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State of Uttar Pradesh - Section

Section 25 in U.P. Zila Panchayats (Formation of Committees) Rules, 1997

25. Delegation of powers, duties and function by Karya Samiti of a Zila Panchayat to a sub-committee.

(1)The Karya Samiti of a Zila Panchayat may, by resolution delegate, to any subcommittee appointed by it under Section 75 any of its powers, duties or functions not being a power, duty or function delegated to it by the Panchayat or not specified in the second column of Schedule IV to the Act against which the words "shall be exercised by the Karya Samiti" have been entered in the third column of the said Schedule.
(2)No resolution passed under sub-rule (1) shall be cancelled unless a period of at least six months has elapsed since it was passed and except in the manner provided in sub-rule (1). The resolution cancelling earlier resolution shall state the reasons for the cancellation.