Section 34 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
34. Transfer of any function by Zila Panchayat or Kshettra Panchayat to another local authority.
(1)Notwithstanding anything contained in this or any other law for the time being in force, but subject to the provisions of any rules made by the State Government in this behalf, a Zila Panchayat or a Kshettra Panchayat may at any time with the prior sanction of the State Government and with the consent of a Gram Sabha, Gram Panchayat or Bhumi Prabandhak Samiti existing in the district delegate to such Gram Sabha, Gram Panchayat or Bhumi Prabandhak Samiti, any of its powers or functions under this Act in respect of the area within which such Gram Sabha, Gram Panchayat or Bhumi Prabandhak Samiti exercises jurisdiction :Provided that the Zila Panchayat or the Kshettra Panchayat may at any time with the sanction of the State Government resume any or all of the powers or functions so delegated.(2)A Zila Panchayat may similarly delegate to a Kshettra Panchayat and a Kshettra Panchayat to the Zila Panchayat any of its powers or functions under this Act.(3)The State Government may at any time direct that any power or function of the Zila Panchayat shall be transferred to the Kshettra Panchayats or the [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] in the district, that any power or function of the Kshettra Panchayats shall be transferred to the [Gram Panchayats] [Substituted by U.P. Act No. 9 of l994.] or that any power or function of the Kshettra Panchayats shall be transferred to the Zila Panchayat and of the [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] to the Kshettra Panchayats or the Zila Panchayat.
