Section 162 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
162.
(1)Delegation of functions of Collector [Sections 3 (4) and 321, U.P.Z.A. & L.R. Act].- All functions of the Collector under the Z.A. Act have been delegated to the Sub-Divisional Officer, unless the subject or context means otherwise. [Vide Notification No. 1756/1-A-1973-53, dated 11th June, 1953 and Notification No. 551/I-A-79-63, dated 23rd February, 1963].(2)Powers of Collector [Rules 115-C to 115-G and Section 321, U.P.Z.A. & L.R. Act & Rules]. - Powers of Collector have been delegated as is mentioned in Sections 122-B, 187-A and 211-A, U.P.Z.A. & L.R. Act (in which Rules 115-C to 115-G are included itself) by appointing Assistant Collector to all Tahsildars relating to removal of unauthorised encroachment and safety of the property of Gram Sabha mentioned under Paras 68 to 71 of this Manual. [Vide Notification No. 3937/1-A-1165 (1)-54 and No. 3937 (A)A-A-1165 (1)-54, dated 7th January, 1964.](3)Delegation of powers to Collector [Sections 216 and 321, U.P.Z.A. & L.R. Act]. - The powers of Government to charge a Bhumi Prabandhak Samiti with the duty of collecting and realizing land revenue have been delegated to Collector subject to his reporting the same to Government through Secretary, Board of Revenue, Uttar Pradesh, the Land Reforms Commissioner (Uttar Pradesh). [Vide Notification No. 272-R/I-D-662-51, dated 24th April, 1954 (See para 137)].(4)Suspension and removal of member of Gram Panchayat, etc. - The powers of State Government under Section 95 (1) (g) of the U. P. Panchayat Raj Act, 1947 to suspend or remove a member of a Gram Panchayat or Bhumi Prabandhak Samiti or Office bearer of Gram Sabha or a Panch, Sarpanch or Sahayak Sarpanch of Nyaya Panchayat have been delegated to the Sub-Divisional Officer. [Vide Notification No. 4193-K/XXIII-6-64, dated 27th July, 1966, which was published in the U.P. Gazette, Part I, dated 30th July, 1966, page 3965].Directions of Government
