The National Capital Region Planning Board Act, 1985

[Act No. 2 of 1985]

[9th February, 1985.]

Contents:
Title	The National Capital Region Planning Board Act, 1985
Sections:	Particulars:
Chapter I	Preliminary Sections
1.	Short title and commencement
2.	Definitions
Chapter II	The National Capital Region Planning Board
3.	Constitution and incorporation of the Board
4.	Composition of the Planning Committee
5.	Power to co opt, etc
6.	Vacancies, etc., not to invalidate proceedings of the Board or the Committee
Chapter III	Functions and Powers of The Board and of The Committee
7.	Functions of the Board
8.	Powers of the Board
9.	Functions of the Committee
Chapter IV	The Regional Plan
10.	Contents of the Regional Plan
11.	Surveys and studies
12.	Procedure to be followed for the preparation of Regional Plan
13.	Date of coming into operation of the Regional Plan
14.	Modifications of the Regional Plan
15.	Review and revision of the Regional Plan
Chapter V	Functional Plans, Sub-Regional Plans and Project Plans
16.	Preparation of Functional Plans
17.	Preparation of Sub-Regional Plans
18.	Preparation of Project Plans
19.	Submission of Sub-Regional Plans to the Board
20.	Implementation of Sub-Regional Plans, etc
Chapter VI	Finance, Accounts and Audit
21.	Grants and loans by the Central Government
22.	Constitution of the Fund
23.	Budget
24.	Annual report
25.	Accounts and audit
26.	Annual report and auditors' report to be laid before Parliament
Chapter VII	Miscellaneous
27.	Act to have overriding effect
28.	Power of the Central Government to give directions
29.	Violation of Regional Plan
30.	Technical assistance to the Board
31.	Officers and employees of the Board
32.	Power to delegate
33.	Power of entry
34.	Member-Secretary, officers and other employees of the Board to be public servants
35.	Protection of action taken in good faith
36.	Power to make rules
37.	Power to make regulations
38.	Rules and regulations to be laid before Parliament
39.	Dissolution of the Board
40.	Acquisition of land and determination of rights in relation to land to be made by the Government of the participating State or Union territory
41.	Repeal and saving
Schedule I	[See section 2(f)]