Section 24 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
24. Business to be transacted by special resolution.
- The following class of business of [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or a committee, as the case may be, shall be transacted only by a special resolution-(i)all matters in respect of which the obligation to transact the business by special resolution has been specifically laid down in the Act or any rule made thereunder;(ii)delegation or resumption of any power or function under Section 34;(iii)agreeing to take over any new function under Section 34;(iv)approving and sanctioning tax proposals of [Gram Sabhas] [Substituted by U.P. Act No. 9 of 1994.] and framing and sanctioning of bye-laws for [Gram Sabhas] [Substituted by U.P. Act No. 9 of 1994.] under Section 36(a);(v)requiring a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] under Section 36 (b) to surrender to the ' [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] a portion of the income received by it from taxes and rates and that received in consequence of the enforcement of its bye-laws;(vi)creation of posts under Section 39(2);(vii)making of appointments to posts of Karya Adhikari, Abhiyanta, Kar Adhikari and other posts carrying initial salary of Rs. 200 or more per month;(vii-A) nomination of a member of Chunao Samiti under Section 45 (i) (b);(viii)constitution of district cadres under Section 48 (2) for any classes of employees of [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.];(ix)providing staff to [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] under Section 48 (3);(x)appointment of Committees under Section 64 (1);(xi)settling under Section 86 (7), the final shape of Khand Plan in the event of disagreement between the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and the Niyojan Samiti;(xii)raising loans in the open market under Section 100(2);(xiii)making investments under Section 101(3);(xiv)transfer of property under Section 107;(xv)varying or altering the budget under Section 110(7);(xvi)furnishing explanation under Section 132 and removing any defect in a tax;(xvii)determining under Section 141 the amount of contribution to be made to [Gram Sabhas] [Substituted by U.P. Act No. 9 of 1994.] out of the proceed of the tax on circumstances and property;(xviii)fixing and levying of fees under Section 144;(xix)declaration of a private street as public street under Section 190; and(xx)paying compensation under Section 191(5).
