Section 247 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
247. Authority for prosecution.
- Unless otherwise expressly provided, no Court shall take cognizance of any of the offences punishable under this Act or under any rule or bye-law, except on the complaint of, or upon information received from, the Zila Panchayat or the concerned Kshettra Panchayat or some person authorized by the Zila Panchayat or the concerned Kshettra Panchayat by general or special order in this behalf.
