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No. 2912 (2)/XVII-V-1-77-1977
Dated Lucknow, October 7,1977
In pursuance of the provisions of clans": (3) of Article 348 of the Constitution of India,
the Governor is pleased to ofder the publication of the following English translation of the
Uttar Pradesh Zila Parishad Vyavastho) Adhiniyam, 1977 (Uttar Pradesh Adhiniyam
Sankhya 15,1977) as passed by the Uttar Pradesh Legislature and assented to by the Governor
on October 7, 1977.
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No. 2912 (2)]XVII-V—l-77-l977
Dated Lucknow, October 7, 1977
In pursuance of the provisions of clans? (3) of Article 348 of the Constitution of India,
the Governor is pleased to order the publication of the following English translation of the
Uttar Pradesh Zila Parishad (Alpik llik Vyavastha) Adhiuiyam, 1977 (Uttar Pradesh Adhiniyam
Sankhya 15, 1977) as passed by the Uttar Pradesh Legislature and assented to by the Governor
on October 7, 1977.
ti
3'ff si,14 cwitryzar n.ffS, 7 Srq147, 1977 3
THE UTTAR PRADESH ZILA PARISHADS (ALPAICALIK V YAVASTIli)
ADHINI YAM, 1977
[U. P. ACT No. 15 OF 1977]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to provide for certain temporary arrangements for the Administration of the
Zila Parishads of the State.
IT is hereby enacted in the Twenty-eighth Year of the Republic of India
as follows;-
This Act may be called the Uttar Pradesh Zila Parishads Short title.
(Alpakalik Vyavastha) Adhiniyam, 1977.
(1) With effect from the 10th day of August; 1977, the provisions
(101061. of the Uttar Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961
7 (hereinafter referred to as the said Adhiniyam), shall, for a period of one year
or until the re-constitution of the Zila Parishads under section 22 of the said
Adhiniyam, whichever is earlier, have effect in relation to each of the Zila Pad-
shads subject to the following provisions, namely,—
(a) notwithstanding anything in the said Adhiniyam, the Adhyaksha,
Upadhyaksha and members of the Zila Parishad shall cease to hold their
respective offices;
all powers, f unctions and duties of the Zila Parishad, its Adhyaksha,
Upadhyaksha and Committees shall be vested in and be exercised,
performed and discharged by the District Magistrate and the District
Magistrate [including the person or authority to whom the District
Magistrate delegate his power under clause (c)] shall be deemed in law
to be the Zile Parishad, Adhyaksha, Upadhyaksha or the Committee, as
the occasion may require;
subject to any general or special orders of the State Government,
the District Magistrate may in respect of all or any of the powers con-
ferred on him by the last preceding clause delegate, subject to such
conditions as he may think fit to impose, the powers so conferred, to any
person or authority to be specified by him in that behalf;
the State Government may from time to time by notification make
such incidental and consequential order for the removal of any difficulty
as may appear to it to be necessary or desirable for any of the foregoing
and connected purposes.
(2) Every notification issued under clause (d) of sub-section (1) shall, as
soon as may be after it is issued, be laid before each House of the State Legislature
while it is in session, for a total period of not less than thirty days extending in
its one session or more than one successive sessions, and shall unless some later
date is appointed, take effect from the date of its publication in the Gazette, subject
to such modifications or annulments as the two Houses of the Legislature may
during the said period agree to make, so, however, that any such modification
or annulment shall be without prejudice to the validity of anything previously
done thereunder.
Temporary pro-
visions regarding
administration of
zila Parishads.
3. Where the powers, functions and duties of the Adhyaksha of a Zila
Parishad vested in the District Magistrate under clause (b) of sub-section (1)
of section 2 of the Uttar Pradesh Kshettra Samitis and Zila Parishads (Alpa-
lcaLik Vyavastha) Act, 1970 and he continued to exercise, perform and discharge
such powers, functions and duties after the reconstitution of the Zila Parishad
then anything done by the District Magistrate in the exercise, performance or
discharge of the powers, functions and duties of Adhyalcsha till the election of
a new Adhyaksha shall be deemed to be validly done as Adhyaksha of the Zila
Parishad as if the State Government had appointed him to discharge the func-
tions of the Adhyaksha under the provisions of Chapter II of the Uttar
Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961.
Validation.
- .Actna.
: 1961.
was sin minim fine, 7 new, 1977
3
THE UTTAR PRADESH ZILA PARISHADS (ALPAKALIK VYAVASTHA)
ADHINIYAM, 1977
[U. P. Acr No. 15 or 1977]
(A: passed by the Utttzr Praderh LegiSIatur'e)
AN
ACT
to provide for certain temporary arrangements for the Administration of the
Zila Parishads of the State.
IT is hereby enacted in the Twenty-eighth Year of the Republic of India
as follows:—
1. This Act may be called the Uttar Pradesh Zila Parishads
(Alpakalik Vyavastha) Adhiniyam, 1977.
2. (1) With effect from the 10th day of August, 1977, the provisions
of the Uttar Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961
(hereinafter referred to as the said Adhiniyam), shall, for aperiod of one year
or until the re-constitution of the Zila Parishads under section 22 of the said
Adhiniyam, whichever is earlier, have effect in relation to each of the Zila Pari-
Shads subject to the following provisions, nameIV:—
(a) notwithstanding anything in the said Adhiniyam, the Adhyaksha,
Upadhyaksha and members ofthe Zila Parishad shall cease to hold their
respective oflices; -
(b) allpowers,functions andduties ofthe Zila Parishad,its Adhyaksha.
Upadhyaksha and Committees shall be vested in and be exercised,
performed and discharged by the District Magistrate and the District
Magistrate [including the person or authority to whom the District
Magistrate delegate his power under clause (4')] shall be deemed in law
to be the Zila Parishad, Adhyaksha, Upadhyaksha or the Committee, as
the occasion may require;
(c) subject to any general or special orders of the State Government,
the District Magistrate may in respect of all or any of the powers con-
ferred on him by the last preceding clause delegate, subject to such
conditions as he may think fit to impose, the powers so conferred, to any
person or authority to be specified by him in that behalf;
(1!) the State Government may from time to time by notification make
such incidental and consequential order for the removal of any difiiculty
as may appear to it to be necessary or desirable for any of the foregoing
and connected purposes.
(2) Every notification issued under clause (d) of sub-section (1) shall, as
soon as may be after it is issued, be laid before each House of the State Legislature
while it is in session, for a total period of not less than thirty days extending in
its one session or more than one successive sessions, and shall unless some later
date is appointed, take effect from the date ofits publication in the Gazette, subject
to such modifications or annulments as the two Houses of the Legislature may
during the said period agree to make, so, however, that any such modification
or annulment shall be without prejudice to the validity of anything previously
done thereunder.
3. Where the powers, functions and duties of the Adhyaksha of a Zila
Parishad vested in the District Magistrate under clause (b) of sub-section (1)
of section 2 of the Uttar Pradesh Kshettra Samitis and Zila Parishads (Alpa-
kalik Vyavastha) Act, 1970 and he continued to exercise, perform and discharge
'such powers, functions and duties. after the reconstitution of the Zila Parishad
then anything done by the District Magistrate in the exercise, performance or
discharge of the powers, functions and duties of Adhyaksha till the election of
a new Adhyaksha shall be deemed to be validly done as Adhyaksha of the Zila
Parishad as if the State Government had appointed him to discharge the func-
tions of the Adhyaksha under the provisions of Chapter II of the Uttar
‘Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961.
Short title.
Temporary pro-
visions regarding
administration 0
Zila Pamhads.
Validation.
4 3T srkii afrunur lire, 795, 1977
Repeal and savings.
•
4. (1) The Uttar Pradesh Zila Parishads (AlpakalikVyavastha)Adhyadesh,
1977, is hereby repealed.
Rance bo,
of 1477
(2) Notwithstanding such repeal anything done or any action taken under
the said Adhyadesh shall be deemed to have been done or taken under this
Act as if this Act were in force at all material times.
sari( 4,
c•1141 9T4 `411:19",
tt144 t
4)o RE° rio o— ROcti to 158 91. 0 (NaT0)--7-9-77--(2231)--1977-780 (*o)
II
Ga? 51331 gamut we, 7 mast, 1977
Repealandmiuss- 4. (l) TheUttarPradesh ZilaPadshads (AlpakalikVyavastha)Adhyadesh, U-
- 1977, is hereby repealed. m °
(2) Notwithstanding such repeal anything done or any action taken under
the said Adhyadesh shall be deemed to have been done or taken under this
Act as if this Act were in force at all material times. ‘
an?! a“,
*8“! ma jwfiner,
Ffifi I.
filo (an 110 lilo‘no‘fio 158 we (fame)—-7—9—77——(2231)-—1977—780 (#570) r
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