Section 16 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
16. Business to be transacted by special resolution.
- The following class of business shall be transacted by a special resolution alone-(i)all matters in respect of which the obligation to transact the business by special resolution has been specifically laid down in the Act or any rule made thereunder;(ii)delegation or resumption of any power or function under Section 34;(iii)agreeing to take over any new function delegated under Section 34;(iv)consideration of and approving the draft Plan of the Khand under Section 86;(v)appointment of committees under Section 87 (1) and (2);(vi)making investment under Section 101 (3);(vii)transfer of property under Section 107;(viii)passing the budget under Section 115 (4);(ix)fixing or levying of fees under Section 144;(x)declaration of a private street as public street under Section 190; and(xi)paying compensation under Section 191 (5).
