Section 4(2) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
(2)The notice about the date, time and place of every meeting shall be sent or caused to be sent, by the Khand Vikas Adhikari to each member by post at his last known address under certificate of posting at least ten days before the date of the meeting ;Provided that a notice of shorter period than ten days may be given for an emergent me a date, time and place of the next meeting is decided in a particular meeting, no notice shall be required to be sent to the members attending that meeting unless any change is made in date, time or place so fixed.
