Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Cabinet approves MoU between India and Singapore on Cooperation in the field of Planning- (Press Information Bureau) (27 Jun 2018)

MANU/PIBU/0988/2018

Civil

The Union Cabinet chaired by the Prime Minister Shri Narendra Modi has given its ex post-facto approval to the MoU between India and Singapore on cooperation in the field of urban planning and development. The MoU was signed on 31st May 2018.

The objective of the MOU is to facilitate government agencies in the Centre and States, including Municipal Bodies, to readily tap into the expertise of Singapore agencies in the areas of urban development and management and other areas, and thus help in urban rejuvenation, mission. This will also facilitate to build capacities in NITI and equip the officials with skills related to evidence based policy writing, evaluation etc. and help NITI to play the newly assigned role of a Think Tank in a more effective manner.

Under this MOU, capacity building programme in the field of planning, focusing on areas of urban planning, water and waste water management, solid waste management, Intelligent Transport System and public financing (Public Private Partnerships) would be undertaken.

Major Impact:

This MOU would lead to dissemination of knowledge of best practices, build capacities and provide hand holding support to various government agencies at the State and Central levels in the areas of urban planning, water and waste water management, solid waste management, Intelligent Transport System and public financing (Public Private Partnerships).

Beneficiaries:

The officials from Central Government, State Government and Urban Local Bodies would directly benefit by enhancing their knowledge base which would ultimately get manifested in the improvement in the urban civic amenities.

Tags : MOU   APPROVAL   COOPERATION   PLANNING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved