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State of Uttar Pradesh - Section

Section 3 in U.P. Kshettra Panchayats (Formation of Committees) Rules, 1962

3. Meeting for election of members of the committees, specified in Section 87 (1).

(1)The members of the Committees specified in sub-section (1) of Section 87 shall be elected at two meetings of the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] to be held so far as possible, on the same day in the office of the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.].
(2)The members under clause (i) of sub-section (1) of Section 88 shall be elected in the first meeting and those under clause (ii) of the said subsection shall be elected in the second meeting which shall be held only after the elections under the said clause (i) are over.