Section 92 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
92. Powers and responsibilities of the Khand Vikas Adhikari.
(1)The Khand Vikas Adhikari shall be the Chief Executive Officer of the Kshettra Panchayat and shall be responsible for implementing the resolutions of the Kshettra Panchayat and its Committees and shall in addition to powers, duties and functions which he is required in this Act to exercise and perform, and subject to any rules in this behalf, exercise and perform the following powers, duties and functions, namely -(i)the power to receive, recover and credit to the Kshettra Nidhi any sum due or tendered to the Kshettra Nidhi;(ii)[x x x] [Omitted by U.P. Act No. 33 of 1999.].(iii)the submission to the prescribed authority, District Magistrate or the State Government any statements, accounts, reports, copies of documents, copies of resolutions passed by the Kshettra Panchayat or any Committee thereof or proposals and objections required to be submitted under this Act;(iv)assisting the Gram Panchayats in their development work including drawing up of plans and their execution according to the standards and broad policy laid down by the State Government, the Zila Panchayat or the Kshettra Panchayat and bringing to the notice of the Kshettra Panchayat any defects in the execution of the aforesaid plans;(v)subject to the provisions of sub-section (4) of Section 52 the power to determine, in accordance with any rules in this behalf, questions arising in respect of the service, leave, pay, allowance and other privileges of all officers and servants employed with the Kshettra Panchayat;(vi)power to do all things necessary for the exercise of the powers conferred under this or any other section; and(vii)such powers, duties and functions as may be entrusted by the State Government with the consent of the Kshettra Panchayat.(2)The responsibility for the proper execution of all works and contracts on behalf of the Kshettra Panchayat shall be of the Khand Vikas Adhikari.
