Section 42(5) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(5)The Karya Samiti shall after taking into account the plans for Khands prepared by the respective [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and such additional resources as may not have been taken into account in the plans prepared by the [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] and after including in it further requirements or items of works appropriate for inclusion in the district plan, prepare a plan for the district.
