Section 87(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)Subject to any conditions prescribed in this behalf, a Kshettra Panchayat may [and where so required by the State Government shall] [Inserted by Section 21 of U.P. Act No. 2 of 1963.], establish any other Committees to assist it in the discharge of any specified duties or class of duties within the whole or any portion of the Kshettra and may delegate to any such Committee all or any of its powers, which may be necessary for the purpose of rendering such assistance.
