Section 64 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
64. Committees of Zila Panchayat.
(1)As soon as may be, after the Zila Panchayat has been constituted or re-constituted under Section 22, it shall appoint the following committees in the manner and for performance of duties hereinafter provided :(a)Karya Samiti;(b)Vitta Samiti;(c)[ Shiksha Evam Jan Swasthya Samiti; [Substituted by U.P. Act No. 9 of 1994.](d)Krishi, Udyog Evam Nirman Samiti; and(e)Samata Samiti.](2)The Zila Panchayat shall also have a Niyojan Samiti for the performance of functions specified in this Act and composed of -(a)The Adhyaksha, who will be the Chairman;(b)[x x x] [Clause (b) omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).](c)The Mukhya Adhikari who shall be the Secretary of the Committee, and(d)All district level officers.[65. Constitution of committees of Zila Panchayat notified by the State Government. - (1) Notwithstanding anything to the contrary contained in any other provisions of this Act or the rules made thereunder, every Zila Panchayat shall, in place of all or any of the Committees referred to in Section 64, hereinafter in this section referred to as erstwhile committee, constitute such other committee or committees, as may be notified by the State Government for the exercise and performance of all or any of the powers, functions or duties assigned to erstwhile committee under this Act and may also delegate to such committee or committees such of its other powers, functions or duties as it may deem fit and upon constitution of a committee under this section in place of an erstwhile committee with respect to its any specified power, function or duty, the erstwhile committee with respect to that power, function or duty shall stand abolished and any reference to the erstwhile committee in any provisions of this Act or the rules made thereunder shall be construed as a reference to the Committee constituted under this section.(2)Every Committee constituted under sub-section (1) shall consist of a Chairman and six other members, who shall be elected by the members of the Zila Panchayat from amongst themselves in such manner as may be notified by the State Government:Provided that in each such Committee there shall be at least one woman member, one member belonging to Scheduled Castes or Scheduled Tribes and one member belonging to Backward classes :Provided further that the State Government may, by notifications direct that the Adhyaksha or [x x x] [Substituted by U.P. Act No. 33 of 1999.] or any other member of Zila Panchayat shall be the Chairman of any such committee.]
