The UTTAR PRADESH KSHETTRA SAMITIS AND ZILA PARISHADS (ALPAKALIK VYAVASTHA) ACT, 1970

  
 
 
 
 
 
 
THE UTTAR PRADESH KSHETTRA SAMITIS AND 
ZILA PARISHADS (ALPAKALIK VYAVASTHA) 
ACT, 1970
(U.P. Act No. 22 of 1970)
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THE UTTAR PRADESH KSHETTRA SAMITIS AND 
ZILA PARISHADS (ALPAKALIK VYAVASTHA) ACT, 
1970* 
 [U. P. ACT No. 22 OF 1970] 
Amended by : 
U.P. Act No. 10 of 1973 
U.P. Act No. 15 of 1973 
[Authoritative English Text of the Uttar Pradesh Kshettra Samitis 
Tatha Zila Parishad (Alpakalik Vyavastha) Adhiniyam, 1970] 
 [Passed in Hindi by the Uttar Pradesh Legislative Assembly 
on March 21, 1970 and by the Uttar Pradesh Legislative Council on 
May, 12 1970 along with amendments which were approved by the 
Uttar Pradesh Legislative Assembly on May 28, 1970. 
Received the Assent of the Governon on June 4, 1970 under 
Article 200 of the Constitution of  India and was published in the 
Uttar Pradesh Gazette, Extraordinary, dated June 6, 1970.] 
AN 
ACT  
to provide for certain temporary arrangements for the 
administration of the Zila Parishads of the State pending a review 
of their constitution and functions and for matters connected 
therewith.  
IT IS HEREBY enacted in the Twenty-first Year of the Republic 
of India as follows :– 
Short title and 
commence-
ment  
1. (1) This Act may be called the Uttar Pradesh Kshettra
Samitis and Zila Parishads (Alpakalik Vyavastha) Adhiniyam, 1970. 
( 2 )  I t  s h a l l  b e  d e e m e d  t o  h a v e  c o m e  i n t o  f o r c e  o n  M a r c h  2 3 ,  
1970. 
Temporary  
provisions 
regarding 
administration 
of Zila 
Parishad 
2. (1) With effect from the commencement of this Act, the
provisions of the Uttar Pradesh Kshettra Samitis and Zila Parishads 
Adhiniyam, 1961 (hereinafter referred to as the said Adhiniyam), shall, 
for a period of 1[four and a half years] or until the reconstitution of the 
said Zila Parishads under section 22 of the said Adhiniyam, whichever 
is earlier, have effect in relation to each of the Zila Parishads subject to 
the following provisions, namely– 
(a) Notwithstanding anything in the said Adhiniyam, the 
Adhyaksha, Upadhyaksha and members of the Zila Parishad 
shall cease to hold their respective offices ; 
(b) all powers, functions and duties of the Zila Parishad, in 
Adhyaksha, Upadhyaksha and Committees shall be vested in 
and be exercised performed and discharged by the District 
Magistrate and the District Magistrate shall be deemed in law 
to be the Zila Parishad, Adhyaksha, Upadhyaksha or the 
Commiitee, as the occasion may require; 
* (For Statement of Objects and Reasons, please see Uttar Pradesh Gazette (Extraordinary), dated March 
20, 1970)
1. Subs. by sec. 2 of U.P. Act No. 15 of 1973.
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 (c) Subject to any general or special orders of the State 
Government, the District Magistrate may in respect of all or 
any of the powers conferred on him by the last preceding 
clause delegate subject to such conditions as he may think fit 
to impose the powers so conferred to any person or authority 
to be specified by him in that behalf; 
 (d) the District Magistrate may in respect of all or any of 
the powers conferred on him by clause (b) consult such body or 
committee as may be constituted by the State Government in 
that behalf; 
 (e) the State Government may from time to time by 
notification in the Gazette make such incidental and 
consequential prvisions, including provisions for adapting 
modifying or suspending in whole or in part the operation of 
any provision of the said Adhiniyam , but not affecting the 
substance, as may appear to it to be necessary or desirable for 
any of the foregoing and connected purposes. 
 (2) Every notification issued under clause (e) of sub-section (1) 
shall, as soon as may be after it is issued be laid before each House of 
the State Legislature, while it is in session, for a total period of not less 
than fourteen days extending in its one session or more than one 
successive sessions and shall, unless some later date is appointed 
tak e  e ffe c t fro m the date  o f its  pub lic a tio n in the  Gazette, subject to 
such modifications or annulments as the two Houses of the 
Legislature may during the said peri od agree to make; so however that 
any such modification or annulment shall be without prejudice to the 
validity of anything previously done thereunder.  
Repeal of U.P. 
Ordinance VI 
of 1970 
3.  The Uttar Pradesh Kshettra Samitis and Zila Parishads 
(Alpakalik Vyavastha) Adhyadesh, 1970 is hereby repealed. 
 
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