Section 28A(2) in The U.P. Panchayat Raj Act, 1947
(2)[ The Pradhan shall be the Chairperson of the Bhumi Prabandhak Samiti and the Lekhpal of the area comprised in the jurisdiction of the Gram Panchayat shall be its Secretary] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007). Prior to substitution it stood as under: (2) The Pradhan and (Up-Pradhan] shall respectively be the Chairman and the Vice-Chairman of the Bhumi Prabandhak Samiti, and the Lekhpal of the area comprised in the jurisdiction of the [Gram Panchayat] shall be its Secretary.].
