8. Powers of the Board.

The powers of the Board shall include the powers to

(a) call for reports and information from the participating States and the Union territory with regard to preparation, enforcement and implementation of Functional Plans and Sub-Regional Plans;

(b) ensure that the preparation, enforcement and implementation of Functional Plan orSub-Regional Plan, as the case may be, is in conformity with the Regional Plan;

(c) indicate the stages for the implementation of the Regional Plan;

(d) review the implementation of the Regional Plan, Functional Plan, Sub-Regional Plan and Project Plan;

(e) select and approve comprehensive projects, call for priority development and provide such assistance for the implementation of those projects as the Board may deem fit;

(f) select, in consultation with the State Government concerned, any urban area, outside the National Capital Region having regard to its location, population and potential for growth, which may be developed in order to achieve the objectives of the Regional Plan; and

(g) entrust to the Committee such other functions as it may consider necessary to carry out the provisions of this Act.

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