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State of Uttar Pradesh - Section

Section 81 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

81. Duties of Pramukh.

- It shall be the duty of Pramukh -
(a)unless provided otherwise by this Act or prevented by reasonable cause;
(i)to convene and preside at all meetings of the Kshettra Panchayat and of such of its Committees as may be prescribed in this behalf; and
(ii)otherwise to control in accordance with any regulation made in this behalf the transaction of business at all meetings of the Kshettra Panchayat.
(b)to watch over the financial and superintend the executive administration of the [Kshettra Panchayat, and bring to the notice of the Kshettra Panchayat any defect therein; and] [Substituted by U.P. Act No. 9 of 1994.]
(c)to perform such other duties as are required or imposed on him under this Act or the rules made thereunder or any other law for the time being in force.