U.P. Kshettra Panchayats (Location of Offices) Rules, 1966

U.P. Kshettra Panchayats (Location of Offices) Rules, 1966

Published vide Notification No. 3273-B/33-150-65, dated 7th June, 1966

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In exercise of the powers under Section 237 of the Uttar Pradesh [Ksheltra Panchayats] and [Zila Panchayats] Adhiniyam, 1961 (U. P. Act No. 33 of 1961), read with sub-section (3) of Section 5 of the said Adhiniyam. and in supersession of the rules published with Notification No. 4580-B/33-64-R-62, dated June 6. 1964. the Governor of Uttar Pradesh is pleased to make the following rules, after their previous publication under Notification No. U.O. 1260-D/33-150-65. dated May 12. 1966. as required under sub-section (2) of Section 237 of the said Adhiniyam :

1. (1) These rules may be called the Uttar Pradesh [Kshettra Panchayats](Location of Offices) Rules, 1966.

(2) They shall come into force with effect from the date of their publication in Gazette.

2. The location of office of a [Kshettra Panchayat]shall be determined by the State Government in the manner hereinafter provided.
3. The State Government shall call for the recommendation of the [Kshettra Panchayat]as to the place where the office of the [Kshettra Panchayat] shall be located and the [Kshettra Panchayat]shall send its recommendation within the time specified by the State Government.
4. Before the [Kshettra Panchayat]makes its recommendation to the State Government the Khand Vikas Adhikari shall select one or more sites for the location of the office of the [Kshettra Panchayat]. While selecting any site the Khand Vikas Adhikari will satisfy himself that it is suitably located and adequate means of transport, post office facility and a police station or police outpost are available in the locality.
5. The Khand Vikas Adhikari, shall then prepare a map of the Khand showing therein important villages, the existing means of transport and communication linking the site or sites selected and thereafter forward the proposal along with the map to the Bhumi Chunao Samiti constituted for the purpose.
6. The Bhumi Chunao Samiti, which shall consist of the District Planning Officer, District Medical Officer of Health, Executive Engineer, Rural Engineering Service and Sub-Divisional Officer, exercising jurisdiction in the Khand, shall inspect the site or sites and examine their suitability and send its report as to the site considered most suitable to the Khand Vikas Adhikari who shall place it before the [Kshettra Panchayat],
7. The [Kshettra Panchayat]shall, after considering the report of the Bhumi Chunao Samiti, pass a special resolution and send its recommendation to the State Government along with the report of the Bhumi Chunao Samiti and the map of the Khand.
8. The State Government may, after making further inquiry as it may deem necessary, take a decision for the location of the office of the [Kshettra Panchayat]and its decision shall be final.
9. If the [Kshettra Panchayat]does not send its recommendation to the State Government within the specified time referred to in Rule 3, the State Government may determine the location of office of the [Kshettra Panchayat] in such manner as it may deem fit.
10. Notwithstanding anything contained in Rule 8, the State Government may, upon the reorganization of khands, or whenever it deems necessary redetermine the location of office of any[Kshettra Panchayat]on the basis of available information or after obtaining a report from the District Magistrate or other authority.