28C. Members and officers not to acquire interest in contracts, etc., with Bhumi Prabandhak Samiti. -
(1)No member or office bearer of [Gram Panchayat] [Substituted by U.P. Act 9 of 1994.] or Bhumi Prabandhak Samiti shall, otherwise than with the permission in writing of the Collector, knowingly acquire or attempt to acquire or stipulate for or agree to receive or continue to have himself or through a partner or otherwise any share or interest in any licence, lease, sale, exchange, contract or employment with, by, or on behalf of the Samiti concerned:Provided that a person shall not be deemed to acquire or attempt to acquire or continue to have or stipulate for or agree to receive any share or interest in any contract or employment by reason only of his -(a)having acquired any interest before he became a member or office bearer;(b)having a share in a joint stock company which makes the contract; and(c)having a share or interest in the occasional sale through the Samiti concerned of an article in which he regularly trades up to a value not exceeding Rs. 50 in any one year.(2)No Court or other authority shall enforce at the instance of any person a claim based upon a transaction in contravention of the provisions of subsection (1).[29. Committees. - (1) Notwithstanding anything to the contrary contained in any other provisions of this Act or the Rules made thereunder, every Gram Panchayat shall constitute such committee or committees as may be notified by the State Government from time to time, to assist the Gram Panchayat in the performance of all or any of its functions and may delegate to such committee or committees such of its powers or functions as it may deem fit.(2)Every committee constituted under sub-section (1) shall consist of a Chairman and six other members, who shall be elected by the members oi the Gram Panchayat from amongst themselves in the prescribed manner:Provided that in each such committee there shall be atleast one woman member, one member belonging to the Scheduled Castes or the Scheduled Tribes and one member belonging to Backward Classes:Provided further that the State Government may, by notification, direct that the Pradhan or [* * *] [Substituted by U.P. Act No. 33 of 1999.] or any other member of Gram Panchayat shall be the Chairman of any such committee.][Uttarakhand] [The word 'Uttaranchal' substituted by Section 3 of Act No. 52 of 2006 (w.e.f. 1.1.2007).] Amendment[Section 29 of the Principal Act shall be amended as follows namely:(1)The words "six other members" of sub-section (2) of Section 29 of the Principal Act shall be substituted by the words "four other members".The following proviso shall be inserted:"Provided further that the State Government may designate any Government Servant as co-secretary to a committee related to any particular subject"(2)After sub-section (2) a new sub-section (3) shall be inserted as follows, namely:"(3) The State Government may, if and when so required, constitute a sub-committee for a particular subject to assist the main committee by notification".] [Vide Uttarakhand Act No. 28 of 2003.]
