Uttar Pradesh act 37 of 1978 : The UTTAR PRADESH PANC'HAYAT RAJ (AMENDMENT) ACT, 197g.: P

Date: 29 Dec 1978

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

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37.0 srkrtA461W17171 1‘44, 30 fv,rfn, 1978

No. 3358/XVII-V1-115-1978

Dated Lucknow, December 30, 1978

Short title and commencement.

Amendment of section 1 of V.P. Act no. 26 of 1947.

Amendment of section 2.

Amendment of section SA.

IN pursuance of the provisions of clause (3) of Article 348 of the Consti:i , tution of India, the Governor is pleased to order the publication of the follow.. ing English translation of the Uttar Pradesh Panchayat Raj (Sanshodhany, Adhiniyam, 1978 (Uttar Pradesh Adhiniyam Sankhya 37 of 1978), as passed.: by the Uttar Pradesh Legislature and assented to by the Governor .on]'• December 30, 1978 :

THE UTTAR PRADESH PANC'HAYAT RAJ (AMENDMENT) ACT, 197g.: P.;

(U. P. ACT No. 37 OF 1978)

(As passed by the Uttar Pradesh Legislature)

ACT

further to amend the U. P. Panchayat Raj Act, 1947

IT IS HEREBY enacted in the Twenty-ninth Year of the Republic of Inda',. as follows :— - 1

I. (1) This Act may be called the Uttar Pradesh Panchayat Raj (Amend.,:', ment) Act, 1978.

(2) It shalt be deemed to have come into force on October 25, 1978.

2. In section 1 of the U. P. Panchayat Raj Act, 1947, hereinafter referred; r to as the principal Act, in sub-section (2)—

after the words "or included in" the words "a city under the Uttar': Pradesh Nagar Mahapalika Adhiniyam, 1959, or" shall be inserted;

the Explanation shall be omitted.

3. In section 2 of the principal Act—

in clause (c), after the words "friable by Nyaya Panchayat" thc, words "and includes a proceeding under section 53" shall be insertik

\, for clause (i) ,the following clause shall be substituted, namely:— ,!

.,0) 'Electoral Registration Officer' means an officer so nod-. ' nated or designated under sub-section (I) of section 9 ;";

for clause (k), the following clause shall be substituted, namely!—.1

"(k) 'MunsiC and 'Judicial Magistrate', with reference to a Nyarl, Panchayat, mean the Munsif or the Magistrate, as the case maybe having local jurisdiction in respect of civil or criminal cases resnec,: tively, in the circle of such Nyaya Panchayat ;"; ,

clause (m) shall be omitted;

clause (w) shall be omitted.

4. In section 5-A of the principal Act,—

(a) for clause (e), the following clause shall be substituted, namely:— ' .•

"(e) is in arrears of any tax, fee, rate or any other dues payablelbP•c m to the Gaon Sabha, Kshettra Samiti or Zila Parishad for sal::

period as may be prescribed, or has, in spite of being required to so by the Gaon Panchayat, Nyaya Panchayat, Kshettra Samiti or ZIK' Parishad failed to deliver to it any record or property belonging' to it which had come into his possession by virtue of his holding OP office under it,";

‘10 W? Freer ﬂﬂTETTTVT we, 30 fatten, 1978 No. ‘3358/XVII-V1—115-1978 Dated Lucknow, December 30, 1978 IN pursuance of the provisions of clause (3) of Article 348 of the Cori tution of India, the Governor is pleased to order the publication of the £011“, ing English translation of the Uttar Pradesh Panchayat Raj (Sanshodhan) Adhiniyam, 1.978 (Uttar Pradesh Adhiniyam Sankhya 37 of 1978), as PaSsed by the Uttm‘ Pradesh Legislature and assented to by the Governori'm'l December 30, 1978: - -' TEE UTTAR PRADESH PANCHAYAT RAJ (AMENDMENT) ACT. 1917‘s, (U. P. ACT No. 37 0171978) (As passed by the Uttar Pradesh Legislature) AN ACT further to amend the U. P. Panchayat Raj Act, 1947 Iris HEREBY enacted in the Twenty-ninth Year of the Republic of I. as follows :— Shor' title and l. (i) This Act may be called the Uttar Pradesh Pauchayai Raj (Amen commencement. merit) Act, 1978. _, (2) It shalt be deemed to have come into force on October 25, 1978‘ 3 Amendment of 2. In section 1 of the U. P. Panchayat Raj Act, 1947, hereinafter referre sacrum l of UP. .. A“ no. 26 of to as the principal Act, in sub-section (2).— ‘9‘7' (a) after the words “or included in" the words “a city under the Uttar‘_ Pradcsh Nagar Mahapalika Adhiniyam, 1959, or” shall be inserted (b) the Explanation shall be omitted. Amendmem of section 2. 3. In section 2 of the prrncrpal Act—- (a) in clause (1:), qfter the words “triable by Nyaya Panchayat" words “and includes a proceeding under section 53” shall be insert (17) for clause (i) ,thc following clause shall be substituted, namely “(i) ‘Electoral Registration Oﬁicer’ means an oﬁicer so no mated or designated under sub-section (1) of section 9 ;"; (c) for clause (k), the following clause shall be substituted, namely. ‘51 , 5 "(k) ‘Munsif’ and ‘Judicial Magistrate’, with referenceto a Nyayari Panchayat, mean the Munsif or the Magistrate, as the case mayihey"; having local jurisdiction in respect of civil or criminal cases rest) tively, in the circle of such Nyaya Panchayat ;”; ‘ (d) clause (m) shall be omitted; (e) clause (w) shall be omitted. Amendment of 4. In section 5-A of the principal Act,— section s-A. (a) for clause (e), the following clause shallbe substituted, namel "(e) is in at rears of any tax, fee, rate or any other dues payable-l? ﬁlm to the Gaon Sabha, Kshettra Samiti or Zila Perishad for we period as may be prescribed,or has, in spite of being required i0_' so by the Gaon Panchayat, Nyaya Panchayat, Kshettra Samiti or Z a Parishad failed to deliver to it any record or property belongIPSi‘: to it which had come into his possession by virtue of his holding‘ﬂﬂ, w ofﬁce under it,"; u

Amendment section S.

Substitution of section 9.

;Mt Slivf IPTIVTZti Ti.rt, cl Thl:fr41.,, 1978 11

(b) in clause (i), after the figures "1893" the words and figures "or of the Code of Criminal Procedure, 1973" shall be inserted :

(e) in chiuse (1) for the words "Untouchability Offences Act, 1955" the words "Protection of Civil Rights Act, 1955' shall be substituted

(d) in the second proviso, after the words, "payment of arrears" the words, "or delivery of the record or property, as the case may be" shall. be inserted.

5. In section 8 of the principal Act,for the word "municipality" the words "city, municipality" shall be substituted.

" 6. For section 9 of the principal Act, the following section shall be subs- WWO, namely:—

"9. (1) There shall be an electoral roll for every Gaon Sabha which Electoral rnll for shall be prepared in accordanee with the provisions

Gaon Sbha of this Act, under the supervision of the Nirvachan Nideshak (Panchayat) by an Electoral Registration Officer who shall be such officer of the State Government as the State Government may desig- nate or nominate in the behalf.

The Electotal Registration Officer shall, prepare and publish such electoral roll in the manner prescribed, and upon its publimtion it shall, subject to any alteration, addition or modification made under or in accordance with this Act, be the electoral roll for the Gaon Sabha prepared in accordance with the provisions of the Act.

Subject to the provisions of sub-sections (4), (5), (6) and (7), every person who has attained the age of 18 years on the first day of January of the year in which the electoral roll is prepared or revised, and who is ordinarily resident in the area of the Gaon Sabha shall be entitled to be registered in the electoral roll for the Gaon Sabha,

Explanation:—

(1) A person shall not be deemed to be ordinarily resident in the area of a Gaon Sabha on the ground only that he owns, or is in possession of, a dwelling house therein.

A person absenting himself temporarily from his place of ordinary residence shall not by reason thereof cease to be ordinarily resident therein.

A member of Parliament or of the Legislature of the State shall not during the term of his office cease to be ordinarily resident in the area of a Gaon Sabha merely by reason of his absence from that area in connection with his duties, as such member.

(iv) Any other factors that may be prescribed shall be taken into consideration for deciding as to what - persons may or may not be deemed to be ordinarily residents of a particular area at any relevant time.

(v) If in any case a question arises as to where a person is ordinarily resident at any relevant time, the question shall be determined with reference to all the facts of the case.

. (4) A person shall be disqualified for registration in an electoral roll, if he—

(I) is not a citizen of India; or is of unsound mind and stands so declared by a competent

court ; or is for the time being disqualified from voting under the pro-

visions of any lay relating to corrupt practices and other offenCes in connection with elections.

(5) The name of any person who becomes disqualified under sub- section (4) after registration shall forthwith be struck off/lie electoral

,roll in which it is included :

Provided that the name of any person struck off the electoral roll .; • •ley reason of any such disqualification shall forthwith be reinstated in

that roll, if such disqualification is, during the period such roll is in force, removed under any law authorizing such removal.

!I;

19.

, . erranﬁvrumemmet,sofemt, 1973 MM . (b) in clause (i), aim the ﬁgures “1898" the words and ﬁgures "or of the Code of Criminal Procedure, 1973" shall be inserted : ('c) in clause (1) for the words “Untouchability Oﬂ‘ences Act, 1955" the words “Protection of Civil Rights Act, 1955" shall be substituted : ' (d) in the second proviso, aﬂrr the words, “payment of arrears“ the words, “or delivery of the record or property, as the case may be" shall be Inserted. , ' 5. In section 8 of the principal Act, for the word "municipality" the words ‘ “city, municipality" shall be substituted. " 6. For section 9 of the principal Act,'the following section shall be sub:- ' ”rated, namelyz~ r “9. (1) There shall be an electoral roll for every Gaon Sabha which Electoral K." for. shall be prepared in accordanCe with the provisions 5am Sbha. of this Act, under the supervision of the Nirvachan Nideshak (Panchayat) by an Electoral Registration Ofﬁcer who shall be “j _ such ofﬁcer of the State Government as the State Government may desig- ‘~ nate or nominate in the behalf. (2) The Electoral Registration Oﬁcer shall, prepare and publish such electoral roll in the manner prescribed, and upon its publication it shall, subject to any alteration, addition or modiﬁcation made under or in accordance with this Act, he the electoral roll for the Gaon Sabha prepared in accordance with the provisions of the Act. (3) Subject to the provisions of sub-sections (4), (5), (6) and (7), every person who has attained the age of is years on the ﬁrst day of January of the year in which the electoral roll is prepared or revised, and who is ordinarily resident in the area of the Gaon Sabha shall be entitled to be registered intthe electoral roll for the Gaon Sabha. ‘ - k Explanation :— (i) A person shall not be deemed to be ordinarily resident in the area ofa Gaon Sabha on the ground only that he owns, or is ”in possession of, a dwelling house therein. . (ii) A person absenting himself temporarily from his place of ordinary residence shall not by reason thereof cease to be ordinarily resident therein. (iii) A member of Parliament or of the Legislature of the State shall not during the term of his ofﬁce cease to be ordinarily resident in the area of a Gaon Sabha merely by reason of his absence from that area in connection with his duties, as such member. . , (iv) Any other'factors that may be prescribed shall be taken into ' consideration for deciding as to what 'persons may or may not be . deemed to be ordinarily residents of a particular area at any relevant time. , (v) If in any case a questionarises as to where a person is ordinarily '_, resident at any relevant time, the question shall be determined with reference to all the facts of the case. , ..(4) A person shall be disqualiﬁed for registration in an electoral roll, 4 'if he— ” (i) is not a citizen of India; or (ii) is of unsound mind and stands so declared by a competent ,lvu court ; or (iii) is for thc time being disqualiﬁed from voting under the pro- visions of any law relating to corrupt practices and other oﬂ‘ences in connection with elections. (5) The name of any person who becomes disqualiﬁed under sub? section (4) after registration shall forthwrth be struck oﬂ‘v‘ﬁlge electoral a, .‘roll in which it is included : “tr Provided that the name of any person struck 011‘ the electoral roll ”- ruby reason .of any such disqualiﬁcation shall forthwith be reinstated in "that roll, if such disqualiﬁcation is, during the period such roll is in force. removed under any law authorizing such removal. 11 Amendment of section 8. Substitution of section 9.

12 7397 Fleur WM-WM 7,1-7-e, 3 or f-4TR47, 1 978

(6) No person shall be entitled to be registered in the electoral rolt for more than one Gaon Sabha or more than once in the electoral roll the same Gaon Sabha.

No person shall be entitled to be registered in the electoral for any Gaon Sabha, if his name is entered in any electoral roll pertain:A ing to any city, municipality, notified area, cantonment or town ar:iY unless he shows that his name has been struck off such electoral roll.

Where the Electoral Registration Officer is satisfied, after makitie) such inquiry as he may deem fit, whether on an application made to hint,c, or in his own motion, that any entry in the electoral roll should be correCji,ç ted or deleted or that the name of any person entitled to be registered should0 be added in the electoral roll, he shall subject to the provisions Of this Act and rules and orders made thereunder and such gene&,!? or special directions, if any, as may it given in this behalf by the',(: Nirvachan Nideshak (Panchayat), correct, delete or add the entry as the.V: case may be :

Provided that no such correction, deletion or addition shall be made): after the last date for making nominations for an election in the Gaeri;71: Sabha and before the completion of that election :

Provided further that no deletion or correction of any entry in respeet,,- of any person affecting his interest adversely shall be made without givirig,!? him reasonable opportunity of being heard in respect of the action prae, posed to be taken in relation to him.

The Nirvachan Nideshak (Panchayat) may, if he thinks it necesstik: so to do for the purposes of a general or bye-election, direct a specia10,t revision of the electoral roll for any Gaon Sabha in such manner as may think fit :

Provided that subject to the other provisions of this Act, the electo4it:';: roll for the .Gaon Sabha, as in force at the time of issue of any such directiOriA, shall continue to be in force until the eompletion of the special revision:if; so directed. .„

An appeal shall lie within such time and in such manner as may Xt.?, prescribed, to the District Magistrate, against any order of the Electorilp. Registration Officer in regard to inclusion, deletion or correction

4?:

respect of the following matters concerning the electoral roll, namely

name in the Gaon Sabha electoral roll. provisions

The State Government may, by notified order, make .1,1ii!Z

(a) the date on which the electoral roll prepared under this Aeti: shall come into force and its period of operation ;

(b) the correction of any existing entry in the electoral roll on OW application of the elector concerned ;

(d) the inclusion in the electoral roll of the name of any person;

whose name is included in the Assembly electoral rollifi44 the area relatable to the Gaon Sabha but is not included in theW electoral roll for the Gaon Sabha or whose name has bee wrongly included in the electoral roll for some other Gaon Sabba;r: Or

whose name is not so included in the Assembly electOralp roll but who is otherwise qualified to be registered in the electoral;0 roll for the Gaon Sabha ;

(e) the revision of the electoral roll ;

Lf) the custody and preservation of the electoral rolls ;

fees payable on applications for inclusion or exclusion names;

generally all matters relating to the preparation and publica-

tion of the electoral rolls.

11 art: steer 51ng we, 3 oiﬁrrrcarr, 1 97 s _(6) No person shall be entitled to be registered in the electoral r tor more than one Gaon Sabha or more than once in the electoral roll in" l the same Gaon Sabha. (7) No person shall be entitled to be registered in the electoral r61 ‘ for [any Gaon Sabha, if his name is entered in any electoral roll perta ‘ ing to any city, municipality, notiﬁed area, cantonment or town are unless he shows that his name has been struck off such electoral roll. " (8) Where the Electoral Registration Ofﬁcer is satisﬁed, after makm such inquiry as he may deem ﬁt, whether on an application made to hiin or- in his own motion, that any entry in the electoral roll should be correc‘ ted or deleted or that the name of any person entitled to be registered should -’r , be added in the electoral roll, he shall subject to the provisio‘ ‘ of this Act and rules and orders made thereunder and such genera or special directions, if any, as may be given in this behalf by th" Nirvachan Nideshak (Panchayat), correct, delete or add the entry as th case may be : ' Provided that no such correction, deletion or addition shall be mad after the last date for making nominations for an election in the Gadn Sabha and before the completion of that election : Provided further that no deletion or correction of any entry in resp 'of any person affecting his interest adversely shall be made Without giv him reasonable opportunity of being heard in respect of the action p posed to be taken in relation to him. ' (9) The Nirvachan Nideshak (Panchayat) may, if he thinks it neces so to do tor the purposes of -a general or bye-election, direct a specie revision of the electoral roll for any Gaon Sabha in such manner as' may think ‘ ﬁt : Provided that subject to the other provisions of this Act, the electo roll for the .Gaon Sabha,as in force at the time of issue of any such direction ' shall continue to be in force until the completion of the special revisid‘ so directed. (10) An appeal shall lie within such time and in such manner as may prescribed, to the District Magistrate, against any order of the Electov Registration Olﬁcer in regard to inclusion, deletion or correction of? name in the Gaon Sabha electoral roll. ' (11) The State Government may, by notiﬁed order, make provisions respect of the following matters concerning the electoral roll, namely (a) the date on which the electoral roll prepared under this Ac shall come into force and its period of operation ; « K (b) the correction of any existing entry in the electoral roll on application of the elector concerned ; (c) the correction of clerical or printing errors in the electoral rcl (d) the inclusion in the electoral roll of the name of any person ‘ (i) whose name is included in the Assembly electoral roll _ y the area relatable to the Gaon Sabha but is not included in‘thtiy‘?’ electoral roll for the Gaon Sabha or whose name has b 11's} wrongly included in the electoral roll for some other Gaon Sab or (ii) whose name is not so included in the Assembly electo roll but who is otherwise qualiﬁed to be registered in the elects) roll for the Gaon Sabha ; (e) the revision of the electoral roll ; sum the custody and preservation of the electoral rolls ; s ”(g) fees payable on applications for inclusion or exclusion names; - (h) generally all matters relating to the preparation and public tion of the electoral rolls. -

7ifiT,WI WEliMITTei Ti‘Tia, :3 0 fli;T?, 1 9 7 8 13

(12) No civil court shall have jurisdiction—

to entertaidor adjudicate upon the question whether any per- son is or is not entitled to be registered in an electoral roll for a Gaon Sabha ; or

to question the legality of any action taken by or under the authority of an Electoral Registration Officer, or of any decision given by an appellate authority under sub-section (10) or any autho- rity appointed under this Act for the revision of any such roll,"

7. After section 11-D of' the principal Act, the following section shall be inserted, namely :—

"11-E (1) A person shall be disqualified for being elected or nominated Further bar on to, or holding, the office of a Pradhan of the Gaon

holding two Sabha, a member of the Gaon Panchayat or a Partch offices sirnultane- of a Nyaya Panchayat, if he is — ously.

a member of Parliament or of the State Legislature, or

Pramukh or Up Pramukh of a Kshettra Samiti, or

Adhyalcsha or Upadhyaksha of a Zila Parishad,

is (2) A person shall cease to hold the Office of Pradhan of a Gaon Sabha, member of the Gaon Panchayat or Panch of a Nyaya Panchayat, as the case'may be, if subsequently he is elected or nominated to any of the offices mentioned in clauses (I)to (c)of sub-section (1), with effect from the date of such subsequent election or nomination and a casual vacancy shall thereupon occur in the office of such Pradhan, member or Panch, as the case may be."

In3ertion of new Section II-E.

, 8. In section .12 of the principal Act, in sub-section .;(7), the following proviso shall be inserted, namely :—

"Provided that where no woman member is elected to a Gaon Pan- chayat, the elected members of the Gaon Panchayat shall co-opt a woman member from amongst the women members of the Gaon Sabha and there- upon the constitution of the Gaon Panchayat shall stand altered to that extent."

[. 9. In section 12-B of the principal Act, for the words "Prantiya Rakshak Dal" the words "Pradeshik Vikas Dal' shall be substituted.

10. In section 12-C of the principal Act, for sub-section (6), the following tsub-sections shall be substituted, namely :—

"(6) Any party aggrieved by an order of the prescribed authority upon an application under sub-section (1) may, within thirty days from the date of the order, apply to the District Judge for revision of such order on any one or more of the following grounds, namely :—

that the prescribed authority has exercised a jurisdiction not vested in it by law ;

that the prescribed authority has failed to exercise a jurisdiction so vested ;

that the prescribed authority has acted in the exercise of its jurisdiction illegally or with material irregularity.

(7) The District Judge may dispose of the application for revision him- self or may assign it for disposal to any Additional District Judge, Civil Judge or Additional Civil Judge under his administrative control and may recall it front any such officer or transfer it to any other such officer.

(8) The revising authority mentioned in sub-section (7) shall follow such procedure as may be prescribed, and may confirm vary or rescind the order of the prescribed authority or remand the case to the prescribed authority for re-hearing and pending its decision pass such interim orders as may appear•to it to be just and convenient.

(9) The decision of the prescribed authority, subject to any order passed by the revising authority under this section, and every decision of the revising authority passed under this section, shall he final."

Amendment of section 12.

Amendment of section 12-13.

Amendment of section 12-C.

err? Sréu antenna We, :5 0 fawn. a 9 73 (12) ’No civil court shall have jurisdiction—- (a) to entertainer adjudicate upon the question whether any per- son is or 15 not entitled to be registered in an electoral roll for a Gaon Sabha ; or (b) to question the legality of any action taken by or under the ' authority of an Electoral Registration Ofﬁcer, or of any decision given by an appellate authority under sub-section (10) or any autho- rity apporntcd under this Act for the revision of any such roll,” ‘ ~ 7. After section ll-D of the principal Act, the following section shall be inhaled, namely :— “ll-E (1) A person shall be disqualiﬁed for being elected or nominated Further bar on to, or holding, the oﬁ3ce of a Pradhan of the Gaon holding twe Sabha, a member of the Gaon Panchayat or a Panch 35$? Sim‘mam' of a Nyaya Panchayat, if he is“ (a) a member of Parliament or of the State Legislature, or (b) Pramukh or Up Pramukh of a Kshettra Samiti, or (c) Adhyaksha or Upadhyalcsha of a Zila Parishad. '* (2) A person shall cease to hold the Oﬁice of Pradhan of a Gaon Sabha, member of the Gaon Panchayat or Panch of a Nyaya Panchayat, as the case’may be, if subsequently he is elected or nominated to any of the oﬂices mentioned in clauses (a) to (c) of sub-section (1), with cﬂect from the date of such subsequent election or nomination and a casual vacancy shall thereupon occur in the oﬂice of such Pradhan, member or Panch, as the case may be,” 8. In section .12 of the principal Act, in sub-section 2(7), the following ”previso shall be inserted, namely :—~ “Provided that where no woman member is elected to a Gaon Pan- chayat, the elected members of the Gaon Pauchayat shall co-opt a woman member from amongst the women members oi the Gaon Sabha and there- upon the constitution of the Gaon Panchayat shall stand altered to that extent.” . 9. In section lZ-B of the principal Act, for the words “Pramiya Rakshalc "Dal" the words “Pradeshik Vikas Dal” shall be substituted. 10. In section 12-0 of the principal Act, for sub-section (6), the following nub—sections shall be substituted, namely :— "(6) Any party aggrieved by an order of the prescribed authority upon an application under sub-section [1) may, within thirty days from the date of the order, apply to the District Judge for revision of such order on any one or more of the following grounds, namely :— (a) that the prescribed authority has exercised a jurisdiction not vested in it by law ; (b) that the prescribed authority has failed to exercise a jurisdiction so vested ; (c) that the prescribed authority has acted in‘the exercise of its jurisdiction illegally or with material irregularity. (7) The District Judge may dispose of the application for revision him— self or may assign it for disposal to any Additional District Judge, Civir Judge or Additional Civil Judge under his administrative control and may recall it from any such ofﬁcer or transfer it to any other such ofﬁcer. (8) The revising authority mentioned in sub-section (7) shall follow such procedure as may be prescribed, and may conﬁrm vary or rescind the order of the prescribed authority or remand the case to the prescribed authority for re—hearing and pending its decision pass such interim orders as may appear'to it to be just and convenient, J (9') The decision of the prescribed authority, subject to any order passed i' by the revising authority under this section, and every decision of the revising authority passed under this sectione shall be ﬁnal.” , Insertion of new section ll-E. Amendment of 5ﬁction 12. Amendment of section 12-B. Ambndmen! of section 12—C.

71--7.51ksrf -6iTST71-7,11 11-:.Te1.: 30 REFTT., 1 57 8

Substitution of section 12-J.

Amendment of section 14-A.

Substitution of section 27.

For section 124 of the principal Act; the following section shall' substituted, namely :—

"124(1) Where the office of Pradhan is vacant by reason of dea Arrangement in removal, resignation or otherwise

' or where the Pradh

temparary vacan- is incapable to act by reason of absence, illness or 0th cy in the office of wise, the Up-Pradhan shall exercise all powers and

Prad hem . charge all duties of the Pradhan.

(2) Where the offices of both, Pradhan and Up-Pradhan are vac for any reason whatsoever, or when both, Pradhan and Up-Pradhan incapable to act for any reason whatsoever, the prescribed authority sh nominate a member of the Gaon Panchayat to discharge the clutie a exercise the powers of the Pradhan until such vacancy in the office either the Pradhan or the Up-Pradhan is filled in, or until su incapacity of either of the two is removed."

In section 14-A of the principal Act,—

(a) for the marginal heading, the following marginal heading shall substituted, namely :—

"Punishment for failure to handover records etc." ; (b) for sub-section (1), the following sub-section shall • be substitut

namely :— "(I) If any person on ceasing to act as Pradhan, Satpauch or

hayak Sarpancit wilfully fails, id spite of being require&to do so the prescribed authority, to handover all records, money or of property of Gaon Sabha, Gaon Panchayat or Nyaya 'Penchi as the case may be, to his successor or to any person authorised this behalf by the prescribed authority, he shall be punishable NV

' imprisonment which may extend to thiee years or with fine or W both." •

•In section 15 of the principal tket,for clause (q), the fellowing cla shall be substituted, namely:—

"(q) maternity and child welfare and promotion of family welfare

In section 16 of the principal Act, in clause (q), for the words "pre- vious sanction of the District Boai cls the words "previous sanction of the Zile Parishad and of the prescribed authority" shall be substituted, and for the woins: "functions of the District Board" the words "functions of the Zila Parishad" shall be substituted,

Section 19-A of the principal Act shall be omitted.

16. For section 25-A of the principal Act, the following section shall 'substituted, namely :— •

"25-A. The State Government or such officer or such authority Fanchayai may be empowered by it in this behalf shall appoint a Pail-

Sewak. chayat Sewak for every Gaon Panchayat or group of Gaon Panchayats who shall act as secretary of such Gaon Panchayat or Gaon Panchayats, the Gaon Sabhas concerned and the Nyaya Panchayats within whose circle such Gaon Sabhas are situated and perform such other duties as may be specified by the prescribed authority."

17. For section 27 of the principal Act, the following section shall substituted, namely :—

"27(1) Every Pradhan or Up-Pradhan of a Gaon Sabha, every meMber of a Gaon Panchayat or of a Joint Committee or any Other

Surcharge. committee constituted under this Act and every Sarpip.Of• Sahayak Sarpanch or Peach of a Nyaya Panchayat shall be liable to lir' charge for the loss, waste or misapplication of money or property belong* ing to the Gaon Sabha, Gaon Panchayat or Nyaya Panchayat as 'the case may be, if such loss waste or misapplication is direct consecpien;e0 of his neglect or misconduct while he was such Pradhan, Up-Pradhon, Member, Sarpanch, Sahayak Sarpanch or Panch :

Provided that such liability shall cease to efdst after the expire ion of fen years from the occurrence of such loss, waste or rnisapplicatiol1 or five years from the date on which the person liable ceases to holdiCis office, whichever is later.

Amendment of section 15.

Amendment of section 16.

Omission of section 19-A.

Substitution of section 25-A.

.04;

er:

TO' • Ot.

14 .+;- her

;fn fth • ith

14 Substitution of section 124. Amandment of section l4—A, Amendment of Section 15. Amendment of section 16. Omission of Section 19«A. Substiturion of section 35«A. Substituliou of section 27. ‘ substituted, namely :— in? Erin ZTFTETR'VT tree, 39 fauna, 1 9'78 ll. For section 124 of the principal Act, the following section shall substituted, namely :— ' 4 . “124(1) Where the oﬂice of Pradhan is vacant by reason of death Arranvcment m removal, resignation or otherwise, or where the Pradlian icmpni'ary vacan- is incapable to act by reason of absence, illness or othe, ' cy in the oﬁice of wise, the Up‘Pradhan shall exercise all powers and di Pl'adhan- charge all duties of the Pradhan. (2) Where the ofﬁces of both, Pradhau and Up-Pradhan are vacaim for any reason whatsoever, or when both, Pradhan and Up-Pradhan 'a incapable to act for any reason whatsoever, the prescribed authority 5 ‘ nominate a member of the Gaon Panchayat to discharge the duties exercise the powers of the Pradhan until such vacancy in the ofﬁce of either the Pradhan or the Up-Pradhan is ﬁlled in, or until Such. incapacity of either of the two is removed,” 12. In section 14A of the principal Act,— (a) for the marginal heading, the following marginal heading shalli substituted, namely :— “Punishment for failure to handover records etc.” ; '(b) for sub-section (1), the following subsection shall be substim namely :~ ' ' e , “(l) if any person on ceasing to act as Pradhan, Sa anch or _S kayak Sarpanch wilfully fails, in" spite of being require 1 to do 3 by the prescribed authority, to handover all records, money or 0 property of Gaon Sabha, Gaon Panchayat or Nyaya 'Panchay‘ as the case may be, to his successor or to any person authorised,“ this behalf by the prescribed authority, he shall be punishable imprisonmentwhich may extendto three years or with ﬁne or . both.” ' ' 13. -In section 15 of the principal Act,for clause (q), the fellOwing cl shall be substituted, namely:——— -. “(q) maternity and child welfare and promotion of family welfar u 14. In section 16 of the principal Act, in clause (q), for the words pre- vious sanction of the District Board” the words “previous sanction of the Zil Parishad and of the prescribed authority” shall be substituted, andfor the wor' “functions of the District Board” the words “functions of the Zila Parish shall be substituted, ’ 15. Section l9—A oi the principal Act shall be omitted. ' 16. Far section 25-A of the principal Act, the following section shall";. » “ZS-A. The State Government or such officer or such authority panchaym may be empowered by it in this behalf shall appoint a P9? ,v Sewak. chayat Sewak i‘ or every Gaon Panchayat or group of Gaop ‘_ Panchayats who shall act as secretary of such Gaon Panchayar or 651911 ' Panchayats, the Gaon Sabhas concerned and the Nyaya Panchayats '1; within whose circle such Gaon Sabhas are situated and perform such other . duties as may be speciﬁed by the prescribed authority." 17. For section 27 of the principal Act, the following section shall 9 substituted, namely :-— a - 1 “27(1) Every Prad‘nan or Up—Pradhan of a Gaon Sabha, every memb? . ofa Gaon Panchayat or of a Joint Committee or any other. committee constituted under this Act and every 53.113399,- Sahayak Sarpanch or Panch of a Nyaya Pauchayat shall be liable to ($11“ charge for the less, waste or misapplicat-ion of money or property belt? E‘ . ing to the Gaon Sabha, Gaon Panchayat or Nyaya Panchayat 8-5; ,1 . . case may be, if such loss, waste or misapplication is direct consequell‘?‘ . of his neglect or misconduct while he was such Pradhan, Up-Pradllan' “ Member, Sarpanch, Sahayak Sarpanch or Panch : ‘ Provided that such liability shall cease to exist after the expira'flO: . of fan years from the occurrence of such less, waste or nusapplrcmlo ’ or five years from the date on which the person liable ceases to bah? oﬁice, whichever is later. Surcharge,

Uff T, TIST 1a77..ef Ti 4E, 3 0 f.frq-C, 1978

The prescribed authority shall fix the amount of the surcharge accor- ding to the procedure that may be prescribed and shall certify the amount to the °attestor who shall, on being satisfied that the amount is due, realise it as if it were an arrear of land revenue.

A person aggrieved by the order of the prescribed authority fixing the amount of surcharge may, within thirty days of such order, appeal against the order to the State Government or such other appellate autho- rity as may be prescribed.

(4) Where no proceeding for fixation and realisation of surcharge as specified in sub-section (2) is taken the State Government may institute a suit for compensation for such loss, waste or misapplication, against the person liable for the same."

18. In section 36 of the -principal Act, after the words "or a District Co- operative Bank" the words "or from any other Gaon Sabha" shall be inserted.

19. In section 37 of the principal Act, in sub-section (1),—

for the opening paragraph the following paragraph shall be subs- tituted, namely :—

"A Gaon Sabha shall levy the taxes described in clauses (a) and (b) and may levy all or any of the taxes, fees and rates described in clauses (c), (d), (e), (f), (g),(h),(1), (j) and (k), hereinafter appearing, namely :—";

in clause (a), for the words "not exceeding twenty-five paise" the words "not less than twenty-five paise but not exceeding fifty paise" shall be substituted;

in clause (b), for the words "not exceeding.twenty-five paise" the words "not less than twenty-five paise but not exceeding fifty paise" shall

'-' be substituted ;

after clause (i), the following clause shall be inserted, namely :—

"(j) a tax for cleaning and lighting of streets and sanitation ;"

20. In section 40 of the principal Act, after the words "in such manner" the words "and on payment of such fee" shall be inserted and be deemed always to .have been inserted.

21. In section 51 of the principal Act,—

in sub-section (1), for the words "Criminal Procedure Code, 1898," 'the words "Code of Criminal Procedure, 1973" shall be substituted; ' '•

in sub-section (2), for the words "the defendant or any of the . defendants, where there are more than one, ordinarily resides or carries on business" the words "the defendant or, where there are more than one, all the defendants ordinarily reside or carry on business" shall be

' 'substitute&

22. In section 54 of the principal Act, in sub-section (2), for the words one, hundred rupees" wherever they occur, the words "two hundred and fifty

tepees" Shall be substituted.

23..- In section 59 of the principal Act, in clause (c), after the figures "1898" the words and figures "or of the Code of Criminal Procedure, 1973" shall be inserted.

In section 63 of the principal Act, for the figures "1898" the figures .h973" shall be substituted.

25. Section 69 of the principal Act shall be re-numbered as sub-section (I) thereof, and 1 after sub-section ( ) as so re-numbered, the following sub-section shall be inserted, namely :—

' t(2) No conviction ordered by a Nyaya Panchayat shall by itself ope-

rate as, or be the basis of, any disqualification or penalty under any law 'or the time being in force."

Amendment of section 36.

Amendment of section 37.

Amendment of section 40.

Amendment of section 51.

Amendment of section 54.

Amendment of section 59.

Amendment of section 63.

Amendment of section 69:

3 an? steer Harman nee, 30 fag-rat 1 973 ' (2) The prescribed authority shall ﬁx the amount of the surcharge accor- to the collector who shall, on being satisﬁed that the amount is due, realise it as if it were an arrear of land revenue. (3) A person aggrieved by the order of the prescribed authority ﬁxing the amount of surcharge may, within thirty days of such order, appeal against the order to the State Government or such other appellate autho- rity as may be prescribed. ' (4) Where no proceeding for ﬁxation and realisation of surcharge as speciﬁed in sub-section (2) is taken the State Government may institute a suit for compensation for such loss, waste or misapplicatron, against the person liable for the same." , 18. In section 36 of thejprincipnl Act, aﬂer the words “or a District Co- ' operative Bank” the words “or from any other Gaon Sabha” shall be inserted. 19. In section 37 of the principal Act, in sub—section (1);— , (a) for the opening paragraph the following paragraph shall be subs- tituted, namely :— ' -.; “A Gaon Sabha shall levy the taxes described in clauses (a) and ([1) ‘ - and may levy all or any of the taxes, fees and rates described in - 9 clauses (0), (d); (P), (f): (g), (h), (1'), (j) and (k), hereinaiter appearing, :: namely :—”; . - (b) in (clause (a), for the words “not exceeding twenty-ﬁve paise” the V ' t words “not less than twenty-ﬁve paise but not exceeding ﬁfty paxSc" shall ' -»* be substituted: (6) in clause (b), for the words “not exceedingtwenty-ﬁve paisg” the words “not less than twenty-ﬁve paise but not exceeding ﬁfty parse shall ’ be substituted : ' (d) afler clause (i), the following clause shall be inserted, namely}.— ., , "(j) a tax for cleaning and lighting of streets and sanitation ;” ﬁr,“ ’ _ . . u- n 120. In section 40 of the principal Act, after the words in such manner ». the words “and on payment of such fee" shall be inserted and be deemed always -to_have ‘been inserted. I. g. :21. In section 51 of the principal Act,— ‘ , I . 7 (a) in sub-section (1),for the words “Criminal Procedure Codc,'1898," :' r“ “the words "Code of Criminal Procedure, 1973” shall be substituted; ‘ v ‘ .T f (b) in sub-section (2), far the words "the defendant pr any of the defendants, where there are more than one, ordinarily resrdes or carries ion business" the words “the defendant or, where thereare more than :one, all the defendants ordinarily reside or carry on busrness" shall be ' 'gubstr'tuted. - ,."°D¢.,1}}l_ﬁdred rupees" wherever they occur, the words “two hundred and ﬁfty rupees shall be substituted. :' s. '23. ,- In section 59 of the principal Act, in clause (0), a m- the ﬁgures “1898” the words-and ﬁgures "or of the Code of Criminal Procedure, 1973” Shall be 'htserted. , -' ‘ Mi ‘In section 63 of the principal Act for the ﬁgures “1898" the ﬁgures 71973 shau be substituted. -’ ‘ th 21.5 - SeCtion 69 of the principal Act shall be rte-numbered assub-secticn (l) : - a"? ’ 39“ after sub-section (1) as so re-numbered, the followmg sub-section ,sllall‘be "139,16 (1, namely :__ i ::;ate as, or be the basis of, any disqualiﬁcation or penalty under any law or the time being in force.” .1. ding to the procedure that may be prescribed and shall certify the amount _ » . '22.‘ -In section 54 of the principal Act, in subsection (2), far the words . "(2) No conviction ordered by a Nyaya Panchayat shallby itself ope- _ Amendment of section 36‘ Amendment of section 37. Amendment of section 40. Amendment of section 51. Amendment of section 54. Amendment of section 59. Amendment of section 63 . Amendment of section 69‘.

1 6 .797T sq9lui7T TfcriEy 30 fkcfl., 197.8

of 26. In section 74 of the principal Act,—

for the words "criminal, civil or revenue case" wherever thev.. occur, the words "criminal or civil case" shall be substituted ;

for the words "plaintiff or the applicant or the complainant" the: words "complainant or the plaintiff" shall be substituted;

for the words "Sub-Divisional Magistrate, Munsif or Sub-Divisional Officer" the words "Judicial Magistrate or Munsif" shall be substituteit

27. In section 74-A of' the principal Act,—

in the marginal heading, the words "or revenue" shall be omitted;

the words "revenue cases and", shall be omitted;

28. In section 75 of the principal Act,—

in sub-section (1), for the words "a civil case, criminal case or re- venue case" the words "a civil case or a criminal case" shall be substituted.

in sub-section (2), the words "civil, criminal or revenue" shall be omitted.

29. In section 77-A of the principal Act, in sub-section (1), for the woids "criminal case, civil case or revenue case" the words "criminal case or civil case" shall be substituted.

30. In section 78 of the principa4Act,—

(a) for sub-section (1), the following sub-section shall be substituk: namely:—

"(1) If the plaintiff or the complainant, as the case may be, fai to appear after having been informed of the time and place fixed t hearing, the Nyaya Panchayat may dismiss the case or pass site other order as it may deem fit.";

(1) in sub-section (2), for the words "the civil case, criminal case revenue casein the absence of the defendant,:accused or opposite partY the words "a civil or a criminal case, in the absence of the defendant the accused as the case may be" shall be substituted.

31. In section 79 of the principal Act, in sub-section (2), for the words case, criminal case or revenue case" ;he words "civil or criminal case" shall b.

substituted.

32. In section Slot the principal Act,for the words "civil case, criminal Ca or revenue case" the words 'civil case or criminal case" shall be substitute'

•

Si'. In section 83 of the principal Act,—

(a) in sub-section (1),—

for the words "civil case, criminal case or revenue ca< wherever they occur, the words "civil case or criminal case" shall substituted ;

for the word "village" the word "locality" shall be substitute

for the words and figures "the Code of Criminal Proceda 1898" the words and figures "the Code of Criminal Procedure, 197 shall be substituted;

k3;

for the words and figures "Indian Limitation Act, 1908" , it words and figures "Limitation Act, 1963" shall be substituk

(b) in sub-section (2), for the figures "1898" the figures "1973" shalVbi

substituted ;

"(3) Where in the opinion of the Nyaya Panchayat, any party 91 berately delays the disposal of a case, it may impose on such p at costs not exceeding five rupees, payable to the other party."

Amendment section 74.

Amendment of section 74-A.

Amendment of section 75.

Amendment of section 77-A.

Amendment of section 78.

Amendment of section 79.

Amendment of section 81.

Amendment of section 13.

16 EFT? Slim HEWITT”? TIC-i3. 3 o feacaz, 1 9 7.8 . Amendment of ﬁction 74. i Amendment of section 74—A. Amendment of section 75. Amendment of section 77»A. Amendment of section 78. Amendment of section 79. Amendment of section 81. Amendmem of secnon g3. / 26. In section 74 of the principal Act,— (a) for the words “criminal, civil or revenue case" wherever “he occur, the words “criminal or civil case“ shall be substituted ; " (b) for the words “plaintiff or the applicant or the complainant’wh words “complainant or the plaintiﬁ‘” shall be substituted ; (c) for the words “Sub-Divisional Magistrate, Munsif or Sub-Divisio Ofﬁcer” the words “Judicial Magistrate or Munsif” shall be substitut' 27. In section 74-A of the principal Act,— (a) in the marginal heading, the words “or revenue” shall be 0min (b) the words “revenue cases and”, shall be omitted; ‘ 28. In section 75 of the principal Act,— (a) in sub-section (l), for the words “a civil case, criminal case or r venue case” the words “a. civrl case or a criminal case” shall be substitute (b) in sub-section (2), the words “civil, criminal or revenue” shall omitted. 29. In section 77-A of the principal Act, in sub—section (1), far the we “criminal case, cIvrl case or revenue case” the words “criminal case or 01v; 1 1 ' case” shall be substituted. 30. In section 78 of the principalg‘Act,wr (a) for sub—section (1), the following sub-section shall be substitul namely:-— _ “(1) If the plaintiff or the complainant, as the case may be, f_ to appear after having been informed of the time and place ﬁxed hearing, the Nyaya Panchayat may dismiss the case ' or pass 5 other order as it may deem ﬁ .”; ' (b) in sub-section (2), for the words “the civil case, criminal cas revenue casein the absence of the defendantgaccused or opposite party the words “a civil or a criminal case, in the absence of the defendant the accused as the case may be” shall be substituted. » . 31. In section 79 of the principal Act, in subsection (2), for the words ‘ 0 case, criminal case or revenue case” the words “cml or criminal case" shall substituted '32. In section 81 of the principal Actu’or the words I‘civil case, criminal or revenue case” the words '“clVll case or criminal case" shall be substitutg 3“ In section 83 of the principal Act,-— (a) in sub-section (l),~— (i) for the words “civil case, criminal case or revenue case . Wherever they occura the words “cwrl case or criminal case” shalllb * , ! substituted ; l} 4.0 (ii) for the word “village” the word “locality” shall be substitute (iii) for the words and ﬁgures “the Code of Criminal Procedu 1898” the words and ﬁgures “the Code of Criminal Procedure; 197 shall be substituted; (iv) for the words and ﬁgures “Indian Limitation Act, 1908” th words and ﬁgures “Limitation Act, 1963” shall be substitu (b) in sub-section (2), for the ﬁgures "1898” the ﬁgures “1973” sh substituted ; . (c) after sub-section (2)= the fcllowing sub-section shall be inse ed“ narnely:—— ’ “(3) Where in the opinion of the Nyaya Panchayat, any party 45] V berately delays the disposal of a. case, it may impose on such [13 5' costs not exceeding five rupees, payable to the other party." '

Amendment os section ,85;

Amendment of section 86.

Amendment of section 88.

Amendment of section 89.

• TIT ITT17 3 s8"0TE177.- , - - • t 9 7 8 •

34. In section 85 of the principal Act,—

(a) in sub-section (1),—

(i) for the words "the Sub-Divisional Magistrate, the Munsif or the Sub-Divisional Officer" the words "the Judicial Magistrate or the Munsif" shall be substituted ;

(ii) for the words "criminal, civil or revenue case" the words "criminal or civil case" shall be substituted; and

(iii) for the words "Magistrate, Munsif or Assistant Collector" the words "Magistrate or Munsif" shall be substituted:

(b) for sub-section (2), the following sub-section shall be substituted, namely:—

"(2) Where any criminal or civil case has been withdrawn under sub-section (1), the court which thereafter tries it may either retry it or proceed from the stage at which it was withdrawn";

(c) in sub-section (3)', for the words "Sub-Divisional Magistrate, the Munsif, or the Sub-Divisional Officer" the words "Judicial Magistrate or the Munsif" shall be substituted.

35. In section 86 of the principal Act, for the words "civil' case, criminal

:ease or revenue case" the words "civil or criminal case" shall be substituted.

, 36. In section 88 of the principal Act, the words "or revenue" wherever :they occur, shall be omitted.

37. In section 89 of the principal Act,—

for the words "Sub-Divisional Magistrate, Munsif or Sub-Divisional Officer" wherever they occur, the words "Judicial Magistrate or Munsif" shall be substituted ;

in sub-section (1), for the words "criminal, civil or revenue case" the words "criminal or civil case" shall be substituted ;

in sub-section (4), for the words "civil, criminal or revenue case" the words "civil or criminal case" shall be substituted;

after sub-section (4), the following sub-section shall be inserted, namely :—

"(5) Notwithstanding anything contained in section 95, where any Judicial Magistrate or Munsif records a finding in an or der passed under this section that any Panch or Panches (including any Sar- panch) of a Nyaya Panchayat has or have in relation to the case which gave rise to the revision, behaved in a manner unbecoming of his or their office, the prescribed authority may remove such Panch or flitches on the basis of such finding, and it shall not be necessary to give him or them any opportunity to show cause against the action proposed."

38. In section 90 of the principal Act, the words "or an opposite party" and the words "or the applicant" shall be omitted.

39. In section 93 of the principal Act,—

(a) in sub-section (1),—

the words "or opposite party' shall be omitted ;

for the words "Munsif or Sub-Divisional Officer, as the case may be," the word "Munsif" shall be substituted ;

(b) in sub-section (2), for the words "Munsif or Sub-Divisional Officer, as the case may be," the word "Munsif" shall be substituted.

In section 94 of the principal Act, for the words "Sub-Divisional Magistrate" the words "Judicial Magistrate" shall be substituted.

In section 94-A of the principal Act, in sub-section (1), for the words "five rupees" the words "ten rupees" shall be substituted.

Amendment ot section 90.

Amendment o' section 93.

Amendment of section 94.

Amendment of section 94-A.

- —-..__7__.,_.W ._ _ _/ Wt stint/inﬁll?“ ““75 “Tamar, 19978: .. ‘ * '17 . ' . V ' I ’ » “—4.4. _. '34. In section 85 of the principal Act,— ' ”s ‘ Amendment 0‘ . . . . .- . , . . ._ ”9156:1853 "' (a) in sub-section (l),— ' ' (i) for th? Words “the Sub-Divisional Mngistrate, the Munsif o: ‘ the Sub—Divtsional Ofﬁcer" the words f‘the Judicial Magistrate or. the Munsif” shall be Substituted ; (ii) for the Words “criminal, civil or revenue case" the words “criminal or civil case” shall be substituted; and (iii) for the words “Magistrate, Munsif or Assistant Collector” the words “Magistrate or Munsif” shall be substituted: ' (b) for sub-section (2), the following sub—section shall be substituted, namely:— . > “(2) Where any criminal or civil case has been withdrawn under sub—section (1), the court which thereafter tries it may either retry it or proceed from the stage at which it was withdrawn": (c) in sub-section (3), for the words “Sub-Divisional Magistrate, the Munsif, or the Sub-Divisional Ofﬁcer"the words “Judicial Magistrate or the Munsif” shall be substituted. , 35. In section 86 of the principal Act, for the words “civil‘case, critninal Amendment of ,case or revenue case” the words “civil or criminal case” shall be substituted. section 86. . I, 36. In section 88 of the principal Act, the words “or revenue" wherever Amendment 0! 'gythey occur, shall be omitted. section 88. 37. In section 89 of the principal Act,—- Amendment of . , sect'189. (a) for the words “Sub-Dwisronal Magistrate, Munsrfor Suh-Dtvrsmnal ID) Olﬁcer” wherever they occur, the words “Judicial Magistrate or Munsif" shall be substituted ; i (b) in sub-section (1), for the words “criminal, civil or revenue case" the words ”criminal or civil case" shall be substituted ; (c) in sub-section (4), for the words “civil, criminal or revenue case" the words “civtl or criminal case” shall be substituted; (d) after sub-section (4), the following sub-section shall be inserted, namely:— "‘(5) Notwithstanding anything contained in section 95, where any Judicial Magistrate or Munsif iccords a ﬁnding in an order passed under this section that any Panch or Panches (inciuding any Sar— panch) of a Nyaya Panchayat has or have in relation to the case which gave rise to therevision, behaved in a manner unbecoming of his or ‘ their ofﬁce, the prescribed authority may remove such Panch or v Panches on the basis of such ﬁnding, and it shall not be necessary to give him or them any opportunity to show cause against the action proposed.” ' . 38. In section 90 of the principal Act, the words “or an opposite party" Amendment 6' ,and the words “or the applicant” shall be omitted. section 90. 39. In section 93 of the principal Act,~ ‘ Amendmento’ section 93. (a) in sub-section (1),— (i) the words “or opposite party" shall be omitted ; (ii) for the words “Munsif or Sub-Divisional Oﬂicer, as the case may be,” the word “Munsif” shall be substituted ; (b) in sub-section (2), for the words “Mnnsif or Sub-Divisional Oﬂicer, as the case may be,” the word “Munsif” shall be substituted. . ‘40. In section 94 of the principal Act, for the words “Sub-Divisional Amendment of Magistrate” the words “Judicial Magistrate” shall be substituted. “Won 94- “ 41. In section 94-A oi the principal Act, in sub-section (l),/or the words' Amendment of :ﬁve rupees" the words “ten rupees” shall be substituted. section 94—A. i4______

397 AiDT UkT11.177tT WIZ, 30 1Tir477.. 1978

4 Amendment section 99.

of 42. In section 99 of the principal Act, in sub-section (I), for the words "t rupees" the words "fifty rupees" shall be substituted.

43. In section 110 of the principal Act, in sub-section (2),—

for clause (ii-c) the following clause shall be substituted, namely:*. "(ii-e presentation and disposal of election petitions and applica.:-

tions for revision under section 12-C,";

in clause (xl) after the words "Gaon Panchayat in any" the words "city" shall be inserted.

44. Notwithstanding anything contained in the principal Act, every pro_ (=ding under section 85 or section 89 of the principal Act, relating to a criminaj case, pending before a Sub-Divisional Magistrate on the date of commencement of this Act, and every criminal case pending before him on such dateih consequence of an order passed under any of the aforesaid sections shall stand transferred to the court of the Judicial Magistrate having jurisdiction who shill dispose of the same in accordance with the provisions of the principal Actiii amended by this Act.

45. (I) The Uttar Pradesh Panchayat Raj (Amendment) Ordinance, in

Amendment of section tip.

Transitory pro. visions.

Repeal and savings. is hereby repealed.

(2) Notwithstanding such repeal anything done or any action takeni under the principal Act as amended by the Ordinance mentioned in sub-sa' tion (I) 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.

By order,

R. C. DEO SHARMA, Sach iv.

*0 [MOTO c60-7 0 41'0 340 10 6NT0-30-12-78--( 3337)-1978--650 tfT0) I

18 GET Herr STHTEIITVT nine, 3 0 teams, 1 9 7 8 s Amendmenl of 42. In section 99 of the principal Act, in sub-section (l),/or the words “tell “6“” 99- rupees" the words “ﬁfty rupees” shall be substituted. é‘ ‘ . ”ingeﬁfljnfsn! 0‘ 43. In section 110 of the principalAct, in sub—section (2),— o - , , , (a) for clauseuﬁi-c) the following clause shall be substituted, namely: “(ii—5) presentation and disposal of election petitions and applies, 1 tions for revision under section 12~C,”; (b) in clause (x1) after the words “Gaon Panchayatin any” the words “ “city” shall be inserted. ' Transiloty pro- 44. Notwithstanding anything contained in the principal Act, every pr . VISWDS- needing under section 85 or section 89 of the principal Act, relating to a criminal case, pending before a Sub-Divisional Magistrate on the date of commenceme L' of this Act, and every criminal case pending before him on such date: consequence of an order passed under any of the aforesaid sections shall Stand transferred to the court of the Judicial Magistrate having jurisdiction who shall dispose of the same in accordance with the provisions of the principal Ac amended by this Act. Repeal and 45. LG) The Uttar Pradesh Panchayat Raj (Amendment) Ordinance, 1 savmgs. is hereby repealed. . ' ’ (2) Notwithstanding such repeal anything done or any action takeglg under the principal Act as amendedby the Ordinance mentioned in sub ”” tion (1) shall be deemed to have been done or taken under the correspondi _ _' provisions of the principal Act as amended by this Act, as if the provisions of this Act were in force at all material times. ‘ By order, " R. C. DEO SHARMA, 153% Sachiv. ‘ .ﬂomoqoq‘ro—qow‘lo 340W0fﬁﬂl0—30—12—78—(3337)——l978—650 (ﬁne) i

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Uttar Pradesh act 37 of 1978 : The UTTAR PRADESH PANC'HAYAT RAJ (AMENDMENT) ACT, 197g.: P

SECTIONS