Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Gaon Panchayats, Kshettra Samities And Zila Parishads (Sanshodhan) Adhiniyam, 1969 6 of 1969 [01 September 1969] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short Title CHAPTER 2 :- AMENDMENT OF THE U. P. PANCHAYAT RAJ ACT, 1947 2. Substitution Of New Section For Section 5 Of U. P. Act No. 26 Of 1947 3. Amendment Of Section 6 4. Substitution Of New Section For Section 6-A 5. Substitution Of New Section For Section 9 6. Amendment Of Section 12 7. Substitution Of New Section For Section 12-A 8. Substitution Of New Section For Section 12-Bb 9. Amendment Of Section 114 10. Transitory Provision 11. Powers To Remove Difficulties CHAPTER 3 :- AMENDMENT OF THE UTTAR PRADESH KSHETTRA SAMITIS AND ZILA PARISHADS ADHINIYAM, 1961 12. Amendment Of Section 7 Of U. P. Act Xxxiii Of 1961 13. Amendment Of Section 8 14. Amendment In Section 9 15. Amendment In Section 12 16. Amendment In Section 19 17. Amendment In Section 20 18. Amendment In Section 21 19. Amendment In Section 25 20. Insertion Of New Section 27-A 21. Transitory Provisions 22. Validation CHAPTER 4 :- REPEAL 23. Repeal Of Presidents Act Xxxviii Of 1968, U. P. Ordinance No. Ii Of 1969, And U. P. Ordinance No. Iv Of 1969 Uttar Pradesh Gaon Panchayats, Kshettra Samities And Zila Parishads (Sanshodhan) Adhiniyam, 1969 6 of 1969 [01 September 1969] An Act further to amend the U. P. Panchayat Raj Act, 1947 and the Uttar Pradesh Kshettra Samities and Zila Parishads Adhiniyam 1961 1. Published in U. P. Gazette, Extra., dated July 23, 1969. CHAPTER 1 PRELIMINARY 1. Short Title :- This Act may be called the Uttar Pradesh Gaon Panchyats, Kshettra Samitis and Zila Parishads (Sanshodhan) Adhiniyam, 1969. CHAPTER 2 AMENDMENT OF THE U. P. PANCHAYAT RAJ ACT, 1947 2. Substitution Of New Section For Section 5 Of U. P. Act No. 26 Of 1947 :- Amendment incorporated in the relevant Act. 3. Amendment Of Section 6 :- Amendment incorporated in the relevant Act. 4. Substitution Of New Section For Section 6-A :- Amendment incorporated in the relevant Act. 5. Substitution Of New Section For Section 9 :- Amendment incorporated in the relevant Act. 6. Amendment Of Section 12 :- Amendment incorporated in the relevant Act. 7. Substitution Of New Section For Section 12-A :- Amendment incorporated in the relevant Act. 8. Substitution Of New Section For Section 12-Bb :- Amendment incorporated in the relevant Act. 9. Amendment Of Section 114 :- Amendment incorporated in the relevant Act. 10. Transitory Provision :- Until a Gaon Panchayat has been duly constituted, or a Pradhan or Up-Pradhan of a Gaon Sabha has been duly elected, under the provisions of the principal Act as amended by this Act (hereinafter referred to as the amended Act), the members of the Gaon Panchayat and the Pradhan or Up-Pradhan of the Gaon Sabha, as the case may be, holding office immediately before the twenty- eighty day of December, 1968, shall be, except as otherwise provided in the amended Act, continue to hold office and to function as such : Provided that any causal vacancy existing immediately before the said date or arising thereafter in any such office shall be filled in accordance with the provisions of the amended Act. 11. Powers To Remove Difficulties :- The State Government, may for the purpose of removing any difficulty arising in relation to the transition from the provisions of the principal Act to the provisions of that Act as amended by this Act, by order, as occasion requires, do anything which appears to it to be necessary for the purpose of removing the difficulty : Provided that no such order shall be made after the expiration of one year from the commencement of this Act. CHAPTER 3 AMENDMENT OF THE UTTAR PRADESH KSHETTRA SAMITIS AND ZILA PARISHADS ADHINIYAM, 1961 12. Amendment Of Section 7 Of U. P. Act Xxxiii Of 1961 :- Amendment incorporated in the relevant Act. 13. Amendment Of Section 8 :- Amendment incorporated in the relevant Act. 14. Amendment In Section 9 :- Amendment incorporated in the relevant Act. 15. Amendment In Section 12 :- Amendment incorporated in the relevant Act. 16. Amendment In Section 19 :- Amendment incorporated in the relevant Act. 17. Amendment In Section 20 :- Amendment incorporated in the relevant Act. 18. Amendment In Section 21 :- Amendment incorporated in the relevant Act. 19. Amendment In Section 25 :- Amendment incorporated in the relevant Act. 20. Insertion Of New Section 27-A :- Amendment incorporated in the relevant Act. 21. Transitory Provisions :- Nothing in Section 15 or in clause (b) of Section 19 shall apply in relation to any vacancy in the office of Adhyaksha or Upadhyaksha of a Zila Parishad or in the office of Pramukh or Up-Pramukh of a Kshettra Samiti which may have occurred before the thirtieth day of April, 1969. 22. Validation :- Every election held to fill any vacancy referred to in Section 21 before the twenty-sixth day of June, 1969, shall be deemed to be and always to have been as valid as if the provisions of Section 21 and of this section were always in force. CHAPTER 4 REPEAL 23. Repeal Of Presidents Act Xxxviii Of 1968, U. P. Ordinance No. Ii Of 1969, And U. P. Ordinance No. Iv Of 1969 :- The Uttrar Pradesh Panchayat Raj (Amendment) Act, 1968, the Uttar Pradesh Gaon Panchayats, Kshettra Samitis and Zila Parishads (Extension of Term and Miscellaneous Provisions) Adhyadesh, 1969, and the Uttar Pradesh Gaon Panchayats, Kshettra Samitis and Zila Parishads (Extension of Term and Miscellaneous Provisions) (Amendment) Adhyadesh, 1969, are hereby repealed.