Section 129 in Uttarakhand Panchayati Raj Act, 2016
129. Miscellaneous Provisions.
(1)The forest Panchayats with coordinate to the Gram Panchayat shall implement their business. The State Government for such business shall makes such provisions as may be prescribed with the consent of forest department.(2)The State Government shall delegate the financial and administrative powers of the Pradhan, Up pradhan of Gram Panchayat, Pramukh, senior Up Pramukh, Junior Up pramukh of the Kshettra Panchayat and Chairman, Vice chairman, Chief Executive officer and other officers of the Zila panchayat as such as may be prescribed.(3)The State Government shall transfer 29 subjects mentioned in the 11th Schedule of the Constitution to the Panchayat as may be prescribed.(4)The State Government shall determined as may be prescribed such three separate Schedule for duties and responsibilities of the Gram Panchayat, Kshettra Panchayat and Zila Panchayat as mentioned in the 29 subject in sub section (3).(5)The State Government has right to cancel or bar the meetings of the three tiers Panchayats resolutions, made out of jurisdiction and aganist the porvision of this Act and the rules made their under till further order.(6)The State Government for aggregation of planning prepared by Panchayats and Nagar Palika at the level of district shall constitute district planning committee. The district planning committee shall Act under the Act /rule made for this purposes.
