The UTTAR PRADESH ZILA PARISHADS (ALPAICALIK V YAVASTIli) ADHINI YAM, 1977

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THE UTTAR PRADESH ZILA PARISHADS (ALPARALIK VYAVASTHA) ADHINIYAM, 1977 
[U. P. Act No. 15 oF 1977) 
(45 passed by the Uttar Pradesh Legislature) 
AN 
ACT 
to provide for certain temporary arrangements for the Administration of the 
Zila Parishads of the State. 
IT 15 hereby enacted in the Twenty-eighth Year of the Republic of India as follows:— 
L This Act may be called the Uttar Pradesh Zila Parishads (Alpakalik Vyavastha) Adhiniyam, 1977, 
2, (1) With effect from the 10th day of August, 1977, the provisions , Act 00w 
d 961, of the Uttar Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961 (hereinafter referred to as the said Adhiniyam), shall, for a period of one year or uatil the re-constitution of the Zila Parishads under section 22 of the said Adhiniyam, whichever is earlier, have effect in relation to each of the Zila Pari- s<hads subject to the following provisions, namelv:— 
(a) notwithstanding anything in the said Arihiniyam, the Adhyaksha, Upadhyaksha and members of the Zila Parishad shall cease to hold their respective offices; . 
() allpowers,functionsand duties of the Zila Parishad,its Adhyaksha, Upadhyaksha and Committees shail be vested in and be exercised, performed and discharged by the District Magistrate and the District Magistrate [including the person or authorityto whom the District Magistrate delegate his power under clause (¢)}shall be deemed in law to be the Zila Parishad, Adhyaksha, Upadhyaksha or the Comumittee, as the occasion may require ; 
(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 con- ferred on him by the last preceding clause delegate, subject to such conditions as he may think fit to impose, the Dpowers so conferred, to any person or authority to be specified by him in that behalf; 
(d) the State Government may from time to time by notification make such incidental and consequeatial order for the removal of any difficulty as may appear to it to be necessary or desirable for any of the foregoing and connected purposes. 
(2) Every notification issued under clause (d) of sub-scction (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 thirty days extending in its one session or more than one successive sessions, and shall unless some later dateis appointed, take effect from the date of its publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may -during the said period agree to make, so, however, that anry such modification or annulment shall be without prejudice to the validity of anything previously done thereunder. 
3, Where the powers, functions and duties of the Adhyaksha ofa Zila Parishad vested in the District Magistrate under clause () of sub-section (1) of section 2 of the Uttar Pradesh Kshettra Samitis and Zila Parishads (Alpa- kalik Vyavastha) Act, 1970 and he continued to exercise, perform and discharge such powers, functions and duties after the reconstitution of the Zila Parishad then anything done by the District Magistrate in the exercise, performance or discharge of the powers, functions and duties of Adhyaksha till the election of a new Adhyaksha shall be deemed to be validly done as Adhyaksha of the Zila Parishad as if the State Government had appointed him to discharge the func- tions of the Adhyaksha under the provisions of Chapter II of the Uttar Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961. 
Bhort titlo, 
Temporary pro- visions Ngflrg ) n@mln!stratlonz% 
Zila Parishads. 
Validation. 
IAT TRw AR XL, 7 FHAY, 1977 
Repealand saviags. 4. (1) The Uttar Pradesh Zila Parishads (Alpakalik Vyavastha) Adhyadesh, nl"x;; 
1977, is hereby repealed. 
(2) Notwithstanding such repeal apything done or any action taken under 
the said Adhyadesh shall be deemed to have been done or taken under this 
Act as if this Act were in force at all material times. Y 
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