Section 274(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(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under Section 17, the Uttar Pradesh Antarim Zila Parishad Act, 1958 (U.P. Act XXII of 1958), shall be and stand repealed in relation to that district] [Inserted by U.P. Act No. 16 of 1965.].[Schedule I] [Substituted by U.P. Act No. 9 of 1994.](See Section 32)Powers And Functions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;
