Section 64(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)The Zila Panchayat shall also have a Niyojan Samiti for the performance of functions specified in this Act and composed of -(a)The Adhyaksha, who will be the Chairman;(b)[x x x] [Clause (b) omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).](c)The Mukhya Adhikari who shall be the Secretary of the Committee, and(d)All district level officers.[65. Constitution of committees of Zila Panchayat notified by the State Government. - (1) Notwithstanding anything to the contrary contained in any other provisions of this Act or the rules made thereunder, every Zila Panchayat shall, in place of all or any of the Committees referred to in Section 64, hereinafter in this section referred to as erstwhile committee, constitute such other committee or committees, as may be notified by the State Government for the exercise and performance of all or any of the powers, functions or duties assigned to erstwhile committee under this Act and may also delegate to such committee or committees such of its other powers, functions or duties as it may deem fit and upon constitution of a committee under this section in place of an erstwhile committee with respect to its any specified power, function or duty, the erstwhile committee with respect to that power, function or duty shall stand abolished and any reference to the erstwhile committee in any provisions of this Act or the rules made thereunder shall be construed as a reference to the Committee constituted under this section.
