Section 91(5) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(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.]
