U.P. Zila Panchayat (Supervision of The Activities of Gram Panchayats and Kshettra Panchayats) Rules, 1962

Published vide Notification No. 4287-A/33-4-R-62, dated 10th October, 1962

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In exercise of the powers under Section 237 of the U.P. [Kshettra Panchayats] and [Zila Panchayats]Adhiniyam, 1961 (U. P. Act No. 33 of 1961), read with clause (iii) of sub-section (1) of Section 33 of the said Adhiniyam, the Governor of Uttar Pradesh is pleased to make the following rules relating to the supervision of the activities of the [Gram Panchayats] and [Kshettra Panchayats] by the [Zila Panchayat], after previous publication with Notification No. 2080-A/33-4-R-62, dated September 4, 1962 :

(1) These rules may be called the Uttar Pradesh [Zila Panchayats](Supervision of the Activities of[Gram Panchayats] and [Kshettra Panchayats]) Rules, 1962.

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

The [Zila Panchayat]of a district shall, subject to the provisions contained in the U. P. [Kshettra Panchayats] and [Zila Panchayats] Adhiniyam, 1961, supervise the activities of [Gram Panchayats]and [Kshettra Panchayats] of the district in the manner provided hereinafter.
(1) The Adhyaksha, the Up-Adhyaksha, the Mukhya Adhikari, any officer of the district appointed ex officio as an officer of the [Zila Panchayat]under Section 39, or any other officer of the [Zila Panchayat] duly authorised by the [Zila Panchayat] in this behalf (hereinafter called the "Inspecting Officer"), may in respect of any scheme, project, institution or other work of a [Kshettra Panchayat]or in respect of such of its programme as have a direct bearing on its development activities enter and inspect:-

(a) any immovable property or work in progress under the control of a [Kshettra Panchayat] or its officer; or

(b) any institution maintained by, or under the control of a [Kshettra Panchayat] and any records, registers or other documents kept in such institution; or

(2) The Pramukh of the [Kshettra Panchayat] and all its officers and servants shall afford to the Inspecting Officer all such facilities as may be necessary to enable him to exercise his power and discharge his duties under sub-rule (1).

The Inspecting Officer may in accordance with the recommendations of the [Zila Panchayat]or any of its Committees-

(a) make suggestions to a [Kshettra Panchayat] to make provision for and to execute or provide any public work or amenity, or service within the scope of any scheme of the [Kshettra Panchayat.];

(b) call for any record, register or other documents in the possession or under the control of a [Kshettra Panchayat] or its Khand Vikas Adhikari;

(c) require a Khand Vikas Adhikari to furnish any return, plan, estimate, statement, account of statistics, or to furnish any information report on any matter connected with the [Kshettra Panchayat];

(d) record in writing for the consideration of a [Kshettra Panchayat] or its Khand Vikas Adhikari any observations in regard to its or his work or duties.

Where a [Kshettra Panchayat]unites with any other [Kshettra Panchayat] or other local authority to carry out any work or undertaking which may benefit all the areas controlled or both or all of them, the Inspecting Officer shall exercise the powers and perform the duties specified in Rules 3 and 4 in respect of that work or undertaking with a view to watch the interest of the [Kshettra Panchayat],
The provisions contained in Rules 3, 4 and 5 shall mutatis mutandisapply to the supervision over[Gram Panchayats].