Section 120(3) in Uttarakhand Panchayati Raj Act, 2016
(3)Public institution-(a)The management, control and administration of every public institution maintained exclusively out of the Zila Nidhi shall vest in the Zila Panchayat.(b)Any other public institution may also be vested in or placed under the management, control and administration of a Zila Panchayat:Provided that the extent of the authority of the Zila Panchayat in respect thereof, may be prescribed by rule.(c)All property, endowments and funds belonging to an public institution vesting in, or placed under, the management, control and administration of a Zila Panchayat, shall be held by the Zila Panchayat in trust for the purpose to which such property, endowments and funds were lawfully applicable at the time when the institution became so vested or was so placed :Provided that nothing in the foregoing provisions of this section shall be held to prevent the vesting of any trust property in the Treasurer of Charitable Endowments under the Charitable Endowments Act, 1890(Act no 6 of 1890).
