Section 4(1) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(1)The notice about the date, time and place of a meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall be sent or caused to be sent by the Mukhya Adhikari to each member by post under certificate of posting at his last known address at least ten days before the date fixed for the meeting :Provided that notice of a shorter period than ten days may be given for an emergent meeting.
