Section 87 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
87. Committees of Kshettra Panchayat.
(1)As soon as may be, after the Kshettra Panchayat has been constituted or reconstituted under Section 10, it shall appoint the following Committees in the manner and for performing the duties hereinafter provided -(a)[ Karya Samiti; [Substituted by U.P. Act No. 9 of 1994.](b)Vitta Evam Vikas Samiti;(c)Shiksha Samiti; and(d)Samata Samiti.](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.(3)In addition to the Committees mentioned in the proceeding subsection, a Kshettra Panchayat may, from time to time, appoint from amongst its members one or more than one advisory Committee for the purpose of enquiring into or reporting on any matter in respect of which a decision of the Kshettra Panchayat is required by or under this Act.
