Section 1 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
1. Gram Sabha-[Sections 3 and 16 of U.P. Panchayat Raj Act, 1947].
- Gram Sabha is a group of one village or many villages. It is known by that name to which the State Government declare it by notification such name and its jurisdiction which is published in the Government Gazette. Such notification may be issued by that authority to whom he has been assigned by the State Government.Notes. - (1) Now the mode of text of Sections 3 and 16 of the U.P. Panchayat Raj Act, 1947 have been substituted by the U.P. Act No. 9 of 1994 and it is to be read as under :"Section 3. Gram Sabha - The State Government shall, by notification in the official Gazette, establish a Gram Sabha for a village or group of villages by such name as may be specified:"Provided that where a Gram Sabha is established for a group of villages, the name of village having the largest population shall be specified as the name of the Gram Sabha."Section 16. Functions that may be assigned to Gram Panchayat. - The State Government may, by notification, and subject to such conditions as may be specified therein, assign to Gram Panchayats any or all of the following functions, namely:(a)management and maintenance of a forest situated in the Panchayat area;(b)management of waste lands, pasture lands or vacant lands belonging to the Government situated within the Panchayat area;(c)collection of any tax or land revenue and maintenance of related records."(2)The Governor has delegated the applicable rights by the State Government to the Director and Joint Director under such conditions and restrictions, which is prescribed from time to lime in this behalf, under Section 96-A, U.P. Panchayat Raj Act, 1947, published in the Government Gazette, dated 17th April, 1954 under section 3 by a Notification No. 1535/XXXII-125-54, dated 12th April, 1954.
