e adl - Act no, ool 1961, उत्तर प्ररेश ग्राघारण गजट, 7 अक्तूबर, 1977 कक प्र लय मधघयप्घघययधठिरएसयाफ UTTAR PRADESH ZILA PARISHADS (ALPAKALIK VYAVASTHA) ADHINIYAM, 1977 {U. P. Acr No. 15 oF 1977) (A5 passed by the Uttar Pradesh Legislature) AN ACT 4o provide for certain temporary arrangements Jfor the Administration of the Zila Parishads of the State. IT 15 hereby enacted in the Twenty-eighth Year of the Republic of India as follows:— I, 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 a period of one year or uatil 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, namelv:— (@) notwithstanding anything in the said Ad'him'yam, the Adhyaksha, Upadhyaksha and members of the Zila Parishad shall cease to hold their respective offices; : (b) all powers,functionsand duties of the Zila Parishad,its Adhyaksha, Upadhyaksha and Committees shail 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 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 3 (d) the State Governmeat 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 dateis 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. 3. Where the powers, functions and duties of the Adhyaksha ofa 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 | 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 1116, Temporary pro- visions regarding administration of Zila Parishads, Validation. Lo e 1 हि e R i s S गे सो T दस. - “5४ न: . i YT A प- नाथ स्टडी कर... सब मै ०. : ) ं
E_____Tem प्रदेश असाधारण गजट, 7 प्रक््तूबर, 1977 Repealand savings. मर LS SERETEETEL S R s ey A AN mom e ST T o RS TN R e TR 4. (1) The UttarPradesh Zila Parishads (Alpakalik Vyavastha) Adhyadesh, naUn'ceP;'n--o-"rdi“ 1977, is hereby repealed. ः (2) Notwithstanding such repeal anything done or any actien taken 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. N श्राज्ञा से; कैलाश नाथ 'गोयल, सचिव ।. पी0 एस0 पू0 पी 0-- ए0 पी0 158 a0 (fauro)—7-9-77-~(2231)--1977—780 मिंके0) 2.2