LexThe Telangana District Planning Committees Act, 2005.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA DISTRICT PLANNING COMMITTEES ACT, 2005.
(ACT NO. 40 OF 2005)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Constitution of District Planning Committee.
4. Composition of Committees.
5. Special Invitees.
6. Term of elected members.
7. Preparation of Development Plan.
8. Functions of the Committee.
9. Powers of the Committee.
10. Functions of the Member Secretary.
11. Constitution of Sub-Committees.
12. Meetings of the Committee.
13. Power to remove difficulties.
14. Power to make rules.
15. Repeal of Ordinances.
THE TELANGANA DISTRICT PLANNING COMMITTEES
ACT, 2005.1
ACT No.40 OF 2005.
1. (1) This Act may be called the 2Telangana District
Planning Committees Act, 2005.
(2) It extends to the whole of the State of 2Telangana.
(3) It shall be deemed to have come into force on the
30th December, 2003.
2. In this Act, unless the context otherwise requires,-
(a) “Committee” means the District Planning
Committee constituted under section 3;
(b) “District” means a district as construed in the
3Telangana Districts (Formation) Act, 1974;
(c) “Government” means the State Government;
(d) “Municipalities” means Municipal Corporations,
Municipal Councils and Nagar Panchayats as constituted
under the 4Telangana Municipalities Act, 1965 or the various
1. The Andhra Pradesh District Planning Committees Act, 2005 received
the assent of the Governor on the 15th November, 2005. 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.
3. Adapted by G.O.Ms.No.225, Revenue (DA -CMRF) Department,
03.12.2015.
4. Adapted by G.O.Ms.No.142, Municipal Administration & Urb an
Development (A2), dated 29.10.2015.
Short title, extent
and
commencement.
Definitions.
Act 7 of 1974.
Act VI of 1965.
2 [Act No.40 of 2005]
Municipal Corporations established under the Telangana
Municipal Corporations Acts;
(e) “Notification” means a notification published in the
5Telangana Gazette and the word “notified” shall be
construed accordingly;
(f) “Panchayats” means a Gram Panchayat or a Mandal
6Praja Parishad and Zilla Praja Parishad constituted under
the 7Telangana Panchayat Raj Act, 1994;
(g) “Population” means the population as ascertained
at the last preceding census of which releva nt figures have
been published;
(h) “Prescribed” means prescribed by rules made
under this Act;
(i) “State” means the State of 5Telangana.
3. (1) There shall be constituted for every district, a
District Planning Comm ittee, to consolidate the plans
prepared by the Panchayats and the Municipalities in the
district and to prepare a draft development plan for the
district as a whole and to exercise such other powers as
may be entrusted to it by the Government from time to time.
(2) Every Committee shall in preparing the Draft
Development Plan,-
(a) have regard to,-
5. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
6. Substituted by Act No.41 of 2006.
7. See now the Telangana Panchayat Raj Act, 2018 (Act 5 of 2018) ,
wherein 1994 Act is repealed.
Constitution of
District Planning
Committee.
Act 13 of 1994.
[Act No.40 of 2005] 3
(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 organisations as the
Government may, by order, specify.
(3) Where the term of the existing members of the
Municipality or Panchayat has expired and the elected
members cease to be members of the committee then the
committee with remaining members shall continue to
discharge the functions till new elections are held.
4. (1) The C ommittee constituted under section 3 shall
consist of the following thirty members in each district,
namely:-
(i) the Chairperson, Zilla 8Praja Parishad, shall be the
Ex-officio Chairperson of the Committee;
(ii) the District Collector shall be the Member
Secretary;
(iii) four members to be nominated by the
Government of whom one member shall be from the
Minorities and three members shall be nominated from the
experts of the subject;
(iv) twenty four members of the Committee shall be
elected in the prescribed manner by and from amongst the
8. Substituted by Act No.41 of 2006.
Composition of
Committees.
4 [Act No.40 of 2005]
elected members of the Zilla Parishad Territorial
Constituencies and the Municipalities in the District by
following the rule of reservation as specified in the
9Telangana Panchayat Raj Act, 1994:
Provided that the number of members to be elected
from the rural and urban areas shall be as nearly as possible
in proportion to the ratio between the population of the rural
and urban areas of the district.
(2) The members nominated under clause (iii) of sub -
section (1) shall hold office for such term as may be notified
by the Government.
5. (1) (a) Members of the House of the People and
Members of the State Legislat ive Assembly representing
constituencies which are comprised wholly or partly in the
district shall be permanent special invitees to the meetings
of the Committee.
(b) Members of the Council of State representing the
State shall also be the permanent special invitees to the
meetings of the Committee of a district of their choice.
10[(c) Members of the Legislative Council of the State
shall also be the permanent special invitees to the meetings
of the Committee of the District where he/she is a registered
voter.]
(2) The Chairman of the Municipality and the Mayor of
the Municipal Corporation in the district shall also be
permanent special invitees in case they are not the elected
members of the Committee.
9. See now the Telangana Panchayat Raj Act, 2018 (Act 5 of 2018).
10. Added by Act No.23 of 2007.
Special Invitees.
Act 13 of 1994.
[Act No.40 of 2005] 5
6. (1) An elected member of the Committee shall cease to
be member thereof, if he ceases to be a member of the
Municipality or Panchayat as the case may be.
(2) A vacancy arising under sub -section (1) or by
reason of death or resignation of a member shall be filled in
accordance with the provisions of section 4.
7. (1) Every Gram Panchayat, 11Mandal Praja Parishad,
11Zilla Praja Parishad, Nagar Panchayat, Municipality,
Municipal Corporation in the district shall prepare a
Development Plan before the beginning of the financial year
taking into consideration the tax levied by them and the non-
tax revenue received by them and the funds likely to be
received from the Government and other departments or
Agencies during the financial year and such a plan shall
also include the human development or disaster mitigation
initiatives proposed to be undertaken during the financial
year.
(2) The Development Plan shall lay down the targets
set under different development or pe rformance indicators
for the financial year.
8. The Committee shall perform the following functions,
namely:-
(i) ensure that each Gram Panchayat or 11Mandal Praja
Parishad or 11Zilla Praja Parishad or Nagar Panchayat or
Municipality or Municipal Corporation in the district prepares
a Development Plan for the financial year which shall be
consolidated into the District Development Plan and shall be
submitted to the Government for incorporation into the State
Plan;
11. Substituted by Act No.41 of 2006.
Term of elected
members.
Preparation of
Development
Plan.
Functions of the
Committee.
6 [Act No.40 of 2005]
(ii) review from time to time the implementation of the
Development Plan so prepared and monitor the
achievements at the district level against the targets set
under different development or performance indicators;
(iii) formulate draft five year plans of the district in their
socio-economic, temporal and spatial dimensions;
(iv) make necessary recommendations to the
Government concerning the development of the district;
(v) perform such other functions as entrusted by the
Government subject to the guidelines issued from time to
time.
9. (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.
10. The Collector of the district shall be the Member
Secretary of the Committee, and shall be responsible for
maintaining the record of the Committee, preparin g the
records of discussions and communication of decisions and
all other incidental, ancillary matters.
11. The Committee may constitute such Sub -Committees
consisting of members of the committee and the permanent
Powers of the
Committee.
Functions of the
Member
Secretary.
Constitution of
Sub-Committees.
[Act No.40 of 2005] 7
special invitees to discharge one or more of the functions
entrusted to it under this Act.
12. (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.
(2) The meetings of the Committee shall be held on the
scheduled date and time as may be prescribed at the
District Headquarters.
(3) The Chairperson or in his absence a member
elected by the members present shall preside over the
meetings of the Committee.
(4) The Committee 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 s hall regulate its own procedure
subject to such rules as may be prescribed.
13. If any difficulty arises in giving effect to the provisions
of this Act, the Government may, by order, do anything not
inconsistent with the provisions thereof which appears to it
to be necessary or expedient for the purpose of removing
the difficulty.
14. (1) The Government may make rules to carry out the
purposes of this Act.
(2) Every rule made under this Act shall immediately
after it is made be laid before the Legislature of the State, if it
is in session and if it is not in session, in the session
Meetings of the
Committee.
Power to remove
difficulties.
Power to make
rules.
8 [Act No.40 of 2005]
immediately following 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 session in
which it is so laid or the session immediately following , the
Legislature agrees in making any modification in the rule or
in the annulment of the rule, the rule shall, from the date on
which the modification or annulment is notified, have effect
only in such modified form or shall stand annulled, as the
case may be, so however, that any such modification or
annulment shall be without prejudice to the validity of
anything previously done under that rule.
15. The Andhra Pradesh District Planning Committees
Ordinance, 2003 and the Andhra Pradesh District Planning
Committees Ordinance, 2005 are hereby repealed.
* * *
Repeal of
Ordinance 10 of
2003 and
Ordinance 21 of
2005.