Section 79 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
79. Exercise of powers of Kshettra Panchayats.
(1)The powers, duties and functions specified in the second column of Schedule VI, with the exception of those against which an entry is shown in the third column of that Schedule may be exercised and shall be performed by a Kshettra Panchayat by resolution passed at a meeting and not otherwise.(2)The Pramukh shall exercise and perform such of the powers, duties and functions of a Kshettra Panchayat as are required under the third column of Schedule VI to be exercised or performed by the Pramukh or as are delegated by the Kshettra Panchayat under Section 80 to the Pramukh.(3)The powers, duties and functions specified in the second column of Schedule VII shall be exercised and performed on behalf of the Kshettra Panchayat by the Khand Vikas Adhikari and not otherwise and he shall also exercise and perform all those powers, duties and functions of the Kshettra Panchayat which are not expressly required to be exercised or performed by resolution and which have not been specified in the second column of Schedule VI and which have not been delegated by the Kshettra Panchayat under Section 80 to any authority, other than the Khand Vikas Adhikari.
