Section 264 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
264. Inspection of works and registers of Zila Panchayats or Kshettra Panchayats by members.
- Any member of a Zila Panchayat or a Kshettra Panchayat may inspect any work or institution constructed or maintained, in whole or part, that the expense of the Zila Panchayat or the Kshettra Panchayat, as the case may be, and with the previous sanction of the Adhyaksha any register, book, accounts or other documents in the office of the Zila Panchayat or the Kshettra Panchayat as the case may be.[264A. Honoraria and allowances. - (1) The Adhyaksha and [x x x] [Inserted by U.P. Act No. 9 of 1994.], of a Zila Panchayat and the Pramukh and [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] of Kshettra Panchayat shall receive such honoraria and such allowances as may be prescribed.(2)The members of a Zila Panchayat, other than Adhyaksha, and [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], and members of a Kshettra Panchayat other than Pramukh and [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).], shall receive such allowances as may be prescribed.
