The functions of the Board shall be-- (a) to prepare the Regional Plan and the Functional Plans; (b) to arrange for the preparation of Sub-Regional Plans and Project Plans by each of the participating States and the Union territory; (c) to co-ordinate the enforcement and implementation of the Regional Plan, Functional Plans, Sub-Regional Plans and Project Plans through the participating States and the Union territory; (d) to ensure proper and systematic programming by the participating States and the Union territory in regard to project formulation, determination of priorities in the National Capital Region or sub-regions and phasing of development of the National Capital Region in accordance with stages indicated in the Regional Plan; (e) to arrange for, and oversee, the financing of selected development projects in the National Capital Region through Central and State plan funds and other sources of revenue.Open in Lexace · Ask the AI about this section
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