Section 140 in Uttarakhand Panchayati Raj Act, 2016
140. Exercise of powers and performance of functions under the Act.
(1)Every Gram Panchayat, Kshettra Panchayat and Zila Panchayat shall exercise the powers and perform the functions conferred and entrusted or delegated to it by or under this Act.(2)Notwithstanding anything contained in this or any other law for the time being in force Kshettra panchayat or Zila Panchayat may entrust to Gram Panchayat or Zila Panchayat to Kshettra panchayat any of the function for the time being performed to such extent as prescribed and may withdraw the function so entrusted like wise, the State Government may, at any time, entrust to any Kshettra Panchayat or all Kshettra Panchayats or to any Zila Panchayat or all Zila Panchayats any of the functions for the time being performed by any of its departments below or at the district, level and to withdraw the function so entrusted.(3)Where the State Government entrusts any function to the Gram Panchayat, Zila Panchayat or Kshettra Panchayat under sub-section (2), it may direct that any scheme, plan or project of the concerned department shall also be transferred to, and implemented by or under the control the Zila Panchayat or the Kshettra Panchayat, as the case may be.
