Section 28C(2) in The U.P. Panchayat Raj Act, 1947
(2)No Court or other authority shall enforce at the instance of any person a claim based upon a transaction in contravention of the provisions of subsection (1).[29. Committees. - (1) Notwithstanding anything to the contrary contained in any other provisions of this Act or the Rules made thereunder, every Gram Panchayat shall constitute such committee or committees as may be notified by the State Government from time to time, to assist the Gram Panchayat in the performance of all or any of its functions and may delegate to such committee or committees such of its powers or functions as it may deem fit.
