Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Regional and Town Planning (Regional Planning Board) Rules, 1967 CONTENTS 1. Short title. 2 . Term of office and conditions of service of members of the Board. 3. Manner of exercise of powers and discharge of duties. 4 . Allowances payable to members of the Regional Planning Committee 5. Survey of Regions and preparation of Regional plan 6. Form of Regional plan and manner of its publication. 7. Period of approval to Regional plan by State Government 8. Form and manner of notice of publishing draft Regional plan 9. Notice of approval to Regional plan or revision of Regional plan by State Government 10. Access to documents etc., relating to Regional plan Maharashtra Regional and Town Planning (Regional Planning Board) Rules, 1967 In exercise of the powers conferred by clauses (i), (ii), (iii), (iv), (v). (vi), (vii), (viii), (ix) and (xxxvii) of sub-section (2) Section 158 of the Maharashtra Regional and Town Planning Act, 1966 (Mah. XXXVII of 1966), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by subsection (I) of the said Section 158, namely:- 1. Short title. :- These rules may be called the Maharashtra Regional and Town Planning (Regional Planning Board) Rules, 1967 2. Term of office and conditions of service of members of the Board. :- (1) Save as otherwise provided in these rules, the members of a Regional Board shall hold office lor a period of two years from the date of the notification constituting the Regional Planning Board under sub- seetion (1) of section 4 1 [or where the limits of the Region are altered by a notification under subsection (2) of section 3 from the date of publication of such notification in the Official Gazette whichever is later. (i) is declared to be of unsound mind a competent court; or (ii) is adjudged insolvent; (iii) has been convicted by any court in India of any offence, and sentenced to imprisonment for not less than two years; or (iv) is absent without the permission of the Board in writing from three consecutive meetings thereof or from all the meetings of the Board for six consecutive months. (4) A member other than the Director of Town Planning or a person nominated by him and the Town Planning Officer, who is directly or indirectly concerned or interested in any proposal before the Board, or is professionally interested on behalf of a principal or other person in any matter concerning the Board, or is engaged at the time in any proceedings against the Board, shall at the earlier possible opportunity, disclose the nature of his interest to the Board and the disclosure shall be recorded in the minutes of the Board. The said member shall not be present at any time at the meeting of the Board when such proposal is discussed, unless his presence is required by the other members for the purpose of eliciting information but no member so required to be present shall vote on any such proposal: Provided that, a member shall not be deemed to be concerned or interested as aforesaid by reason only of his being a share-holder of a Company concerned in such proposal. 1. . Inserted by G.N.of 30.3.1977. 3. Manner of exercise of powers and discharge of duties. :- The Board shall exercise the powers and discharge its duties under Section 8 in the manner prescribed in Rule 5, Rule 6 and Rule 8. 4. Allowances payable to members of the Regional Planning Committee :- The members of the Regional Planning Committee shall be entitle to travelling and daily allowance at all the following rates; (i) The Town Planning Officer and any member who is a Government servant may draw the travelling and daily allowances which he may be entitled to claim for travelling on official duties according to his grade under the Bombay Civil Service Rule, 1959. (ii) Any non-official Member shall draw the travelling and daily 1 [allowances] according to Rule (1)(b) in Section 1 of Appendix XLII-A lo the Bombay Civil Service Rule, 1959. 1. Substituted by G.N. of 10.7.1969. 5. Survey of Regions and preparation of Regional plan :- (1) The surveys of Region carried out by a Board before preparing a draft Regional plan shall include all geographic, demographic and statistical aspects of the major facilities and resources found within the region. Such regional survey may be divided into three broad classes dealing with- (i) physical characteristics; (ii) economic characteristics; and (iii) social characteristics. (2) Before carrying out surveys of a Region and preparing an existing land use map, the Board shall give a public notice in mariner prescribed under Section 137 . informing the public as well all the local authorities, departments of the Central and the State Government and other bodies falling within the region of its intention of undertaking such surveys and preparing an existing land use map, and requesting them to tender all necessary assistances to its staff by giving all relevant information as may be required in that connection. The notice shall also slate that a copy of the plan showing the limits of the region shall be available for public inspection at the Head Office of the Board, and also at the offices of the Collectors and Tahsildars and the local authorities in the region. (3) The Board shall cany out the survey of the region, and prepare the existing land use map. and prepare a report of surveys so made within a period of twelve months from the elate of the constitution of the Board; 1[or where the limits of the region are altered by a notification under sub-section (2) of Section 3 . from the elate of publication of such notification in the Official Gazette whichever is later]; and the draft Regional plan shall be prepared and published by the Board within a further period of twelve months: Provided that, State Government may at the request of the Board extend the aforesaid periods for adequate reasons to be recorded in writing by such period and exceeding six months at a time 2[but in any case not exceeding 3 [thirty] months in the aggregate]. (4) The report of survey shall consist of a written assessment of matters emerging from the survey which in the opinion of the Regional Board are significant and the various problems facing the Region. The said report and the existing land use map shall be accompanied by requisite reports, maps, charts, documents, and other information as would provide the necessary data for drawing up proposals lo be included in the Regional plan. (5) All the plans and maps prepared in connection with the surveys and the existing land use map shall be drawn to a scale not smaller than ten centimeters to twenty-live kilometers. 1. Added by G.N. of 30.3.1977. 2. Substituted by G.N. of 15.6.1978. 3. Substituted by G.N. of 18.8.1998. 6. Form of Regional plan and manner of its publication. :- (1) The Regional plan shall consist of an index map and a written statement supplemented by other maps and documents as may be necessary. (2) The index map shall be to a scale not smaller than ten centimeters to fifty kilometers. The index map shall show the areas and locations of the various proposals and other particulars specified in Section 14 as may be appropriate to the Region. (3) The other maps and documents shall further illustrate and amplify the proposals of the Regional plan and the maps shall be drawn to a scale not less than ten centimeters to twenty-five kilometers. (4) The written statement 1 [shall] describe in brief the main proposals of the Regional plan made in the index map and other maps; and the stages of the development programme for executing the Regional plan. (5) The Regional plan approved by the State Government shall be made available for public inspection by the Board at its Head Office and at the offices of one or more local authorities in the region as may be specified by the State Government in the notice issued under Section 17 . 1. Substituted by G.N. of 15.6.1978. 7. Period of approval to Regional plan by State Government :- T h e period within which a Regional plan may be approved or rejected as provided by Section 15 by the State Government shall b e 1[sixty months] from the date of its receipt by the State Government: Provided that, the State Government may for adequate reasons to be recorded in writing extend the period by a further period not exceeding 1[twenty four months] at a time [but in any case not exceeding 1 [sixty months] in the aggregate]. 1. Substituted by G.N. of 6.9.1991. 8. Form and manner of notice of publishing draft Regional plan :- The notice inviting objections and suggestions from any person and publication of a draft Development plan shall be in Form 'A'. Such notice shall be published in the Official Gazette, and in at least one local newspaper in the Region and also in the other manner indicated in Section 137 . 9. Notice of approval to Regional plan or revision of Regional plan by State Government :- When a Regional plan or revision of a Regional plan is approved by the State Government, the requisite notice shall be published in the Official Gazelle, and in at least one local newspaper in the Region and also in the other manner indicated in Section 137 . 10. Access to documents etc., relating to Regional plan :- Documents, plans, maps, and other documents relating to a sanctioned Regional plan shall be kept open for public inspection at the Head Office of the Board, and where a Board is dissolved under Section 160 at the nearest office of the state town planning and valuation department within the region, at any time during office hours.