Section 164 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
164. Alternative arrangement for carrying out work of Gram Panchayat or Samiti [Section 127 and Rule 115-K, U.P.Z.A. & L.R. Act & Rules].
- If on the report of the Assistant Collector-in-charge of the sub-division or the District Collection Officer (the Collector) is satisfied that the Bhumi Prabandhak Samiti has failed persistently without reasonable cause or excuse to discharge the duties or perform the functions imposed or assigned to it under the U.P.Z.A. & L.R. Act or the Rules framed thereunder, or has persistently disregarded the directions given to it by the Assistant Collector or the District Collection Officer either on the result of inspection or otherwise, he may take action against the Samiti under Section 127 of the above Act under the powers delegated to him in Notification No. 6374/I-A-1192-53, dated 13th May, 1954. When such action is taken by the Collector, he shall submit immediately a report to the Land Reforms Commissioner and the Government in the Revenue (A) Department.
