Section 23 in U.P. Zila Panchayats (Formation of Committees) Rules, 1997
23. Powers, duties and functions of Krishi, Udyog Evam Nirman Samiti.
- The Krishi, Udyog Evam Nirman Samiti of a Zila Panchayat may exercise and shall perform the following powers, duties and functions-(i)such powers, duties and functions as are required to be exercised or performed by it by or under the Act;(ii)such powers, duties and functions as are specified in the second column of Schedule IV to the Act and against which the words "shall be exercised by the Krishi Udyog Evam Nirman Samiti" have been entered in the third column of the said Schedule;(iii)formulating proposals about the construction, reconstruction and repairs of civil works under the Panchayat and generally the maintenance and development of the value of immovable property vested in or entrusted to the management of the Panchayat;(iv)watching and evaluating the progress of the execution of programmes relating to the construction, reconstruction and maintenance of civil works of the Zila Panchayat or Kshettra Panchayats and rendering such technical assistance to the Kshettra Panchayats as they may required;(v)watching and evaluating the progress of schemes for agricultured extension, production, establishment and maintenance of godowns in the district;(vi)watching and evaluating the minor irrigation, water management and water development programmes in the district specially schemes for water distribution, development of sub-soil water, and watershed development in the district;(vii)watching and evaluating the schemes for improvement of breeds promotion of dairying, poultry and piggery;(viii)watching and evaluating the schemes of development of fisheries in irrigation works and schemes of development of minor forest produce, small scale industries and cottage and village industries and marketing of their produce: and(ix)such powers, duties and functions as may be delegated to it by the Panchayat under Section 57.
