The DISTRICT PLANNING COMMITEE ACT, 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 
U.P. Act No. 24 of 2024 
 [As passed by Uttar Prade sh Legislature and assented to by 
the Governor on July 29, 1999  and published in Uttar Pradesh 
Gazette Extraordinary on July 29, 1999.] 
to provide f or 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 conn ected 
therewith or incidental thereto.  
AN 
ACT 
 IT IS HEREBY enacted in the Fiftieth Year of the Republic of 
India as follows :— 
Short title and 
commencement 
1. (1) This Act may be called the Uttar Pradesh District 
Planning Committee Act, 1999. 
(2) It sh all 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 t he 
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 ; 
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1. For S.O.R. see at the end of this Act. 
[The Uttar Pradesh District Planning Committee Act, 1999]  
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  (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 
of District 
Planning 
Committee  
3. (1) There shall be constituted in every dis trict a District 
Planning Committee, to consolidate the plans prepared by the 
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 
of District 
Planning 
Committee  
4. (1) Every Committee  shall consist of such number of 
members as may be prescribed : 
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 fro m 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 compris es 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 Com mittee 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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1. Subs. by sec.  2(a)  of  U. P. Act no. 48 of 2007. 
2. Omitted by sec. 2(b) of U.P. Act no. 48, 2007. 

[The Uttar Pradesh District Planning Committee Act, 1999] 
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 (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 
etc. not to 
invalidate 
proceedings 
of the 
Committee 
5. No act or proceeding of the Committee shall be invalid merely 
on the ground of  the existence of any vacancy or  defect in the 
constitution of the Committee. 
Permanent 
invitees to 
the 
Committee 
6. (1) Members of the House of the P eople and members of the 
Legislative Assembly of the State representing constituencies which are 
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. 
1[(4) Members of Council of States representing the State  shall also 
be permanent invitee to the meetings of the Committee of a district of 
their choice. Besides this, the Gram Pradhan of two Gram Panchayats of 
a district shall also be permanent invitee to the meeting of District 
Planning Committee for one year.  The selection of Gram Pradhan shall 
be done in the following manner:- 
(a) Two Gram Pradhans selected by the District Magistrate 
according to the process given below shall be permanent invitees 
for the meetings of the District Planning Committee of the 
concerned district for one year by rotation. 
(b) The rotation cycle for selection of Gram Pradhans will 
run as follows:-  
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1. Subs. by sec. 2 of U.P. Act No. 24 of 2024. 

[The Uttar Pradesh District Planning Committee Act, 1999] 
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(i) The District Magistrate shall select two Development Blocks 
on the basis of Hindi alphabetical order every year and two Gram 
Panchayats having highest population shal l be selected. The Gram 
Pradhan of each of the Gram Panchayats so selected from each of 
the two Development Blocks would be selected/nominated for one 
year. At the expiry of one year from their nomination, the next two 
Development Blocks as per Hindi alpha betical order would be 
selected in place of earlier selected blocks. The District Magistrate 
shall select/nominate two Gram Panchayats having the largest 
population in these blocks for a period of one year on rotation basis. 
(ii) The aforesaid procedure sh all continue to be followed for 
the upcoming years till such time as all the Development Blocks 
have been selected as per Hindi alphabetical order and one full 
cycle has been completed. Thereafter, the aforesaid shall be 
repeated and a Gram Pradhan of a Gr am Panchayat from each of 
the next selected two Development Blocks shall be selected/  
nominated. 
(iii) If there is change in population of the Development Blocks 
due to any reason or delineation of their boundaries, even then 
formerly selected Development Blocks/Gram Panchayats shall not 
be repeated (except when the rotational cycle is complete).]1 
 (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 in vitee, 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 :  
 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 Prades h, 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 
the 
Committee 
7. (1) The Chief Development Officer of the di strict shall be the 
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 sha ll 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. 
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1. Subs. by sec. 2 of U.P. Act No. 24 of 2024. 

[The Uttar Pradesh District Planning Committee Act, 1999] 
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 (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 
members of 
the 
Committee  
8. The State Election Commission shall have superintendence, 
direction and control of the preparation of electoral  rolls for, and the 
conduct of, elections of the members of the Committee in such manner 
as may be prescribed. 
Functions of 
the 
Committee 
9. The Committee shall perform the following functions, 
namely:— 
(a) to identify local needs and objectives within th e 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 t o 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 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 sponso red 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 scheme s and programmes which require 
institutional finance, device appropriate forward and backward 
linkages with the plans and ensure requisite flow of such 
investment ;   
[The Uttar Pradesh District Planning Committee Act, 1999] 
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 (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 
district plan   
10. (1) The District Plan shall include subjects enumerated in 
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 
Ceilling  
11.  (1) The State Government shall enquire into an estimate 
the financial resources for financing the District Plan and shall decide 
the district plan outlay ceiling accordingly.  
 (2) The District Pla n outlay ceiling fixed under section (1) may 
be revised or altered at any time during the financial year by the State 
Government.   
Finalization 
of the 
district plan 
12.  The Committee shall finalize the draft development plan 
for the district.   
Allocation of 
money to 
districts  
13.  (1) For the purposes of the implementation of district plan. 
The State Government may, subject to District Plan outlay ceiling, 
makes district -wise provisions for money in its annual financial 
statement and after due approp riation thereof shall allocate  in  
lump-sum to the district.    
 (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 
Dispute 
14.  If any dispute or question arisen in relation to function, 
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 
the 
Committee 
15.  (1) The meeting of the Committee shall be held at least 
once in every quarter at the District Headquarter on such date and 
time as may be fixed by the Chairperson. 
[The Uttar Pradesh District Planning Committee Act, 1999] 
14 
 (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-
Committees  
16. The Committee may constitute sub -committees to 
discharge any of its functions under this Act.  
Power of the 
State 
Government 
to assign 
functions to 
the 
committee  
17.  The State Government may, by order, assign to the 
Committee such functions relating to the district planning, co -
ordination and monitoring covering the activit ies of different 
departments of the State Government as may be deemed necessary. 
Protection of 
action taken 
in good faith 
18.  No suit, prosecution or other legal proceeding shall lie 
against any person for anything which is in good faith done or 
intended to be done, in pursua nce of this Act or the rules made 
thereunder. 
Power to 
make rules 
19.  The State Government may by notification, make rules for 
carrying out the purpose of this Act.  
Committee 
to regulate 
its procedure 
20.  Subject to any rule made by the State Governme nt, the 
committee shall regulate its own procedure.   
Power to 
remove 
difficulties 
21. (1) If any difficulty arises in giving effect to the provisions of 
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 
Legislature and the provisions of sub -section (1) of section 23 -A of the 
Uttar Pradesh General Clauses Act, 1904 shall apply as the y apply in 
respect of rules made by the State Government under any Uttar 
Pradesh Act.  
Overriding 
effect 
22.  Notwithstanding anything contained to the contrary in any 
other law for the time being in force the provisions of this Act shall 
apply in all mat ters including constitution of the committee and 
election of members thereof, formulation of plan and other matters 
incidental or consequential thereto. 
Repeal and 
savings  
23.  (1) The Uttar Pradesh District Planning 
Committee Ordinance, 1999 is hereby repealed. 
(2) Notwithstanding such repeal, anything done or 
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.  
U.P. 
Ordinance 
no. 9 of 
1999 
 
[The Uttar Pradesh District Planning Committee Act, 1999] 
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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 Distric t Planning Committee Act, 1999 (U.P. Act 
no. 32 of 1999) to provide for omitting the res triction of minimum number of members 
in constitution of Committees and abolishing the membership of Nagar Pramukh or 
President of the Municipality from the Committee s ituated at the Headquarter of a 
district. 
The Uttar Pradesh District Planning Committee (Amendment) Bill, 2007 is 
introduced accordingly. 
 
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