Section 106 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
106. Public institutions.
(1)The management, control and administration of every public institution maintained exclusively out of the Zila Nidhi or the Kshettra Nidhi shall vest in the Zila Panchayat or the Kshettra Panchayat, as the case may be.(2)Any other public institution may also be vested in or placed under the management, control and administration of a Zila Panchayat or a Kshettra Panchayat :Provided that the extent of the authority of the Zila Panchayat or the Kshettra Panchayat in respect thereof, may be prescribed by rule.(3)All property, endowments and funds belonging to any public institution vesting in, or placed under, the management, control and administration of a Zila Panchayat or a Kshettra Panchayat, shall be held by the Zila Panchayat or the Kshettra Panchayat in trust for the purpose to which such property, endowments and funds were lawfully applicable at the time when the institution became so vested or was so placed :Provided that nothing in the foregoing provisions of this section shall be held to prevent the vesting of any trust property in the Treasurer of Charitable Endowments under the Charitable Endowments Act, 1890 (Act VI of 1890).
