Section 91 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
91. Functions of Committees specified in sub-section (1) of Section 87.
(1)The [Karya Samiti] [Substituted by U.P. Act No. 9 of 1994.], shall assist the Kshettra Panchayat in the performance of its functions in relation to finance, taxation, [Economic Development] [Inserted by U.P. Act No. 9 of 1994.], and general administration and shall exercise and perform such powers, duties and functions as are -(i)required to be exercised or performed by it under this Act, or(ii)delegated to it by the Kshettra Panchayat under Section 80.(2)The [Vitta Evam Vikas Samiti] [Substituted by U.P. Act No. 9 of 1994.], shall assist the Kshettra Panchayat in the exercise of its powers and performance of its duties and functions in relation to improvement in the field of agriculture, Co-operation, animal husbandry, minor irrigation, rural industries and production works and such other powers, duties and functions as are -(i)required to be exercised or performed by it under this Act; or(ii)delegated to the [Vitta Evam Vikas Samiti] [Substituted by U.P. Act No. 9 of 1994.], by the Kshettra Panchayat under Section 80.(3)The [Samata Samiti] [Substituted by U.P. Act No. 9 of 1994.], shall assist the Kshettra Panchayat in the exercise of powers and performance of duties and functions in relation to improvement in the field of health, sanitation, [social justice] [Substituted by U.P. Act No. 9 of 1994.], women welfare, youth welfare and constructive programmes and such other powers, duties and functions as are -(i)required to be exercised or performed by it under the Act; or(ii)delegated to the [Samata Samiti] [Substituted by U.P. Act No. 9 of 1994.], by the Kshettra Panchayat under Section 80.(3A)[ The Shiksha Samiti shall assist the Kshettra Panchayat in the exercise of its powers and performance of its duties and functions in relation to improvement in the field of education.] [Inserted by U.P. Act No. 9 of 1994.](4)Any of the Committees mentioned above in the manner and subject to the conditions prescribed by rules, may delegate any of its powers, duties or functions, other than those delegated by the Kshettra Panchayat to any officer of the Kshettra Panchayat.(5)[ The State Government may, at any time, direct that any power, duty or function of the [Vitta Evam Vikas Samiti] [Added by Section 22 of U.P. Act No. 2 of 1963.], or [Samata Samiti] [Substituted by U.P. Act No. 9 of 1994.], shall be transferred to any of the Committees established under sub-section (2) of Section 87.]
