Section 274 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
274. Repeal.
(1)As from the date on which the establishment of Kshettra Panchayats is completed in a district the United Provinces District Boards Act, 1922 (U.P. Act X of 1922) and the United Provinces Local Rates Act, 1914 (U.P. Act I of 1914), shall be, and stand, repealed in relation to that district:[Provided that in relation to areas in which estates have not vested in the State under any law relating to the abolition of Zamindari, the provisions of the said Acts to the extent they relate to imposition and collection of local rates, shall be deemed to continue in force until the date of such vesting] [Inserted by U.P. Act No. 2 of 1963.],(2)[ As from the date on which the Zila Panchayat is established in a district under Section 17, the Uttar Pradesh Antarim Zila Parishad Act, 1958 (U.P. Act XXII of 1958), shall be and stand repealed in relation to that district] [Inserted by U.P. Act No. 16 of 1965.].[Schedule I] [Substituted by U.P. Act No. 9 of 1994.](See Section 32)Powers And Functions Of Kshettra Panchayats(i)Agriculture, including agricultural extension :(a)Promotion and development of agricultural and horticulture;(b)Promotion of cultivation and marketing of vegetables, fruits and flowers.(ii)Land development, land reform implementation, land consolidation and soil conservation :Assisting the Government and Zila Panchayat in the implementation of land improvement, soil conservation and land consolidation programme of the Government.(iii)Minor irrigation, water management and watershed development :(a)Assisting the Government and Zila Panchayat in the construction and maintenance of minor irrigation works; and(b)Implementation of community and individual irrigation works.(iv)Animal husbandry, dairing and poultry :(a)Maintenance of veterinary services;(b)Improvement of breed of cattle, poultry and other livestock; and(c)Promotion of dairying, poultry and piggery.(v)Fisheries :Promotion of fisheries development.(vi)Social and farm forestry :(a)Planting and preserving trees on the sides of roads and public lands; and(b)Development and promotion of social forestry' and sericulture.(vii)Minor forest produce :Promotion and development of minor forest produce.(viii)Small industries :(a)Help in development of rural industry; and(b)Creating general awareness of agro-industrial development.(ix)Cottage and village industries :Marketing the products of cottage industries.(x)Rural housing:Assisting in rural housing programme and its implementation.(xi)Drinking Water:(a)Providing and assisting in development of drinking water;(b)Guarding from drinking polluted water; and(c)Encouraging and monitoring rural water supply programmes.(xii)Fuel and fodder land :(a)Promotion of programmes related to fuel and fodder; and(b)Plantation of trees near roads in the Panchayat area.(xiii)Road, culverts, bridges, ferries, waterways and other means of communication:(a)Construction of roads, culverts outside the villages and their maintenance;(b)Construction of bridges; and(c)Help in management of ferries and waterways.(xiv)Rural electrification :Promotion of rural electrification.(xv)Non-conventional energy source :Promoting use of non-conventional energy and its promotion.(xvi)Poverty alleviation programme :Implementation of poverty alleviation programme.(xvii)Education including primary and secondary schools :(a)Development of primary and secondary education; and(b)Promotion of primary and social education.(xviii)Technical training and vocational education :Promotion of rural artisans and vocational education.(xix)Adult and informal education :Supervision of adult literacy and informal education centres.(xx)Library :Promotion and supervision of rural libraries.(xxi)Sports and cultural affairs :(a)Supervision of cultural affairs;(b)Promotion and organisation of regional folk songs, dances and rural sports; and(c)Promotion and development of cultural centres.(xxii)Markets and fairs :Promotion, management and supervision of fairs and markets (including cattle fair) outside of Gram Panchayat.(xxiii)Medical and sanitation :(a)Establishment and maintenance of P.H.C. and dispensaries;(b)Control of epedemics; and(c)Implementation of rural health and sanitation programmes.(xxiv)Family welfare :Promotion of health and family welfare programmes.(xxv)Maternity and child development :(a)Promotion of programmes for participation of organisation in women and child health, School health and nutrition programmes; and(b)Promotion of programmes relating to development of women and child welfare.(xxvi)Social welfare including welfare of the handicapped and mentally retarded :(a)Participation in the social welfare programmes including welfare of the handicapped and the mentally retarded; and(b)Monitoring of the old-age and widow pension schemes.(xxvii)Welfare of the weaker sections and in particular of the Scheduled Castes and Scheduled Tribes :(a)Promotion of welfare of the Scheduled Castes and weaker sections; and(b)Preparation of plans and implementation of schemes for social justice.(xxviii)Public Distribution system :Distribution of essential commodities.(xxix)Maintenance of community assets :Guiding and monitoring preservation and maintenance of community assets.(xxx)Planning and statistics :(a)Preparation of plan for economic development;(b)Review, Co-ordination and integration of the plans by the Gram Panchayat;(c)Ensuring execution of the Khand and Gram Panchayat development plan;(d)Periodical review of achievement and targets;(e)Collection of data and maintenance of statistics in respect of matters relating to the implementation of the Khand Plan.(xxxi)Supervision over Gram Panchayats :(a)Distribution of grants to the Gram Panchayats in accordance with the prescribed procedure;(b)General supervision according to rules over the activity of the Gram Panchayat.(xxxii)Providing relief in natural calamities;
