24. Power to contract for collection of taxes and other dues for proprietors. -
A [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may, as prescribed and in respect of any area within its jurisdiction enter into a contract -(a)with the State Government or any local authority to collect any taxes or dues payable to State or to such local authority upon payment of such collection charges as may be prescribed; or(b)with the State Government or any local authority for carrying out any work on such terms as may be agreed upon.[25. Staff. - (1) Notwithstanding anything contained in any other provisions of this Act, any Uttar Pradesh Act, rules, regulations, or bye-laws or in any judgment, decree or order of any court, -(a)the State Government may, by general or special order, transfer any employee or class of employees serving in connection with the affairs of the State to serve under Gram Panchayats with such designation as may be specified in the order and thereupon posting of such employee or employees in Gram Panchayats of a district shall be. made by such authority in such a manner as may be notified by the State Government;(b)the employee or employees on being so transferred and posted in a Gram Panchayat, shall serve under the supervision and control of the Gram Panchayat on the same terms and conditions and with the same rights and privileges as to retirement benefits and other matters including promotion as would have been applicable to him immediately before such transfer and shall perform such duties as may be specified from time to time by the State Government.(2)Subject to the provisions of sub-section (1), a Gram Panchayat may, after prior approval of the prescribed authority, appoint from time to time such employees as may be considered necessary for efficient discharge of its functions under this Act in accordance with such procedure as may be prescribed:Provided that the Gram Panchayat shall not create any post except with the previous approval of the prescribed authority.(3)The Gram Panchayat shall have power to impose punishment of any description upon the employees appointed under sub-section (2) subject to such conditions and restrictions and in accordance with such procedure as may be prescribed.(4)The Gram Panchayat may delegate to the Pradhan or to any of its Committees, subject to such conditions and restrictions as may be prescribed, the power to impose any minor punishment upon the employees appointed under sub-section (2).(5)An appeal from an order imposing any punishment on an employee under sub-section (3) shall lie to such officer or committee as may be specified by the State Government by notification.(6)The prescribed authority may, subject to such conditions as may be prescribed, transfer any employee referred to in clause (b) of sub-section (1) from one Gram Panchayat to any other Gram Panchayat within the same district and the State Government or such other officer as may be empowered in this behalf by the State Government may similarly transfer any such employee from one district to another.[***] [Substituted by U.P. Act No. 27 of 1999.](8)Appeal shall lie from an order of the prescribed authority punishing, suspending, discharging or dismissing a person under sub-section (7) to an authority appointed in this behalf by the State Government.] [Substituted by U.P. Act 9 of 1994.][25A. Secretary. - The State Government or such officer or authority as may be empowered by it in this behalf shall appoint a Secretary from amongst the employees referred in clause (b) of sub-section (1) or sub-section (2) of Section 25, who shall act as Secretary of such Gram Panchayat or Gram Panchayats, [and the Gram Sabhas concerned] [Substituted by U.P. Act No. 27 of 1999.] and perform such other duties as may be specified by the State Government or such officer or authority as may be empowered in this behalf by the State Government.] [Substituted by U.P. Act No. 9 of 1994.]
