Section 31 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
31. Exercise of powers and performance of functions under the Act.
(1)Every Kshettra Panchayat and Zila Panchayat shall exercise the powers and perform the functions conferred and entrusted or delegated to it by or under this Act.(2)Notwithstanding anything contained in this or any other law for the time being in force, the State Government may, at any time, entrust to any Kshettra Panchayat or all Kshettra Panchayats or to any Zila Panchayat or all Zila Panchayats any of the functions for the time being performed by any of its departments below or at the district level and to withdraw the function so entrusted.(3)[ Where the State Government entrusts any function to the Zila Panchayat or Kshettra Panchayat under sub-section (2), it may direct that any scheme, plan or project of the concerned department shall also be transferred to, and implemented by or under the control of the Zila Panchayat or the Kshettra Panchayat, as the case may be] [Inserted by U.P. Act No. 9 of 1994.]
