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No. 4932/XVII-17-1--120-76
Dated Lucknow, November 19, 1976
In pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Governor is pleased to order the nablicaLion of the following English translation of the
Uttar Pradesh Kshettra Samitis Aur Zila Parishai (Samshodhan) Adhiniyam, 1976 (Uttar
Pradesh Adhiniyam Sankhya 37 of 1976) as passed by the Uttar Pradesh Legislature and
assented to by the Governor on November 17, 1976:
THE UTTAR PRADESH KSHE I IRA SAMITIS AND MIA PAIUS
(AMENDMENT) ACT, 1976
[I,T. P. ACT NO. 37 OF 1976]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
further to amend the Uttar Pradesh lahettra Samitis and Zila Parishads
Adhiniyam, 1961.
IT is HEREBY enacted in the Twenty-seventh Year of the Republic of India
as follows :—
Short title and
commencement.
I. (I) This Act may be called the Uttar Pradesh Kshettra Samitis and
Zila Parishads (Amendment) Act, 1976.
(2) It shall be deemed to have come into force on May 1, 1976.
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No. 4932/XVII-V-l—l20-76
DatedLuc/mow, November 19, 1976
In pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Governor is pleased to ocdeg the publication of the following English translation of the
Uttar Ptadesh Kshettra Samitis Aur Zila Parishafl {Sanshodham Adhiniyam, 1976(Uttar
Pradesh Adhiniyam Sankhya 37 of 1976) as passed by the Uttar Prad63h Legislature and
assented to by the Governor on November 17, 1976: -
THE UTTAR PRADESH KSHETI'RA‘ SAMIT-IS 'AND ZILA PARISHADe
(AMENDMENT) ACT, 1976
[LL P. Acr No. 37 OF 1976]
f(As passed by the Uttar Pradesh Legislature)_
AN
ACT
further to amend the Uttar Pradesh Kshettm Samitis and Zila Parishads
Adhiniyam, 1961.
IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India
as {OILOWS 2-—
. l. (I)‘ This Act may be called the Uttar Pradesh Kshettra S m’ti d
cggfgggggmfi Zila Parishads (Amendment) Act, 1976. a l s an
(2) It shall be deemed to have come into force on May 1, 1976.
AT1iItUfT7r, 19 ffci,Iz1t.,71976 3
2. After section 9 of the Uttar Pradesh 1Cshettra Samitis and Zila Parishads Insertion of
.Adhiniyam, 1961, hereinafter referred to as the principal Act, the following pew in U section 9-A. P. Act no. section shall be inserted, namely :— =au of 1961.
"9-A. When the Pramukh is unable to discharge his functions owing to
Temporary absence, illness or any other cause, and the office of Up-
arrangement in Pramuldis are vacant, or when the Up-Pramukh, if any,
certain cases, acting under section 83 during a vacancy in the office of
Pramukh is unable to discharge his functions owing to
absence, illness or any other cause, the District Magistrate
may by order, make such arrangement, as he thinks fit, for the discharge
ofithe functions of the Pramulch, until the date on which the Pramukh
or Up-Pramulch, as the case may be, resumes his duties."
5. After section 21 of the principal Act, the following section shall be Insertion of
inserted, namely neaeCtion21-A. :—
"21-A. When the Adhyaksha is unable to discharge his functions
Temporary ar- owing to absence, illness or any other cause, and the office
rangement in of Upadhyalcsha is vacant or when the Upadhyaksha acting
certain cases, under section 60 during a vacancy in the office of Adhyaksha
is unable to discharge his functions owing to absence, illness or any other
cause, the State Government may by order, make such arrangement, as
it thinks- fit, for the discharge of the functions of such Adhyaksha until
the date on which the Adhyaksha or Upadhyalcsha, as the case may be,
resumes his duties."
Sidi- 4. (1) The Uttar Pradesh Kshettra Samitis and Zila Parishads (Second
savings.
and
.1412.P Amendment) Ordinance, 1976 is hereby repealed.
in
(2) Notwithstanding such repeal anything done or any action taken under
the principal Act as amended by the aforesaid Ordinance shall be deemed to
have been done or taken under the corresponding provisions of the principal
Act as amended by this Act, as if the provisions of this Act were in force at a ll
material times.
+‘71-qr 9Tzf eft17, -
ten
3 s!
1,01t0 • 70710 362 UT , (Sal .1976 e .75) (40) I
Waterman; 19 emails” 3
2. After section 9 of the Uttar Pradesh Kshettra Samitis and Zila Parishads 1115mm,“ 01
Adhiniyam, 196l. hereinafter referred to as the principal Act, the following 151:???“1’3
section shall be mserted, namely :— - XXXlIfof 1961:
‘ZB-A. When the Pramukh is unable to discharge his functions owing to
1‘ Temporary absence, illness or any other cause, and the office of Up
x arrangement in Pramukhs are vacant, or when the Up-Pramukh, if any,
" cam“ cases. acting under section 83 during a vacancy in the oflice of
Pramukh is unable to discharge his functions owing to
' absence, illness or any other cause, the District Magistrate
7 may by order, make such arrangement, as he thinks fit, for'the discharge
ofgthe functions of the Ph-amukh, until the date on which the Pramukli
or Up-Pramukh, as the case may be, resumes his duties."
i:,
w 3!. After section 21 of the principal Act, the following section shall be Insertion of
inserted, namely :— ’ nerve-section 21-A,
“21-A. When the Adhyaksha is unable to discharge his functions
Temporary 3p owing to absence, illness or any other muse,- and the oifice
j, rangement in of Upadhyaksha is vacant or when the Upadhyaksha acting » ,
5 Certain cases- under section 60 during a vacancy in the oflice of Adhyaksha
is unable to discharge his functions owing to absence, illness or any other , r
cause, the State Government may by order, make such arrangement, as
it thinks-fit, for the discharge of the functions of such Adhyaksha until
the date on which the Adhyaksha or Upadhyaksha, as the base Inlay be,
resumes his duties."
4. (l) The Uttar Pradesh Kshettra Samitis and Zila Parishads (Second Repeal and
0 Amendment) Ordinance, 1976 is hereby repealed. savings.
(2) Notwithstanding such repeal anything done or any action taken under
the principal Act as amended by the aforesaid Ordinance shall be deemed to
have been done or taken under the corresponding provisions of the principal
Act as amended by this Act, as if the provisions of this Act were in force at all
material times. ‘
mm M
em 3T9: Than,—
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