BIHAR RAJYA PANCHAYAT PARISHAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The constitution of the District Planning Committee is an obligation of the Constitution of India spelled out in Article 243ZD. Today, an affidavit of the Chief Secretary announces, the formation of the District Planning Committees co -ordinating their functions with the Panchayats and Municipalities under Chapter IX and IXA of the Constitution of India. This is a step in furtherance of the functioning of self government institutions. In paragraphs 5 and 6 of the affidavit the Chief Secretary has submitted that the District Planning Committee has been constituted on the theme of ex -officio representation. The constitution of the District Planning Committees throughout Bihar and announced by notification dated 18 December, 2003 is of members available as of date.

(2.) This is a public document. Any one may have a copy of the affidavit annexing the notification by which the District Planning Committees have been constituted on payment of charges for a certified copy.