The UTTARAKHAND DISTRICT PLANNING COMMITTEE ACT, 2007

THE UTTARAKHAND DISTRICT PLANNING COMMITTEE ACT, 2007 
[Uttarakhand Act No. 04 OF 2007] 
 
to constitute District Planning Committee at the district level for consolidation of plans prepared by 
the panchayats and the Municipalities in the district and prepara tion of draft development Plan for the 
district as a whole and for the matters connected therewith or incidental thereto--  
AN 
ACT 
       Be it enacted by the Legislative Assembly in the 58th year of the Republic of India as follows:-  
 
Short title,  
Extent and  
Commencement 
 
1- (1) This act shall be called the Uttarakhand District Planning Committee Act, 
2007.  
(2)   It shall be applicable to the whole State of Uttarakhand.  
(3)   It shall be deemed to have come into force at once.  
 
Definitions  
 
 
2- In this Act--  
(a) "Legislative 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 Commit tee 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 Kshettr a Panchayats and Zila Panchayats  Adhiniyam, 
1961 (as applicable to the State of Uttarakhand and as amended from time to 
time);  
(e) "Minister" means a member of th e Council of ministers of the Government of 
Uttarakhand and includes Minister of State and Deputy Minister;  
(f) "Municipality" means a Municipal Corporation, a Municipal Council  or a 
Nagar Panchayat constituted under the Uttar Pradesh. Municipalities Act. 
1916 (as applicable to the State of Uttarakhand and as amended from time to 
time) or the Uttar Prade sh Municipal Corporation Act, 1959 (as applicable to 
the State of Uttarakhand and as amended from time to time), 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;  
(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 Panch ayat established under section 17 of the 
Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961 (as 
applicable to the State of Uttarakhand and as amended from time to time). 
  
Constitution of 
District 
Planning 
Committee  
3- (1)  There shall be constituted in every district 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 financial or other resources;  
(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 su ch number of members as may be 
prescribed:  
                Provided that the number of members shall not be less than twenty and 
more than forty.  
(2)  Not less than four -fifths of the total number of members of the Committee 
shall be elected in the presc ribed 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 of 
such Municipalities shall be distributed 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 Zilla Panchayat shall be ex-officio Vice-Chairman 
of the Commitee;  
(c) 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 nomin ated under clause (c ) of sub -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).]1  
------------------------------------------------------------------------ 
1- Subs. by section 2 of UK Act no 31 of 2016.  
 
 
 
Vacancies etc. 
not to 
invalidate 
proceedings of 
the Committee  
 
5- No act or proceeding of th e 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 people and members of the Legislative  
Assembly of the State, representing those constituencies which are comprised 
wholly or partly in the district, shall be permanent invitees to the meetings of 
the Committee.  
(2) Members of Council of the States representing the State shall also be 
permanent invitees to the m eetings of the Committee of a District of their 
choice.  
(3) 1[ Such members of the legislative Assembly who shall be appointed co -
incharge in the different district as a Parliamentary Secretary they shall 
permanent invitee for the meetings of concerning district Committee.  
(4) 2{In the meeting of the Committee of district, the concerning district, 
Pramukh, Kshettra Panchayat shall be permanent invitee.}  
(5) Members of the Legislative Assembly of the State as nominated by the 
Governor shall also be permanent invitees  to the Committee of the District of 
their choice.  
(6) The Nagar Pramukh or the Chairman as the case may be, of the Municipality 
situated at the Head Quarters of the district, shall also be permanent invitee to 
the Committee.  
(7) 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 
Uttarakhand, has been required to attend such meeting in two or more district 
on the same day, he/she may nominate a person as his representative to attend 
the meeting of the committee of a district in which he/she is not in a position 
to attend such meeting:  
Provided further that wher e a permanent invitee, who is a member of 
the Council of Ministers of the Government of India or the Government of 
Uttarakhand, has been required to attend such meeting, 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.] 1 
------------------------------------------------------------  
1- Subs. by section 3 of UK Act no 31 of 2016. 
2- Subs. by section 2 of UK Act no 16 of 2022. 
 
 
 
 
Secretary of 
the Committee  
 
 
7- (1) 1[District Magist rate of the district shall be the Secretary of the Committee 
and shall be responsible for maintaining records of the Committee, preparing 
minutes of the Committee, and communication of decision and all others 
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 " District 
Magistrate" includes Chief Executive Officer.  
(2) The Chief Development Officer shall  be the ex -officio Joint Secretary and 
Economic and Statistics Officer of the District shall be the ex -officio Deputy 
Secretary of the Committee to assist in such manner as may be directed by the 
Committee.]  
Election of the 
members of 
the Committee  
 
8- The State Election Commission shall have superintendence, direction and 
control of the preparation of electoral rolls of, and the conduct of, elections of 
the members of the Committee in such manner as may be prescribed.  
 
2[Approval 
and 
application of 
District plan in 
inevitable 
circumstances 
8A. Notwithstanding anything contained in this Act or any other Act when in 
opinion of the State Election Commission such emergency circumstances 
exist, that it is not feasible to conduct the election than, till such circumstances 
exit, proposed district plan after the approval of the State Government may be 
approved and applied in the concerned district by the District Magistrate of 
the concerned district.] 
Functions of 
the Committee  
 
9- The Committee shall perform the following functions, 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 database for decentralized planning 
and preparation of district and block resources profiles;  
(c) To list and map amenties 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;  
(i) To allocate sectoral and sub-sectoral outlays within the overall frame work of 
the district development plan;  
...........................................................  
1- Subs. by section 4 of UK Act no 31 of 2016.  
2- Ins. by section 2 of the UK Act no 26 of 2020. 
 
 
 
  (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 Parliame ntary 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 over -all 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; 
(o) To finalize site selection for different works and schemes; 
(p) Any other functions, which may be entrusted by the State Government.  
(q) 1[The district planning committee shall sanction/ approval of plans for district, 
only such  method as prescribed by rules for this purpose by the State 
Government.] 
------------------------------------------------------------------------  
1- Inserted by section 5 of UK Act no 31 of 2016. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Scope of the 
District Plan  
 
10- (1)  The District Plan shall include subjects enumerated in the U nited Provinces 
Panchayat Raj -Act, 1947 (as applicable to the State of Uttarakhand and as 
amended from time to time) and the Utt ar Pradesh Kshettra Panchayat and 
Zila Panchayat Adhiniyarn, 1961 (as applicable to the State of Uttarakhand 
and as amended from time to time) for the rural areas, or the Uttar Pradesh 
Municipalities Act, 1916 (as applicable to the State of Uttarakhand and  as 
amended from time to time) or the Uttar Pradesh Municipal Corporation Act, 
1959 (as applicable to the State of Uttarakhand and as amended from time to 
time) for urban areas, as the case may be.  
 
(2)  The district plan may also include such other matte rs as may be considered 
necessary by the Committee or as the State Government may, by order, direct.  
 
District Plan 
Ceiling 
11- (1)  The State Government shall inquire into and estimate the financial resources 
for financing the District Plan and shall de cide the district plan outlay ceiling 
accordingly.  
 
(2)  The District Plan outlay ceiling fixed under sub -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  with the 
consideration of presented plans by the rural local bodies, panchayats and Urban 
Bodies of the district.] 1 
Allocation of 
money to  
districts  
 
13- (1) For the purpose of the implemen tation of district plan, the State Government 
may, subject to District Plan outlay ceiling make district -wise provisions for 
money in its annual financial statement and after due appropriation 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 alter, revise or modify 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 arises in relation to f unction, powers or jurisdiction 

Disputes  
 
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 Comm ittee shall be held at least once in every quarter at 
the district Headquarters 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 ab sence of the Chairperson, Vice-chairperson shall preside over the 
meeting of the committee.]2 
---------------------------------------------------  
1- Sub. by section 6 of UK Act no 31 of 2016.  
2-  Ins. by section 7 of UK Act no 31of 2016.  
 
 
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 plan co -ordination and monitoring, covering the 
activities 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 proceed ing shall lie against any person for 
anything which is done in good faith or intended to be done, in pursuance 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 Government, the committee shall 
regulate its own procedure.  
 
Power to 
remove  
difficulties  
 
 
21- (1)  If any difficulty arises in giving effect to th e 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 expedien t for 
removing the difficulty.  
 
(2)   Every order made under sub -section (1) shall, as soon as, may be after it is 
made, be laid before the State Assembly and the provisions  of sub-section (1) 
of section 23-A of the Uttar Pradesh General Clauses Act, 1904 (as applicable 
to the State of Uttarakhand and as amended from time to time) shall apply as 
they would apply in respect of rules made by the State Government under any 
Uttar Pradesh Act (as applicable to the State of Uttarakhand and as amended 
from time to time).  
 
Overriding 22- Notwithstanding anything containe d to the contrary in any other law for the 

effect  
 
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 
savings 
23- (1)  The Uttar Pradesh District Planning Committee Act, 1999 (Uttar Pradesh Ac t 
No.9 of 1999) (as applicable to the State of Uttarakhand and as amended from 
time to time) is hereby repealed in the context of the Uttarakhand State.  
 
(2)  Notwithstanding such repeal, anything done or any action taken under the 
provisions of the Act referred to in sub -section (1), shall be deemed to have 
been done or taken under the corresponding provisions of this Act as if 
provisions of this Act were in force at all material times.  
 
 

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