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State of Uttar Pradesh - Act

U.P. Kshettra Panchayats (Supervision of Activities of Gram Sabhas) Rules, 1963

UTTAR PRADESH
India

U.P. Kshettra Panchayats (Supervision of Activities of Gram Sabhas) Rules, 1963

Rule U-P-KSHETTRA-PANCHAYATS-SUPERVISION-OF-ACTIVITIES-OF-GRAM-SABHAS-RULES-1963 of 1963

  • Published on 19 August 1963
  • Commenced on 19 August 1963
  • [This is the version of this document from 19 August 1963.]
  • [Note: The original publication document is not available and this content could not be verified.]
U.P. Kshettra Panchayats (Supervision of Activities of Gram Sabhas) Rules, 1963Published vide Notification No. 4138-A/33-81-R-62, dated 19th August, 1963In exercise of the powers under Section 237 of the U.P. [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] and [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] Adhiniyam, 1961 (U. P. Act No. 33 of 1961), read with item 9 (34) of Schedule 1, appended to the said Adhiniyam, the Governor of Uttar Pradesh is pleased to make the following rules, after previous publication, with Notification No. 457-A/33-81-R-62, dated May 28, 1963, as required under sub-section (2) of Section 237 of the said Adhiniyam :

1.

(1)These rules may be called the Uttar Pradesh [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] (Supervision of Activities of [Gram Sabhas] [Substituted by U.P. Act No. 9 of 1994.]) Rules, 1963.
(2)They shall come into force with effect from the date of their publication in the Gazette.

2.

A [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall, subject to the provisions contained in the U. P. [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] and [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] Adhiniyam, 1961, supervise the activities of the constituent [Gram Sabhas] [Substituted by U.P. Act No. 9 of 1994.] in the manner provided hereinafter.

3.

(1)The Pramukh, Up-Pramukh, Khand Vikas Adhikari/Sahayak Vikas Adhikari (Panchayat) or any other officer of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] duly authorised by the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] in this behalf (hereinafter called the "Inspecting Officer") may in respect of any scheme, project, institution or other work of a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] or in respect of such of its programmes as may have a direct bearing its development activities :
(a)enter and inspect any immovable property or work in progress under the control of the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.];
(b)enter any institution maintained, by or under the control of a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] and inspect any records, registers or other documents kept or maintained by such institution;
(c)enter the office of a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] and inspect any records, register or other documents kept or maintained by it.
(2)The Pradhan of the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] and its Secretary shall afford to the Inspecting Officer all reasonable facilities as may be necessary to enable him to discharge his functions under sub-rule (1) above.

4.

The Inspecting Officer may, in accordance with the recommendations of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or any of its Committees-
(a)make suggestions to a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] to make provisions for any public work amenity or service within the scope of any scheme of the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] or the execution thereof;
(b)call for any record, register or other documents in the possession or under the control of a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or its Secretary;
(c)require the Secretary of a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] to furnish any return, plan, estimate, statement, account or statics or to furnish any information or report on any matter connected with the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.]; and
(d)record in writing for the consideration of a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] or its Secretary and observations in regard to its or his work or duties.

5.

Where a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] unites with any other [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] or other local authority to carry out any work or undertaking which may benefit all the areas controlled by both or all of them the Inspecting Officer shall exercise the powers and perform the duties specified in Rules 3 and 4 in respect of that work or undertaking with a view to watching the interests of the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.].