Section 1(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)The Governor has delegated the applicable rights by the State Government to the Director and Joint Director under such conditions and restrictions, which is prescribed from time to lime in this behalf, under Section 96-A, U.P. Panchayat Raj Act, 1947, published in the Government Gazette, dated 17th April, 1954 under section 3 by a Notification No. 1535/XXXII-125-54, dated 12th April, 1954.
