59. List of business to be transacted at a meeting.
(1)A list of the business to be transacted at every meeting of a Zilla Panchayat except at an adjourned meeting shall be sent to each member of the Zilla Panchayat at least seven days before the time fixed for such meeting and no business shall be brought before or transacted at any meeting other than the business of which notice has been so given except with the approval of the majority of the members present at such meeting.Provided that non-receipt of a notice by a member shall not vitiate the proceedings of a meeting:Provided further that if the Adhakshya thinks that a situation has arisen for which an emergent meeting of the Zilla Panchayat should be called, he may call such meeting after giving three days notice to the members;Provided also that not more than one matter shall be included in the list of business to be transacted at the meeting called under the second proviso.(2)The business of the Zilla Panchayat shall be transacted in the language spoken and understood by the members.(3)Minutes of the proceedings of each meeting of the Zilla Panchayat shall be recorded in a book to be kept for this purpose and shall be read out and signed by the Adhakshaya of the meeting before the meeting disperses.(4)The Sachiva of a Zilla Panchayat shall, within a week after meeting of the Zilla Panchayat send copies of minutes of every such meeting to the District Development Office-cum-Panchayat Officer and the Secretary.
