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State of Uttar Pradesh - Section

Section 167 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

167. Nomination of another Chairman to conduct day to day affairs [Rule 110-AA, U.P.Z.A. & L.R. Rules].

- Immediately after suspension of the Chairman of the Bhumi Prabandhak Samiti under Section 95 of the Panchayat Raj Act the Sub-divisional officer concerned shall nominate another Chairman from amongst the members of the Bhumi Prabandhak Samiti to conduct day to day affairs of the Samiti till the suspended Chairman is either removed or re-instated.Note - Since Rule 110-AA U.P.Z.A. & L.R. Rules have been deleted, and in lieu of the text of sub-sections (2) to (4) of Section 95 of U.P. Panchayat Raj Act is reproduced below: