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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(1)Every Zila Panchayat shall exercise and perform the following powers and functions -
(i)to classify fairs and festivals, other than those that are or may hereafter be managed by the State Government as festivals, Gram Panchayat fairs and festivals, Kshettra Panchayat fairs and Zila Panchayat fairs and festivals for purpose of management and control by Gram Panchayats, Kshettra Panchayats and Zila Panchayat respectively and to reverse such classification when so deemed necessary or desirable;
(ii)to classify roads as village roads, inter-village roads and district roads for the purpose of management by Gram Panchayats, Kshettra Panchayats and the Zila Panchayat respectively;
(iii)to supervise generally in accordance with rules made in this behalf the activities of Gram Panchayats and Kshettra Panchayats of the District;
(iv)to act, subject to the rules made in this behalf, as the main channel of correspondence between the State Government on the one hand and the Kshettra Panchayats and Gram Panchayats on the other;
(v)the powers and functions specified in Part 'A' of Schedule II;
(vi)performance of such other functions as may be prescribed;