Section 6 in The U.P. Antarim Zila Parishad Act, 1958
6. Consequences of constitution of Antarim Zila Parishad.
- Upon the issue of a notification constituting the Antarim Zila Parishad for a district and notwithstanding anything in the U.P. District Boards Act, 1922, the consequences hereinafter set forth shall as from the date of such notification ensue :(1)all powers, functions and duties of the District Board, or any committee therof in respect of all matters including funds and property, whether under the enactment aforesaid or any other law shall be vested in the Antarim Zila Parishad, and shall' for the purposes of the Administration of the U.P. District Boards Act, 1922 and any other law, be exercised by Antarim Zila Parishad, performed and discharged by or under the authority of the Board of Parishad which shall be deemed in law to be the District Committee, as the occasion may require;(2)all powers, functions and duties of the President, whether under the said enactment of any other law, shall be vested in the [Adhyaksha] [Substituted by U.P. Act VI of 1961] and shall, for the purposes fo the administration of the U.P. District Boards Act, 1922 or any other law, be exercised, performed and discharged by or under the authority of the [Adhyaksha] [Substituted by U.P. Act VI of 1961] who shall be deemed in law to be the President;(3)the Collector shall cease to function under clause (b) of section 3;(4)in the case of the district of Mirzapur, the person or persons appointed under clause (b) of section 101 of the U.P. District Boards Act, shall cease to function;(5)in the case of the districts of Rampur and Tehri-Garhwal, subject to the provisions of the other sections, the consequences under this section shall ensure as if there had been boards in the existence in these districts at the commencement to this Act;(6)for so long as a Superintendent of Education has not been appointed under the provisions of the U.P. District Boards Act, 1922 in the case of any district, the person for the time being holding the post of Deputy Inspector of Schools in the District under appointment by the State Government or by any other authority to whom the State Government has delegated its powers, shall, for the purposes of administration of the said Act or any other law for the time being in force, exercise, perform and discharge the powers, functions and duties of the Superintendent of Education;(7)in any enactment other than the U.P. District Boards Act, 1922 in force on the date immediately preceding the appointed day in district of any rule, or order or notification made or issued there under and in force on such date in the said district unless a different intention appears -(a)references to the district board of district constituted under the U.P. District Boards Act, 1922 shall be construed as refences to the Antarim Zila Parishad of the said district and such enactment, rule, order or notification shall apply to the said Antarim Zila Parishad accordingly;(b)references to the President or the Vice-President of the district board constituted under the U.P. District Boards Act, 1922 shall be construed as references to the Adhyaksha and Upadhayaksha (as the case may be); and(c)references to the members of a district board cosntituted under the U.P. District Boards Act, 1922 shall be cosntrued as references to the members of the Antarim Zila Parishad constituted under this Act for that district.(8)the State Government may, by order, make such incidental or consequential provisions including provision for suspending any provision of the said Act as may appear to be necessary or desirable for carrying out the purpose of this Act or removal of any difficulty; and(9)in particular and without prejudice to the generality of clause (6), the State Government may, by the same or subsequent order, provided that the Act aforesaid shall, during such period or with extended period as may be specified from time to time, have effect, in the area of the District Board or sub-District Board, the administration whereof has been taken over by the Antarim Zila Parishad with such adaptation, alteration or modifications, as may be necessary or expedient for giving effect to the provisions of the Act.
