana Metropolitan Planning Committee Act, 2007.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA METROPOLITAN PLANNING COMMITTEE ACT,
2007.
(ACT NO. 32 OF 2007)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Constitution of Metropolitan Planning Committee.
4. Composition of Committees.
5. Special invitees.
6. Chairperson, Vice-Chairperson and other members.
7. Term of Chairperson, Vice-Chairperson and nominated
members and filling up of vacancies.
8. Election of members of the Committee.
9. Term of office and allowance for elected members of
Committee.
10. Manner of preparation of Draft Development Plan.
11. Functions of the Committee.
12. Powers of the Committee.
13. Meetings of the Committee.
14. Secretary of the Committee and his functions.
15. Sub-Committees.
16. Power to remove difficulties.
17. Power to make rules.
18. Repeal of Ordinance.
THE TELANGANA METROPOLITAN PLANNING
COMMITTEE ACT, 2007.1
ACT No.32 OF 2007.
1. (1) This Act may be called the 2Telangana Metropolitan
Planning Committee Act, 2007.
(2) It extends to the whole of the State of 2Telangana.
(3) It shall be deemed to have come into force on the
22nd October, 2007.
2. In this Act, unless the context otherwise requires:-
(a) “Committee” means the Metropolitan Planning
Committee constituted under section 3;
(b) “Government” means the State Government;
(c) “Metropolitan Area ” means an area having a
population of ten lakhs or more comprised in one or more
districts and consisting of two or more municipalities or
panchayats or other contiguous areas, specified by the
Government, by notification, to be a Metropolitan Area for
the purposes of this Act;
(d) “Municipality” means Nagar Panchayat,
Municipality and Municipal Corporation as constituted, as
1. The Andhra Pradesh Metropolitan Planning Committee Act, 2007
received the assent of the Governor on the 6th December, 2007. The said
Act in force in the combined State, as on 02.06.2014, has been adapted
to the State of Telangana, under section 101 of the Andhra Pradesh
Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Telangana
Adaptation of Laws Order, 2016, issued in G.O.Ms.No.45, Law (F)
Department, dated 01.06.2016.
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Short title, extent
and
commencement.
Definitions.
2 [Act No.32 of 2007]
the case may be, under the provisions of 3the Telangana
Municipalities Act, 1965; or 4the Greater Hyderabad
Municipal Corporation Act, 1955; 5[XXX] and 6[the
Telangana Municipal Corporations Act, 1994;
(e) “Notification” means a notification published in the
7Telangana Gazette and the word “ notified” shall be
construed accordingly;
(f) “Panchayat” means a Gram Panchayat or Mandal
Praja Parishad and Zilla Praja Parishad constituted under
the provisions of *the Telangana Panchayat Raj Act, 1994;
(g) “Population” means the population as ascertained
by the last preceding census of which the relevant figures
have been published;
(h) “Prescribed” means prescribed by rules made
under this Act.
3. There shall be constituted for every Metropolitan Area ,
a Metropolitan Planning Committee (hereinafter referred to
as the Committee) to consolidate the plans prepared by the
Municipalities and Panchayats in the Metropolitan Area and
to prepare a draft development plan fo r the Metropolitan
Area as a whole and to exercise such other powers as may
be entrusted to it by the Government, from time to time.
3. Adapted in G.O.Ms.No.142, Municipal Administration & Urban
Development (A2) Department, dated 29.10.2015.
4. Adapted in G .O.Ms.No.134, Municipal Administration & Urban
Development (F2) Department, dated 13.10.2015.
5.Repealed by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
6. Adapted in G.O.Ms.No.143, Municipal Administration & Urban
Development (A2) Department, dated 29.10.2015.
7. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
* See now the Telangana Panchayat Raj Act, 2018 (Act No.5 of 2018).
Constitution of
Metropolitan
Planning
Committee.
Act VI of 1965.
Act II of 1956.
Act 25 of 1994.
Act 13 of 1994.
[Act No.32 of 2007] 3
4. (1) The Committee constituted under section 3 shall
consist of such number of members, including a
Chairperson and Vice-Chairperson, as the Government may
determine:
Provided that not less than two -thirds of the members
of the Committee shall be elected by, and from amongst the
elected members of the Municipalities and C hairpersons of
the Panchayats in the Metropolitan Area in proportion to the
ratio between the population of the Municipalities and of the
Panchayats in that area by following the rule of reservation
as specified in sub -section (2) of section 5 of 8the Greater
Hyderabad Municipal Corporation Act, 1955.
(2) The representation in the Commi ttee of the
Government of India and the State Government and of such
organizations and institutions as may be deemed necessary
for carrying out the functions assigned to the Committee
shall be such as may be notified by the Government, from
time to time.
5. (1) (a) Members of the House of the People and
Members of the State Legislative Assembly representing
constituencies which are comprised wholly or partly in the
Metropolitan Area shall be permanent special invitees to the
meetings of the Committee.
(b) Members of the Council of State registered a s an
elector within the Metropol itan Area shall also be the
permanent invitees to the meetings of the Committee.
Members of the Legislative Council of the State registered
as an elector in the Metropolitan Area at the time of
nomination or of filing nomination, as the case may be, shall
8. Adapted in G.O.Ms.No.134, Municipal Administration & Urban
Development (F2) Department, dated 13.10.2015.
Composition of
Committees.
Special invitees.
Act II of 1956.
4 [Act No.32 of 2007]
also be the permanent invitees to the meetings of the
Committee.
(2) The Chairperson of a Municipality, Nagar Panchayat
and the Mayor of the Municipal Corporation in the
Metropolitan Area shall also be permanent special invitees
in case they are not the elected members of the Committee.
6. The Chairperson, Vice -Chairperson and other non -
elected members shall be appointed by the Government.
7. (1) The term of office and other conditions of service of
the Chairperson, Vice -Chairperson and non-elected
members of the Commi ttee shall be such as may be
prescribed.
(2) Any vacancy in the office of the Chairpe rson, Vice-
Chairperson or non-elected member of the Committee shall
be filled by the Government as they may determine.
8. The manner of election of Members of the Commi ttee
and all matters related thereto shall be such as may be
prescribed.
9. The term of the elected members of the Committee
shall be five years from the date of their election, and they
shall receive such allowance for attending the m eeting of
the Committee or any sub -committee thereof as may be
prescribed:
Provided that every such member shall, on his ceasing
to be an elected member of a Municipality or Chairperson of
a Panchayat, as the case may be, cease to be a member of
the Comm ittee notwithstanding that the term of five years
has not expired, and the vacancy shall be filled by election
in the manner prescribed.
Chair-person,
Vice-Chairperson
and other
members.
Term of Chair-
person, Vice-
Chairperson and
nominated
members and
filling up of
vacancies.
Election of
members of the
Committee.
Term of office and
allowance for
elected members
of Committee.
[Act No.32 of 2007] 5
10. (1) Every Committee shall prepare the Draft
Development Plan:-
(a) having regard to,-
(i) the plans prepared by the Municipalities and
Panchayats in the Metropolitan Area;
(ii) matters of common interest between the
Panchayats and the Municipalities in the Metropolitan Area
including coordinated spatial pla nning of the area, s haring
of water and other physic al, natural resources, the
integrated development of infrastructure and environment
conservation;
(iii) the overall objectives and priorities set out by
the Government of India and the State Government;
(iv) the extent and nature of investments likely to be
made in the Metropolitan Area by agencies of the
Government of India and of the State Government and other
available resources, whether financial or otherwise;
(b) by consulting such institutions and organizations
as the Government may, by order, specify.
(2) The Chairperson of every Committee shall forward
the draft development plan to the Government.
11. The Committee shall perform t he following functions,
namely:-
(i) to ensure that each Panchayat or Nagar Panchayat
or Municipality or Municipal Corporat ion in the Metropolitan
Area prepares a Development Plan for the financial year
which shall be consolidated into the Metropolitan Draft
Manner of
preparation of
Draft
Development
Plan.
Functions of the
Committee.
6 [Act No.32 of 2007]
Development Plan and shall be submitted to the
Government for incorporation into the State Plan;
(ii) to review, from time to time, the implementation of
the Development Plan so prepared and monitor the
achievements at t he Metropol itan Area level against the
targets set under different development or performance
indicators;
(iii) to formul ate draft five year plans for t he
Metropolitan Area in their socio -economic, temporal and
spatial dimensions;
(iv) make necessary recommendations to the
Government concerning the development of the
Metropolitan Area;
(v) perform such other functions as entrusted by the
Government su bject to the guidelines issued, from time to
time.
12. (1) The Committee shall exercise such powers as may
be notified under this Act or may be allotted to it by the
Government in respect of the business of the Government.
(2) The Government may prescribe and notify the
manner in which the powers so notified or allotted to the
Committee may be exercised.
(3) While exercising such powers, the Committee shall
be deemed to be a body subordinate to the Government
and shall exe rcise these powers for and on behalf of the
Government.
13. (1) The meetings of the Committee shall be held atleast
once in every quarter of the financial year in such manner as
may be prescribed.
Powers of the
Committee.
Meetings of the
Committee.
[Act No.32 of 2007] 7
(2) The meetings of the Committee shall be held on the
scheduled date and time as may be prescribed at the Head
Quarters of the Metropolitan Area.
(3) The Chairperson or in his absence a member
elected by the members present shall preside meetings of
the Committee.
(4) The Commi ttee may invite experts to attend its
meeting.
(5) The non-official member experts shall be paid such
travelling and other allowances as may be prescribed for
attending the meetings.
(6) The Committee shall regulate its own procedure,
subject to such rules as may be prescribed.
14. The Government shall appoint a Secretary to the
Committee and he shall be responsible for maintaining the
records of the Committee, preparing the records of
discussions and communication of decisions and all other
incidental, ancillary matters.
15. (1) The Committee may constitute, for such purpose as
it may think fit, as many sub-committees consisting wholly of
members of the Committee or wholly of other persons or
partly of members of the Committee and partly of other
persons as it may consider necessary or expedient.
(2) The members of the sub -committee, not being
members of the Committee, shall be paid such fees and
allowances for attending the meetin gs thereof as may be
prescribed.
16. If any difficulty arises in giving effect to the provisions
of this Act, the Government may, by order, do anything not
Secretary of the
Committee and
his functions.
Sub-Committees.
Power to remove
difficulties.
8 [Act No.32 of 2007]
inconsistent with the provisions thereof which appears to it
to be necessary or expedient for the purpose of removing
the difficulty.
17. (1) The Government may make rules to carry out the
purposes of this Act.
(2) Every rule made under this Act shall be laid, as
soon as may be after it is made, before each House of the
State Legislature, while it is in session, for a total period of
fourteen days which may be comprised in one session or in
two successive sessions, and if, before the expiry of th e
session immediately following the session, both Houses
agree in making any modification in the rule or both Houses
agree that the rule should not be made, the rule shall
thereafter have effect only in such modified form or be o f no
effect, as the case ma y be, so however, that any such
modification or annulment shall be without prejudice to the
validity of anything previously done under that rule.
18. The Andhra Pradesh Metropolitan Planning Committee
Ordinance, 2007 is hereby repealed.
* * *
Power to make
rules.
Repeal of
Ordinance No.13
of 2007.