Preamble
Uttar Pradesh Panchayatraj Act, 1947 (Uttaranchal Amendment) Act, 2002*
| [Uttaranchal Act No. 7 of 2002] | [16th June, 2002] |
An Act The replacing Act of Uttaranchal Panchayatraj Ordinance, 2002 to be promulgated by the Hon'ble Governor to amend the Uttar Pradesh Panchayatiraj Adhiniyam, 1947 in its application to Gram Panchayat
Section 1. Short title and commencement
Chapter-I
CHAPTER-1
1. Short title and commencement.- (1) This Act may be called the Uttar Pradesh Panchayatraj Act, 1947 (Uttaranchal Amendment) Act, 2002.
(2) It shall be applicable to the whole State of Uttaranchal.
(3) It shall be deemed to be enacted from April 29, 2002.
Section 2
Chapter-II
CHAPTER-2
2. In Section 12 of U.P. Panchayati Raj Adhiniyam, 1947 (Act No. 26, of 1947) which is called Principal Act, after Section 12(3), the following new sub-section (3-A) shall be inserted, namely,
(3-A) Notwithstanding anything contained in any other provisions of this Act, where due to unavoidable circumstances or in public interest, it is not practicable to hold an election to constitute a Gram Panchayat before the expiry of its duration, the State Government or an officer authorized by it in this behalf may, or order, appoint, an administrator, who shall hold office for such period not exceeding six months as may be specified in the said order and all powers, functions and duties of the Gram Panchayat, its Pradhan and Committees shall vest in and be exercised, performed and discharged by such administrator.
Section 3
Chapter-III
CHAPTER-3
3. (1) Ordinance no. 2 of 2002 promulgated by the Governor is hereby repealed.