Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Panchayat Laws (Amendment) Act, 2000 22 of 2000 CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short Title And Commencement CHAPTER 2 :- AM ENDM ENT OF THE UNITED PROVINCES PANCHAYAT RAJ ACT, 1947 2. Amendment Of Section 12 Of U.P. Act No. 26 Of 1947 3. Amendment Of Section 12-Bb CHAPTER 3 :- AMENDMENT OF THE UTTAR PRADESH KSHETTRA PANCHAYATS AND ZILA PANCHAYATS ADHINIYAM, 1961 4. Amendment Of Section 8 Of U.P. Act No. 33 Of 1961 5. Amendment Of Section 20 CHAPTER 4 :- MISCELLANEOUS 6. Repeal And Savings Uttar Pradesh Panchayat Laws (Amendment) Act, 2000 22 of 2000 An Act further to amend the United Provinces Panchayat Raj Act, 1947 and the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961 Whereas the duration of the existing Gram Panchayats and Zila Panchayats is due to expire in the month of May 2000, while the duration of Kshettra Panchayats is to continue till January 2001; It is therefore hereby enacted in the Fifty-first Year of the Republic of India as follows:-- 1. Received the assent of the Governor on May 5, 2000 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 5th May, 2000, pp. 3-5 CHAPTER 1 PRELIMINARY 1. Short Title And Commencement :- (1 ) This Act may be called the Uttar Pradesh Panchayat Laws (Amendment) Act, 2000. (2) It shall be deemed to have come into force on March 18, 2000. CHAPTER 2 AMENDMENT OF THE UNITED PROVINCES PANCHAYAT RAJ ACT, 1947 2. Amendment Of Section 12 Of U.P. Act No. 26 Of 1947 :- In Section 12 of the United Provinces Panchayat Raj Act, 1947, hereinafter in this chapter referred to as the principal Act, after sub-section (3), the following sub-section shall be inserted, namely :-- "(3-A) Notwithstanding anything contained in any other provisions of this Act, where, due to unavoidable circumstances or in public interest, it is not practicable to hold an election to constitute a Gram Panchayat before the expiry of its duration, the State Government or an officer authorized by it in this behalf may, by order, appoint an Administrative Committee consisting of such number of persons qualified to be elected as members of the Gram Panchayat, as it may consider proper or an Administrator and the members of the Administrative Committee or the Administrator shall hold office for such period not exceeding six months as may be specified in the said order and all powers, functions and duties of the Gram Panchayat, its Pradhan and Committees shall vest in and be exercised, performed and discharged by such Administrative Committee or the Administrator, as the case may be.". 3. Amendment Of Section 12-Bb :- I n Section 12-BB of the principal Act, after subsection (2) the following sub-section shall be inserted, namely :-- "(3) The State Government shall, in consultation with the State Election Commission, by notification, appoint the date or dates for general election or bye-election of the Pradhan, Up-Pradhan or members of a Gram Panchayat.". CHAPTER 3 AMENDMENT OF THE UTTAR PRADESH KSHETTRA PANCHAYATS AND ZILA PANCHAYATS ADHINIYAM, 1961 4. Amendment Of Section 8 Of U.P. Act No. 33 Of 1961 :- In Section 8 of the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961, hereinafter in this chapter referred to as the principal Act, after sub-section (3), the following sub-section shall be inserted, namely :-- "(3-A) Notwithstanding anything contained in any other provisions of this Act, where, due to unavoidable circumstances or in public interest, it is not practicable to hold an election to constitute a Kshettra Panchayat before the expiry of its duration, the State Government or an officer authorised by it in this behalf may, by order, appoint an Administrative Committee consisting of such number of persons qualified to be elected as members of the Kshettra Panchayat, as it may consider proper or an Administrator and the members of the Administrative Committee or the Administrator shall hold office for such period not exceeding six months as may be specified in the said order and all powers, functions and duties of the Kshettra Panchayat, its Pramukh and Committees shall vest in and be exercised, performed and discharged by such Administrative Committee or the Administrator, as the case may be.". 5. Amendment Of Section 20 :- I n Section 20 of the principal Act, after sub-section (3), the following sub-section shall be inserted, namely :-- "(3-A) Notwithstanding anything contained in any other provisions of this Act, where, due to unavoidable circumstances or in public interest, it is not practicable to hold an election to constitute a Zila Panchayat before the expiry of its duration. The State Government or an officer authorized by it in this behalf may, by order, appoint an Administrative Committee consisting of such number of persons qualified to be elected as members of the Zila Panchayat, as it may consider proper or an Administrator and the members of the Administrative Committee or the Administrator shall hold office for such period not exceeding six months as may be specified in the sa id order and all powers, functions and duties of the Zila Panchayat, its Adhyaksha and Committees shall vest in and be exercised, performed and discharged by such Administrative Committee or the Administrator, as the case may be.". CHAPTER 4 MISCELLANEOUS 6. Repeal And Savings :- (1) The Uttar Pradesh Panchayat Laws (Amendment) Ordinance, 2000 (U.P. Ordinance No. 10 of 2000) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Acts as amended by the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provisions of the principal Acts as amended by this Act as if this Act were in force at all material times.