Section 19A in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
19A. [ Reservation of the offices of Adhyakshas. - (1) The offices of the Adhyakshas of the Zila Panchayats in the State shall be reserved for the persons belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Classes :
Provided that the number of offices of Adhyakshas so reserved shall bear, as nearly as may be the same proportion to the total number of such offices in the State as the population of the Scheduled Castes in the State or of the Scheduled Tribes in the State or of the Backward Classes in the State bears to the total population of the State and the offices so reserved shall be allotted by rotation to different Zila Panchayats in the State in such order as may be prescribed :] [Substituted by U.P. Act No. 9 of 1994.]Provided further that the reservation for the Backward Classes shall not exceed twenty-seven per cent of the total number of offices of Adhyakshas in the State.[Provided further that if the figures of population of the backward classes are not available, their population may be determined by carrying out a survey in the prescribed manner.] [Inserted by U.P. Act No. 21 of 1995 (w.e.f 22.04.1994).](2)Not less than one-third of the offices reserved under sub-section (1) shall be reserved for the women belonging to the Scheduled Castes, the Scheduled Tribes, or the Backward Classes as the case may be.(3)Not less than one-third of the total number of offices of the Adhyakshas, including the number of offices reserved under sub-section (2) shall be reserved for women and such offices may be allotted by rotation to different Zila Panchayats in the State in such order as may be prescribed.(4)The reservation of the offices of Adhyakshas for the Scheduled Castes and the Scheduled Tribes under this section shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution.Explanation. - It is clarified that nothing in this section shall prevent the persons belonging to the Scheduled Castes, the Scheduled Tribes, the Backward Classes and the women from contesting election to unreserved offices.Uttarakhand Amendment(1)[In the first proviso of sub-section (1) of Section 19-A for the words "twenty seven", the word "fourteen" shall be substituted.] [Vide Uttarakhand Act No. 30 of 2005.](2)[In Section 19-A, the words "not less than one-half' shall be substituted in place of words "not less than one-third", occurring in sub-section (2) and (3).] [Vide Uttarakhand Act No. 7 of 2008.][20. Term of Zila Panchayat and its members. - (1) A Zila Panchayat shall, unless sooner dissolved under Section 232, continue for five years from the date appointed for its first meeting and no longer.(2)The term of office of a member of a Zila Panchayat shall, unless otherwise determined under the provisions of this Act, expire with the term of the Zila Panchayat.(3)An election to constitute a Zila Panchayat shall be completed, -(a)before the expiry of its duration specified in sub-section (1),(b)before the expiration of a period of six months from the date of its dissolution:Provided that where the remainder of the period for which the dissolved Zila Panchayat would have continued is less than six months, it shall not be necessary to hold any election under this sub-section for constituting the Zila Panchayat.(3A)[ Notwithstanding anything contained in any other provisions of this Act, where, due to unavoidable circumstances or in public interest, it is not practicable to hold an election to constitute a Zila Panchayat before the expiry of its duration. The State Government or an officer authorized by it in this behalf may, by order, appoint an Administrative Committee consisting of such number of persons qualified to be elected as members of the Zila Panchayat, as it may consider proper or an Administrator and the members of the Administrative Committee or the Administrator shall hold office for such period not exceeding six months as may be specified in the said order and all powers, functions and duties of the Zila Panchayat, its Adhyaksha and Committees shall vest in and be exercised, performed and discharged by such Administrative Committee or the Administrator, as the case may be.] [Substituted by U.P. Act No. 9 of 1994.](4)A Zila Panchayat constituted upon the dissolution of a Zila Panchayat before the expiration of its duration shall continue only for the remainder of the period for which the dissolved Zila Panchayat would have continued under sub-section (1) had it not been so dissolved.(5)A person who has become a member of the Zila Panchayat under clauses (a), (c) or (d) of sub-section (1) of Section 18 shall cease to be a member upon this ceasing to hold the office by virtue of which he has become such member.]
