Section 25 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
25. Functions and duties of the Bhumi Prabandhak Samiti [Section 122-A (2), U.P.Z.A. & L.R. Act].
- Without prejudice to the generality of the foregoing provisions [given in Para 10 above], the functions and duties of the Bhumi Prabandhak Samiti shall include-(a)the settling and management of land;(b)the conduct and prosecution of suits and proceedings by or against the Gram Sabha;(c)the development and improvement of agriculture;(d)the preservation, maintenance and development of forests and trees;(e)the maintenance and development of abadi sites and village communications;(f)the management of hats, bazars and melas;(g)the development of co-operative farming;(h)the development of animal husbandry which includes pisciculture and poultry farming;(i)the consolidation of holdings;(j)the development of cottage industries;(k)the maintenance and development of fisheries and tanks;(l)it shall be the duty of Bhumi Prabandhak Samiti to preserve or protect from damage, mis-appropriation on wrongful occupation, all properties vested in it under Section 117, U.P.Z.A. & L.R. Act, including vacant land and land over which it is entitled to take possession under the Act and to manage and maintain all such property and land in its possession; and(m)such other matters, as may be prescribed.
